GANGADHAR BALAJI TAPPE Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. Heard finally by consent of parties. As affidavit is already filed and there are no reasons to postpone final disposal particularly when the question involved can be summarily decided.

(2.) Heard Mr. P. V. Kaslikar, learned Advocate for petitioner; Mr. A. Parihar, learned AGP for respondent No. 1 and Mr. S. K. Mishra, learned advocate for respondents No. 2 to 4.

(3.) Petitioner is in employment of respondent No. 2. He was appointed as primary Teacher on 12-7-1971 and is in continuous employment of the respondent No. 2, without any break in service.