NILESH SHIVAJI SAPKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith and heard finally.

(2.) The petitioner initially was appointed for a fixed period of six months from 1st December 2010 to 31st May 2011 by respondent no.4 purely on temporary basis. Thereafter, on an application made by the petitioner, respondent no.4 offered to impart training to the petitioner.

(3.) The training was to be in two parts, the first part for six months and the second part was for a period of five months. The petitioner would have become eligible for the second part of the training only if he had completed successfully the first part of training. For the training period, the petitioner was entitled to a consolidated stipend. The terms and conditions are reflected in a letter dated 2nd July 2011 and letter dated 1st December 2011. Clauses 9, 10, 11, 14, 17, 19, 20, 21 in the letter dated 2nd July 2011 read as under :