EXECUTIVE DIRECTOR Vs. LATA N.SAHARKAR

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 28.06.2017 passed by the learned Single Judge in Special Civil Application No.3998/2014 by which the learned Single Judge has allowed the said petition and has quashed and set aside the order of termination and has directed the original respondents - appellants herein to allow the original petitioner to join as Assistant Grade-III, the original respondents have preferred the present Letters Patent Appeal under Clause 15 of the Letters Patent.

(2.) The facts leading to the present Letters Patent Appeal in nutshell are as under:

(3.) We have heard Ms. Archana Amin, learned advocate appearing on behalf of the original respondents and Shri Shivang Shukla, learned advocate appearing on behalf of the respondent, who is on caveat. We have perused the impugned judgment and order passed by the learned Single Judge .