SUDHIR NARAYAN SAWANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule, returnable forthwith. Counsel appearing on behalf of the Respondents waive service. By consent taken up for hearing and final disposal.

(2.) The Petitioner is in the employment of the Fourth Respondent as a lecturer and has been allotted to work in an educational institution conducted by the Fourth Respondent at Nagthane in the Taluka and District of Satara. The service details regarding the Petitioner are as follows :

(3.) From the material which has been placed on the record, it is admitted that all appointments save and except for an appointment dated 12th July, 1994 were by the local selection committee. On 12th July, 1994 a University selection committee had recommended the appointment of the Petitioner though specifically in a leave vacancy. The substantive relief that has been sought in these proceedings is to the following effect: