SURESHSING Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Respondent Nos. 5 to 7, have not entered an appearance, though served.

(2.) By this petition, the petitioner has put forth prayer clauses B, C and D as under :-

(3.) Considering the cause of action before us, we would not be entertaining prayer clause D since that prayer has been put forth by the petitioner on apprehension that as the approval granted to his appointment has been withdrawn, respondent Nos.7 and 8, the employer establishment, is likely to terminate his services.