PRATIBHA PRAKASH ALMAST Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith.

(3.) The petitioner 1 was initially appointed as a part-time Librarian on compassionate grounds on the establishment of Bharat Vidayalaya, which is managed by petitioner 2- Society, vide appointment order dtd. 30/8/1995 with effect from 1/9/1995.