VAISHALI WALMIK BAGUL Vs. SECRETARY PRERNA TRUST

JUDGEMENT

(1.) These Letters Patent Appeals arise out of the order of the Hon'ble learned Single Judge dated 25-6-2010 in Writ Petition Nos. 6244 of 2009 and 8139 of 2009 at the instance of the employee and the employer-Management respectively, which were preferred against the order passed by the learned Commissioner for Handicap Welfare, Maharashtra State, Pune, dated 10-8-2009. A position according to undisputed facts starting from advertisement dated 1-2-2008 issued by the Management, inviting applications for appointment to the post of Instructor (Tailoring) emerges as under:--

(2.) Under letter dated 20-8-2009, the Social Welfare Officer, Zilla Parishad, had directed the Management to comply with the order dated 10-8-2009 of the Commissioner, Handicap Persons-Competent Authority.

(3.) Pursuant to said directions, under an order dated 1-9-2009, appellant's services came to be terminated and simultaneously appointment order was issued in favour of respondent No. 4.