LAWS(BOM)-2008-3-350

DEPUTY DIRECTOR OF EDUCATION Vs. SARALA MARUTI ANGAJ

Decided On March 28, 2008
DEPUTY DIRECTOR OF EDUCATION Appellant
V/S
Sarala Maruti Angaj Respondents

JUDGEMENT

(1.) Rule returnable forthwith.

(2.) The Petitioners shall register the Review Petition.

(3.) Heard learned A.G.P for the Petitioners and the learned Advocate on behalf of the Respondents.