ONKAR DATTATRAY KALMANKAR Vs. PUBLIC INFORMATION OFFICER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. The rule is made returnable immediately at the request of and with the consent of the learned Counsel for the parties.

(3.) The petitioner applied for recruitment to the post of Junior Clerk in the District Court at Pune in pursuance of an advertisement issued in March 2018. He participated in the recruitment process and secured 289th rank in the Marathi typing test and 250th in the English typing test.