CHANDRAKIRAN BABURAO SAKPAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) The Petitioner, as stated to be aggrieved by inaction on the part of Respondent No.2 the Commissioner, Brihanmumbai Municipal Corporation, (for short,"the BMC") in not deciding the representation filed by the Petitioner to verify the caste certificate submitted by Respondent No.3 while seeking employment in question. The Petitioner's prayers are as under:

(3.) The Petitioner and Respondent No.3 are working with the BMC and at present holding same rank Deputy Chief Security Officer. The complaints/representations so filed by the Petitioner have been decided earlier by Respondent No.2 by reasoned orders by noting that this Court in Writ Petition filed by Respondent No.3, after considering the related issues, including the issue revolving around the caste certificate, passed order in favour of Respondent No.3Dattatraya Harishchandra Patil, in terms of prayer clauses (a) and (b), which read as follows: