LAWS(BOM)-2026-1-186

DEEPAK CHHAGAN RATHOD Vs. STATE OF MAHARASHTRA

Decided On January 29, 2026
Deepak Chhagan Rathod Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) By this Writ Petition, the Petitioner is seeking direction to the Respondents to forthwith absorb and appoint the Petitioner for the post of Civil Engineering Assistant on the vacant post, as the Petitioner is at Sr.No.2 of the wait list for the post of Civil Engineering Assistant on such terms as this Court may deem fit and proper.

(2.) The Petitioner is having a Bachelor of Arts and Construction Supervisor course completed from the recognized university. The Petitioner had come across one advertisement issued by Respondent No. 2 - The Pimpri Chinchwad Municipal Corporation being Advertisement No. 184 of 2022 on 17/8/2022.

(3.) The Petitioner had pursuant to the said advertisement applied for the post of Civil Engineering Assistant ("said post") and application had been filled up online on 7/9/2022 with the Respondent No. 2.