MUKUNDA BHIVSAM MAHAJAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. By consent, of the parties, rule made returnable forthwith.

(2.) This petition seeks to quash and set aside a Government Resolution dated 8.11.2006 and for directions upholding a resolution dated 27.6.2006 passed by the General Body of the Respondent No. 2 Pune Municipal Corporation. Further direction is also sought against the respondent Nos. 2 and 3 to appoint the petitioner to the post of Dy. Project Officer in the Urban Development Department of the respondent No. 2 Corporation.

(3.) The brief facts of the case are as under: