PANJABRAO SADASHIVRAO WANKHEDE Vs. DISTRICT DY.REGISTRAR,COOPERATIVE SOCIETIES,RESIDENT AND POST AKOLA, TQ. AND DISTRICT AKOLA

JUDGEMENT

(1.) Heard Shri Darda, the learned Counsel appearing for the petitioner, Shri Naik, the learned Counsel appearing for respondent no.2, Shri Rao, the learned Assistant Government Pleader for respondent no.1 and Shri Tathod, the learned Counsel appearing for respondent no.3.

(2.) The present petition claims the reliefs as under :-

(3.) Perusal of the aforesaid reliefs indicate that the relief in terms of prayer clause (iv) of directing the respondent no.1 to consider the claim of the petitioner for appointment to the post of Assistant Manager with effect from 27-06-1987 is consequential to the grant of reliefs in terms of prayer clauses (i) and (ii) of the petition. By resolution dated 27-06-1987 the respondent nos. 4 and 5 namely;