CHITRA ANANT SALUNKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks a writ of certiorari for passing and setting aside the impugned order dated 25th November, 2016 and seeks order and directions against the respondents to pay an amount of Rs.27,46,079/- as arrears of salary and back wages with interest.

(2.) Some of the relevant facts for the purpose of deciding this petition are as follows :-

(3.) The petitioner is a practicing Lawyer and was erstwhile VicePrincipal of the Siddharth College of Law. The petitioner passed LLM from the Mumbai University in the year 2002 with 57% marks and was appointed as Full Time Lecturer in the subject of Law w.e.f. 14th January, 2003 during the period between 13th January, 2003 and 21st March, 2003. In the year 2003, the petitioner appeared for NET/SET examination and cleared the said examination.