SHRIKRISHNA BHIKAJI BONDGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule.

(2.) Rule made returnable forthwith by consent of parties. The petition is heard fnally.

(3.) The Petitioner is seeking relief that the impugned order passed by Respondent No.2 dated 09 July 2018 be quashed and set aside and to grant approval to his appointment as a peon on the establishment of Respondent No.4 since date of his appointment i.e on 1 July 2009. He also claims salary in grant in aid since date of his appointment.