CHAIRMAN/DIRECTOR Vs. SHOBHA M. DHORE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Mr. Atrey, learned counsel for petitioners in this writ petition, has submitted synopsis dated 23.09.2013 and the very first question raised is:

(3.) It appears that the said question was specifically raised and decided by the learned Single Judge of this Court in the case of Duryodhan Hiraman Ingole & ors..vs..Indian Council Agriculture Research & anr., 2009 4 BCR 107. This Court, in paragraph nos. 31 and 31 observed thus: