HIRALAL SURYABHAN HEDAOO Vs. H S PUNDKAR

JUDGEMENT

(1.) In Writ Petition No. 6097 of 2004, this Court passed an order as follows :-

(2.) This Court also recorded the grievance of the petitioner about non-payment of salary. In that regard, this Court recorded as follows:-

(3.) Admittedly, the petitioner was appointed as a Laboratory Assistant in the respondent-Institution in 1999. He claims confirmation in employment in view of passage of time. In the language of petitioner as found in Para 1 of the Contempt Petition, the termination was a product of :