SUBHASH NARAYAN MHASKE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri B.G. Kulkarni, learned counsel for the petitioners and Ms. M.A. Barabde, learned A.G.P. on behalf of respondent nos. 1 to 4. By their consent, Writ Petitions are taken up for final disposal by issuing Rule, making the same returnable forthwith.

(2.) Grievance of petitioners before this Court is to grant them up- gradation as Full Time Librarian i.e. from the date on which strength of students exceeded 1000.

(3.) Learned A.G.P. appearing on behalf of the respondent State, has pointed out that respective employers are not parties in some matters and this Court has still not issued notice to respondents in the matters.