SHRINIWAS Vs. ZILLA PARISHAD, CHANDRAPUR

JUDGEMENT

(1.) RULE . Rule is made returnable forthwith. Heard finally by consent of parties. Respective Advocates waive service.

(2.) GOVERNMENT of Maharashtra has issued a policy decision on 20th May, 1999, a copy whereof is at Annexure -B.

(3.) ADMITTEDLY , by Govt. decision dated 7th November, 2001, Government proposed and prescribed two and half months' training to unqualified employees for considering them for grant of absorption in the cadre of Civil Engineering Assistant.