SAMPAT MANDAGE Vs. CHIEF EXECUTIVE OFFICER/PRESIDENT

JUDGEMENT

(1.) RULE. Rule returnable forthwith and heard finally by consent of the parties. Perused petition. The petitioner has filed this petition challenging the order dated 4/7/2008 passed by the Ad-Hoc Additional District Judge, 1, Kolhapur rejecting his application for injunction against the respondents. FACTUAL MATRIX

(2.) ANIMAL Husbandary department of Zilla Parishad had given advertisement for five posts of Livestock Supervisor and out of five posts, three posts were in open category, one was meant for scheduled caste and one was for other backward class. The petitioner is a reserved candidate (O.B.C.) who has applied for the post of Livestock Supervisor.

(3.) BEING aggrieved by the above order Misc.Civil Appeal before the District Judge, Kolhapur was preferred, which was dismissed by the impugned order.