STATE OF MAHARASHTRA Vs. SUDHAKAR SHIVARAM TEKE

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) Leave granted.

(3.) The present appeal arises out of the impugned order dtd. 27/9/2019 passed by the High Court of Judicature at Bombay in Writ Petition No.1841 of 2013 along with Civil Application No.395 of 2019, whereby the Writ Petition filed by respondent no.1 seeking his absorption on the post of Head of Department (Civil Engineering) in respondent no.3-Institute of Civil and Rural Engineering, Gargoti, has been allowed.