SUSHILA BHIKAJI SAWANT Vs. STATE OF MAHARASHTRA
LAWS(SC)-2006-2-86
SUPREME COURT OF INDIA
Decided on February 10,2006

SUSHILA BHIKAJI SAWANT Appellant
VERSUS
STATE OF MAHARASHTRA Respondents

JUDGEMENT

- (1.) Heard the parties.
(2.) Leave granted.
(3.) By an order dated 14th August, 2003, limited notice was issued in the following terms:-"issue notice to the respondents confined to the question of payment of salary to the petitioner for the period she had worked. ";


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