FATIMA SHABBIR SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. Taken up for disposal.

(2.) The Petitioner has challenged the action of the Respondent- employer in reverting and reducing the Petitioner in rank from the post of Principal to the post of Mathematics Instructor. Petitioner has sought a direction to the Respondent-employer to reinstate the Petitioner on the post of Principal with all consequential benefits.

(3.) The Respondent No.1 is the State of Maharashtra. Respondent No.2 is the Director of Vocational Education and Training Institute. Respondent No.3 is the Joint Director of Vocational Education and Training, and Respondent No.4 - the Education Society, is the employer of the Petitioner.