SHRADHDHA ASHOK PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Subject Matter: Petitioner No.1 is duly appointed by Petitioner No.2-Educational Institution as Junior Clerk (Shikshan Sevak) at Petitioner No.3-School run and administered by Petitioner No.2.

(2.) Brief Facts of the Case:

(3.) The Petitioner No.1 has two grievances in the Writ Petition, which are as follows :