SANJAY GANPATRAO MEHARE Vs. BOMBAY HIGH COURT, (ON ITS ADMINISTRATIVE SIDE) THROUGH REGISTRAR GENERAL MUMBAI

JUDGEMENT

(1.) Rule, having regard to the challenge raised, made returnable forthwith and heard with the consent of the learned counsel for the parties.

(2.) The vexed issue of the seniority between direct recruits and promotees has once again engaged the attention of this Court in the above Writ Petition.

(3.) The factual matrix giving rise to the above Writ Petition can be stated thus: