HINDUSTAN EDUCATION SOCIETY Vs. SK KALEEM SK GULAM NABI

JUDGEMENT

(1.) Since respondent No. 1, it is reported, has refused to receive the notice, it must be deemed to be sufficient notice. Respondent Nos. 5 and 7 have been served. But they are appearing neither in person nor through counsel.

(2.) Leave granted.

(3.) Since the respondents are appearing neither in person nor through counsel, we have taken the assistance of Shri Deshpande, learned counsel appearing for the appellants and gone through the relevant rules and orders of appointment. The admitted position is that respondent No. 1 came to be appointed on June 10, 1992 against a clear vacancy with the following stipulation: