SEEMA SHITALAPRASAD MISHRA Vs. PRINCIPAL,HINDI JUNIOR COLLEGE OF ARTS,SCIENCE,COMMERCE AND VOCATIONAL,THANE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith.

(2.) By consent of respective parties, matter is taken up for final disposal forthwith. None appears for respondent no.5, though served.

(3.) Petitioner has preferred this petition under Art. 226 of the Constitution of India with a view to challenge the order dated 22nd Feb., 2013, passed by respondent no.4 rejecting the proposal of approval of the petitioner for the post of FTI (MLT) in the respondent no.1 college.