KAMLAKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, taken up for final hearing at admission stage.

(2.) The petitioners are employees of Ashram schools. The contention of the petitioners is that the petitioners are working for more than ten years on adhoc basis. The petitioners seek regularization .

(3.) We have also heard the learned A.G.P. for respondent Nos. 1 to 6.