(1.) Heard. Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.
(2.) The petitioner is objecting to the appointment of Respondent No.3 as District Government Pleader and Public Prosecutor for District Dhule, made in pursuance to the notification issued by the Government on 05.07.2016 and praying to quash the said notification. The petitioner is also seeking a direction to the respondents to appoint him as District Government Pleader and Public Prosecutor for District Dhule in accordance with recommendations made by the Interview Committee and the High Power Committee. Though the petitioner has prayed for issuance of directions for making his appointment as District Government Pleader and Public Prosecutor, the said relief has not been pressed seriously and as such, there is no reason to consider the prayer made by the petitioner in that regard. The issue raised in the instant petition primarily relates to the appointment of respondent no.3 as District Government Pleader and Public Prosecutor for District Dhule.
(3.) The State Government had issued an advertisement on 002.2015 inviting applications for selection of District Government Pleader and Public Prosecutor as well as Assistant Government Pleader/Additional Public Prosecutor in District & Sessions Court at Dhule.