PRAKASH KISAN SHIRKE Vs. KOYANA EDUCATION SOCIETY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the order dated 30th June, 2008, passed by the High Court of Judicature at Bombay in L.P.A. No. 120 of 2008 in Writ Petition No. 4166 of 1997.

(3.) The brief facts, which are relevant for the purpose of disposal of this appeal, are recapitulated as under: