SURESH BHAGWANJI REWATKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith. By consent of the parties, taken up for hearing.

(2.) The present petition is a classic case as to how the private Managements, who are receiving grant-in-aid from the State Government are disobeying the directions of the State Government from whom they receive grant-in-aid and thereby harassing the employees who are at their mercy.

(3.) The petitioner was appointed in a clear and permanent vacancy in the respondent No. 5 College as lecturer with effect from 17-11-1988.