ARCHANA RAMKRUSHNA KUCHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) After hearing the respective Counsel for some time on 08.02.2018, following order was passed.

(2.) Shri Sambre, learned Counsel appearing on behalf of respondent no.3 points out that though petitioner can be provided work by respondent no.3, her services need to be approved by respondent no.2. If there is no such approval or approval is refused, respondent no.3 may be placed in a precarious condition.

(3.) Shri Madkholkar, learned counsel states that petitioner has clearly given up back wages and is interested only in employment. According to him, as appointment of petitioner is legal, approval should not pose any problem.