SANCHARESHWAR MADHAVRAO KADAM Vs. PRINCIPAL DISTRICT JUDGE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard fnally with the consent for the parties.

(2.) By this petition under articles 226 and 227 of the Constitution of India, the petitioner Junior Clerk on the establishment of Civil Judge, Junior Division, Gangakhed, Dist. Parbhani, has claimed following reliefs in terms of prayer clauses (B) and (C):-

(3.) There is no dispute that on 05.10.2010 initially petitioner joined services as junior clerk on the establishment of Civil Judge, Junior Division, Degloor, Dist. Nanded. In 2013 recruitment process was initiated by all districts through out State of Maharashtra. As the parents of the petitioner were old aged and looking to their health, after taking permission and no objection from the Principal District Judge, Nanded, petitioner applied for the post of junior clerk in Parbhani district. The Principal District Judge, Parbhani selected in all 19 candidates and the petitioner was at serial No.8 in the said select/wait list. The Principal District Judge, Parbhani was then pleased to appoint the petitioner as a Junior Clerk on the establishment of Civil Judge, Junior Division, Jintur.