- (1.) Leave granted.
(2.) The above three Special Leave Petitions were filed against the judgment and final order dated 13.4.2005 in Writ Petition No. 1914 of 1999, final order dated 5.5.2005 passed by the High Court of Judicature at Bombay in Review Petition No. 65 of 2005 and final order dated 3.8.2005 passed by the High Court of Judicature at Bombay in W.P. No. 4851 of 2005 whereby the High Court dismissed the writ petitions and review petition filed by the Appellant.
(3.) The Appellant applied for appointment in the college, respondent No.1, on the post of English Lecturer, pursuant to a vacancy which had arisen by leaving of an English Lecturer after the Ist term. The appellant was duly interviewed by the local selection committee and was appointed as full time lecturer in English on 22.11.1993 on temporary basis for 2nd term subject to the approval of the University. The appellant joined as Lecturer and has been working since then.;