ANIL ALIAS MANIKRAO KULKARNI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused. Heard learned counsel for the parties.

(2.) The present petition is directed against the judgment and order dated 31-8-2006, in Appeal No. DB/Appeal-Cell/7/2006, rendered by learned Additional Commissioner, Aurangabad and order dated 1-6-2005, passed by the Chief Executive Officer, Zilla Parishad, Jalna, under Articles 14, 16 and 226 of the Constitution of India.

(3.) It is the case of the petitioner that, he was appointed as a Junior Assistant on the establishment of Zilla Parishad, Jalna on 3-3-1982 and due to the passage of time and by virtue of seniority and merit, came to be promoted as Senior Assistant, vide order dated 1-8-1996.