JUDGEMENT
P.R. Bora, J. -
(1.) Heard. Rule. Rule made returnable and heard forthwith with the consent of the learned Counsel for the parties.
(2.) The petitioner has filed the present petition seeking directions against the respondents for regularization of his services on the post of Assistant Professor in the stream of Rognidan.
(3.) The petitioner has done his post graduation in Ayurved with specialization in Rognidan. The petitioner was, thus, eligible to be appointed on the post of Assistant Professor as per the norms laid down by the Central Council of Indian Medicine. At present the petitioner is serving in the Government Ayurved College, Osmanabad, as an Assistant Professor. Respondent No. 2 College is being run by the State Government.;
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