PANDIT MUKNDRAO TAKANKHAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule is made returnable forthwith. Heard both sides finally at the admission stage with the consent of parties

(3.) The petitioner is invoking jurisdiction of this Court under Articles 226 and 227 of the Constitution of India for quashing the order denying him promotion to the post of Registrar and soliciting direction to confer the benefits of promotion from 9/2/2012 with further consequential reliefs.