DINESH BABANRAO DESHMUKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally with the consent of Shri. Lahiri, learned Counsel for the petitioner, Shri. Jichkar, learned Assistant Government Pleader for the respondent nos.l and 2, and Shri. Meghe, learned Counsel for the respondent no.3.

(2.) The petition is directed against the order dated 7.12.2009 issued by the respondent no.3 whereby petitioner is treated as an Assistant Teacher.

(3.) In the instant case, the following facts are not in dispute :