ASHOK MADHUKAR NAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the learned counsel of both the parties. With their consent the matter is heard finally at the admission stage.

(2.) The petitioner is seeking direction to consider him for the promotion to the post of 'supervisory clerk' with effect from 15/6/2021 as well as a direction to include his name in the seniority list.

(3.) Both the parties are ad idem on following facts :