MEENAKSHI MUTHIAH (DR.) Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) RULE. Rule made returnable forthwith. Heard finally by consent of the learned counsel for the parties.

(3.) The impugned imposition of penalty of Rs.23,58,403.00 on the petitioner for not completing the bond period of 365 days as an Assistant Professor after completion of Master of Dental Surgery (MDS), has gave a cause to the petitioner to file this petition raising a challenge to the above referred imposition of penalty.