ANIL SUDAM PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The Petitioner is aggrieved by the order passed by Respondent No.3/ Education Officer dated 28.12.2015 by which the 5th Respondent has been shown to be senior to the Petitioner and as such, the latter has been placed at Sr.No.2 in the seniority list.

(3.) I have considered the strenuous submissions of the learned Advocates for the Petitioner and Respondent No.5, as well as the submissions of the learned AGP on behalf of the State Authorities and the Education Department.