RAJENDRA AMRUT INGLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith with the consent of the learned counsel of both the parties. With their consent the matter is heard finally at the admission stage.

(2.) The petitioner by this petition is seeking direction to the respondent No.3 the Chief Administrative Officer to grant promotion to the petitioner as per the select list dtd. 1/9/2023 with deeming effect from the date of order of promotions dtd. 27/6/2024 and also direction to consider the petitioner for the promotion.

(3.) As per the contention of the petitioner, petitioner being eligible and having requisite qualifications was appointed by the Superintending Engineer, Akola on the post of Junior Engineer on probation for one year on a clear and vacant post at Wani by appointment order 15/3/1995. The Maharashtra Water Supply and Sewage Board [MWSSB] was established as per the MWSSB Act, 1976. In the year 1997, the name was changed to Maharashtra Jeevan Pradhikaran. The Maharashtra Jeevan Pradhikaran is working under the Department of Water Supply and Sanitation, Government of Maharashtra.