SHWETA SHIVAJI TAKALGAVANKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, matter is taken up for final hearing at the stage of admission.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India impugning promotion order dtd. 26/7/2019 issued by the Judge, Family Court, Aurangabad thereby promoting respondent no.5 on the post of Registrar, Family Court, Aurangabad and seeks issuance of Writ of Mandamus directing to promote petitioner as Registrar of Family Court at Aurangabad and further grant of consequential service benefits to the petitioner to which she would become entitle in view of her promotion on the post of Registrar of Family Court at Aurangabad w.e.f. 26/7/2019.

(3.) The petitioner contends that on 30/9/1985 she entered into service on the post of Junior Clerk on the establishment of District Court, Aurangabad. On 10/2/1993, she was absorbed on establishment of Family Court, Aurangabad. On 12/7/2017 she earned promotion on the post of Superintendent with retrospective effected from 17/1/2017. The respondent no.5 was promoted on the post of Superintendent on 7/9/2018. As such, she is junior to the petitioner in the cadre of Superintendent.