URMILA ASHOK KAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned counsel for Petitioner, on instructions, seeks leave to delete Respondents No.5 to 7. Learned counsel for the remaining Respondents has no objection. Leave is granted. Amendment to be carried out forthwith. Reverifcation is dispensed with.

(2.) Rule. With the consent of the counsel for the parties, rule made returnable forthwith and heard finally.

(3.) In this Petition, Petitioner is seeking directions to the Education Offcer (Secondary) to consider her services and grant approval to the post of the Full Time Librarian from the year 1994-95 to 1st April, 2006 as per Government Resolution dated 28th June, 1994 and to make pay fiation, pension and time bound promotion by considering the service from academic year 1994-95.