MANGALABAI BHASKAR THAKARE Vs. THE STATE OF MAH

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. The Petition is heard finally with the consent of both the parties.

(2.) By filing this Writ Petition under Article 226 of the Constitution of India, the petitioner claims quashment of the order dated 25.04.2012 passed by respondent No.4 rejecting the claim of petitioner for the post of Traffic Controller in Maharashtra State Road Transport Corporation (hereinafter referred as "M.S.R.T.C.").

(3.) Respondent No.1 is State of Maharashtra. Respondent No.2 is General Manager, respondent No.3 is Regional Manager and respondent No.4 is Divisional Controller of M.S.R.T.C.