ABHIJEET RAGHUNATH SURYAWANSHI Vs. VICE CHAIRMAN AND MANAGING DIRECTOR, MAHARASHTRA STATE ROAD TRANSPORT CORPORATION

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. At the joint request of the parties matter is heard finally at the stage of admission.

(2.) Heard learned counsel for the petitioner and the learned advocate Mr. Bagul for the respondent No. 4 finally.

(3.) The petitioner who is serving as an Assistant Traffic Inspector is aspiring for the promotional post of Traffic Inspector. The process is being undertaken by the respondents pursuant to the circular dtd. 10/1/2023. He claims that inspite of being a senior, he has not been called for the interview.