SAURABH SHRIDHAR GHARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally by the consent of the parties.

(3.) This is a petition filed under Article 226 of the Constitution of India. Praying for quashing and setting aside the impugned communication dtd. 2/3/2023 and 6/12/2006, issued by the respondent No.2, CEO, Zilla Parishad, Bhandara. It further prays for direction to consider the request application made by the petitioner on 1/9/2025, in view of the Government Resolution dtd. 26/7/1992.