LATA N SAHARKAR Vs. EXECUTIVE DIRECTOR

JUDGEMENT

(1.) With the consent of the learned advocates, this matter is taken up for final disposal.

(2.) Rule. Learned advocate, Ms.Archana U.Amin, waives service of rule on behalf of respondents.

(3.) Petitioner, through this petition, has challenged the termination order dated 4.3.2013 passed by respondent No.2 terminating the services of the petitioner.