- (1.) We have heard learned counsel for the parties. Civil Appeal No. 843 of 2012:
(2.) Aggrieved by the judgment and order dated 24.11.2009 passed by the High Court of Judicature at Bombay in Writ Petition No. 5231 of 2008 setting aside the selection of the present appellant to the post of Head of Department of Agronomy of Respondent No.2 - Maharashtra Council of Agricultural Education and Research, the present appeal has been filed.
(3.) The facts are not much in dispute.;