RAJU NAMDEO PACHARNE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith.

(2.) It is the case of the petitioner that he was earlier appointed as Instructor by respondent No. 3 in the Industrial Training Institute named Sant Gadgebaba I.T.I. Pathardi, from 1-9-1990. It is further case that thereafter he was made permanent in the year 1996. The College closed down from the academic year 2001-2002. As a result of which the services of the petitioner were terminated by an order 19-7-2001.

(3.) Respondent No. 3 Institution also runs Babuji Avhad Mahavidyalaya, at Ahmednagar. The said institution advertised for two posts, one post for Junior Clerk and another post of Library Attendant sometimes on 28-3-2007. Respondent No. 5 came to be selected to the post of Library Attendant and has been appointed.