SHESHMANI K. DUBEY Vs. UNIVERSITY OF MUMBAI

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India the petitioner challenges the order dated 19.03.2003 terminating the services of the petitioner and with a further direction to reinstate him as a Full Time Lecturer, continuity of service and backwages. The petitioner prays for grant of pensionary benefits in terms of Maharashtra Civil Services (Pension) Rules.

(2.) The Petition had come up for admission and grant of interim reliefs on 04.12.2003 when this Court was pleased to grant an ad-interim relief in terms of prayer clause (b) which reads thus :-

(3.) Brief facts of the case are as under :-