NANDINI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Petitioner admittedly was in service as a Lecturer in an affiliated college receiving grant-in-aid from State of Madhya Pradesh at Jabalpur from 07.09.1977 to 10.10.1988. She joined services of respondent no.4 College at Nagpur on 12.10.1988. It is not in dispute that respondent no.4 College is also an affiliated college receiving grant-in-aid from State of Judgment. Maharashtra.

(3.) It is also not in dispute that break of one day i.e. 11.10.1988 occasioned in the process has been condoned in accordance with law, and hence, the services need to be counted as one and continuous.