AMBARE ARVIND GOPINATH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the Parties.

(2.) The Petitioner has put forth prayer clauses (a) and (b), which read as under :

(3.) The Management, Respondent No.4, purportedly moved an application for seeking permission to publish an advertisement, on 5/6/2013 wherein five posts were sought to be filled. Out of the two posts of Junior Clerks, one post was reserved for ST; from the two posts of Lab Assistants, one post each was reserved for NT & OBC; and one post of Peon was reserved for OBC.