VIJAYA Vs. CHHATRAPATI SHIVAJI SHIKSHAN SANSTHA

JUDGEMENT

(1.) BY an order dated 05/09/2001, this petition was admitted. Rule was expedited. The appointment of respondent No.4 made by the Management pursuant to the termination of the petitioner on the post which she had previously occupied, was made subject to the result of this petition.

(2.) THE submissions of Mr.S.R.Barlinge, learned Advocate appearing on behalf of the petitioner are as under : -

(3.) MR .S.G.Rudrawar, learned Advocate appearing on behalf of respondent Nos. 1 and 2 submits as under : -