STATE OF MAHARASHTRA Vs. SUBHASH DHONDIRAM MANE

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of both parties, petition taken up for final disposal.

(2.) The Respondent, Dr.Subhash Dhondiram Mane, is working as a Director of Marketing, which is a senior level post. He is due to retire on superannuation shortly, on 31 December 2014.

(3.) The Respondent, entered the services of State of Maharashtra on 19 January 1983 as a Deputy Registrar, ClassI.