NILESH TRIYAMBAK PASARKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) We had heard the learned Counsel for the parties for final disposal of the petition. The petitioner has challenged the impugned communication dated 3.3.2018 issued by the In-Charge Principal Judge, City Civil Court, Bombay, conveying to the petitioner the decision of the High Court not to allow the petitioner to join the duty on the establishment of the said Court.

(2.) Brief facts are as under:

(3.) The petitioner was offered appointment to the post of Clerk cum Typist on the establishment of Bombay City Civil and Sessions Court under order dated 5.10.2017. Such appointment would be subject to terms and conditions contained therein. The relevant conditions being 2, 7 and 8 are reproduced hereinbelow: