Bombay High Court
Atul Suresh Patil vs The State Of Maharashtra And Another on 20 September, 2022
Author: Sandeep V. Marne
Bench: Mangesh S. Patil, Sandeep V. Marne
926 WP 7776 OF 2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
926 WRIT PETITION NO.7776 OF 2019
ATUL SURESH PATIL
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioner : Mr. Harshal Prakash Randhir
AGP for Respondent No. 1 : Mrs. R.P. Gaur
Advocate for Respondent No. 2 : Mr. Gunale V. D.
CORAM : MANGESH S. PATIL &
SANDEEP V. MARNE, JJ.
DATE : 20.09.2022.
PER COURT : (PER : SANDEEP V. MARNE, J.)
We have heard both the sides.
2. The only prayer which is pressed before us by the learned advocate appearing for the petitioner is in the nature of direction to decide the representation dated 18.05.2017. In that representation, the petitioner has requested for grant of compassionate appointment on the post of Assistant Town Planner or Town Planning Assistant. The petitioner has been granted compassionate appointment on the post of Draftsman and it is his case that he does not possess the qualification of the post of Draftsman but possesses the qualifications of the post of Assistant Town Planner or Town Planning Assistant. Therefore he has raised objection to grant of appointment on the post of Draftsman.
3. We direct the respondent No.2 to take a decision on the representation of the petitioner dated 18.05.2017 within a period of four months from today.
4. The Writ Petition is disposed of.
(SANDEEP V. MARNE J.) (MANGESH S. PATIL, J.) mkd/-
1/1 ::: Uploaded on - 21/09/2022 ::: Downloaded on - 22/09/2022 04:55:21 :::