RAJESH MULJIBHAI CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition under Article 226 of the Constitution of India, the petitioner prays for issuance of a writ of mandamus directing the respondents to accommodate/appoint the petitioner on the post of computer operator in the pay scale of Rs. 5500-9000. The petitioner also prays for writ of certiorari for quashing and setting aside the impugned order dated 25.8.2005 and order dated 27.9.2005, by which recovery of Rs. 35,560/- is initiated against the petitioner. The petitioner also prays for directing the respondents to consider the proposal of the petitioner regarding giving him appointment/posting on the post of computer operator afresh.

(3.) Such of the facts, as are necessary for decision of this petition, may be stated thus.