DINKAR RAI Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the respective Counsel and Senior Counsel extensively.

(2.) THE learned Counsel for the Petitioner informs and not disputed that a regularization application is moved to the Corporation. Mr. Pasbola, learned Counsel for the Corporation submits that at one stage the application is rejected as it was not in prescribed format.

(3.) LIBERTY to Respondent No. 2 to object such regularization application.