ASHOK LAXMAN MHAMANE Vs. CHIEF OFFICER

JUDGEMENT

(1.) ON the application of the learned counsel for the petitioner, name of respondent no. 2 is deleted from these proceedings. Rule. Mr. Mhamane and Mrs. Deshpande waive service of Rule on behalf of respondent no.1 and respondent no.3., respectively. By consent of the parties, Rule heard forthwith. Hard parties.

(2.) BY this petition, the order dated 26th September 1995 passed by the Addl. District Judge, Pandharpur, below exh.7 in civil Appeal no. 114 of 1994 rejecting the application for interim injunction is challenged.

(3.) BEING aggrieved by the said judgment and decree, the petitioner preferred Civil Appeal No.114 of 1994 to the court of the Addl. District Judge at Pandharpur. The appeal was admitted. During the pendency of the appeal, an application for temporary injunction restraining the Municipality and the school authorities from making further appointment of Asstt. Teacher was made. The learned Addl. District Judge, Pandharpur, however, rejected the said application by his order dated 26.9.1995. Being aggrieved by the said order, the petitioner has preferred this Writ Petition.