- (1.)Leave granted.
(2.)This appeal is directed against the judgment and order dated 15th March, 2013 passed by the Division Bench of the High Court of Judicature of Bombay, Bench at Aurangabad in Writ Petition No.1047 of 2013 whereby the High Court held that the appellant is not entitled for regularization of her service as per Government Resolution dated 10th March, 2005 and dismissed the writ petition.
(3.)The factual matrix of the case is as follows:
The Government of Maharashtra vide GR dated 30th June, 1961 framed recruitment rules of revenue clerks from amongst persons having qualification S.S.C. and within the age limit of 23 years (relaxable upto 26 years for reserved category candidates). Selected candidates were to be appointed in their office to work against clerical post. Those who could not be adjusted against the post but were kept in the waiting list, were called upon to work on payment of nominal fees under the control of different departments like revenue Department, Settlement Commissioner, Land Records Department, city survey office, etc. Those candidates who were engaged to work on payment of fees were popularly known as "unpaid candidates'.

Their payments are being made out of copying fees received by the department, 70% of which was for payment of wages to the said unpaid candidates and 30% share was credited to the Government.