- (1.) Leave granted. We have heard counsel on both sides.
(2.) This appeal by special leave arises from the interim order passed by the High Court of Bombay, Narpur Bench, made on February 19, 1997 in Writ Petition No. 3520/95.
(3.) The respondent was appointed on July 9, 1992 for a period of one year. The appointment order read as under: "Your appointment is purely temporary for a period of one year from 9-7-92 to end of Session, in the leave/deputation/vacancy. After expiry of the above period your services shall stand terminated without any notice." ;