D R BONDRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) BY this petition, under Articles 226 and 227 of the Constitution of India, petitioner challenges two circulars dated 14.06.1994 and 07.10.1994 issued by the Government of Maharashtra regarding the service conditions of Librarians. A few facts of the matter are as under:

(3.) THE learned A.G.P. appearing for respondent nos.1 and 2 and counsel appearing for respondent no.3 have no objection for disposing of this Writ Petition in terms of the order dated 8.1.2004 in Writ Petition No.773 of 1997. In terms of the order dt.8.1.2004 passed in the Writ Petition No.773 of 1997, the following order is passed: