BALAJI Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. With consent of learned counsel for the parties, the petition is taken up for final hearing.

(3.) This petition is filed seeking direction to respondent nos.2 and 3 to issue appointment order appointing the petitioner to the post of Driver in the employment of respondent no.3.