PRAKASH LAXMAN NEMADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 226 of the Constitution of India has been filed seeking various reliefs. Mr. A.G.Talhar, learned Counsel appearing on behalf of the petitioner has, at the outset, stated that the petitioner does not press for the reliefs at prayer clause C but restricts the reliefs in respect of the decision to be rendered by respondent no.2 in respect of the pending proposal, seeking approval to the appointment of the petitioner. According to Mr. A.G.Talhar, learned Counsel for the petitioner, the aforesaid proposal is dated 18.7.1991 and is said to be pending.

(3.) A brief reference to the facts which are germane for the decision of the present petition may briefly be stated thus: