TARA Vs. PRAMOD SHIKSHAN SANSTHA

JUDGEMENT

(1.) HEARD Mrs. Patil, learned Counsel for the intervenor. Application for intervention is allowed.

(2.) HEARD Shri A. P. Deshpande, learned Counsel for the petitioner and Shri R. R. Deshpande, A. G. P. for Respondent no. 3 - Education Officer. Though served, none appears for the Management.

(3.) IN the instant petition the petitioner is restricting her claim only in respect of quashing of the advertisement dated 16-06-1986 published by the respondent No. 1-Management since the respondent No. 2 is no longer in service.