JUDGEMENT
R.D.DHANUKA,J. -
(1.)Rule. Respondents waive service. By consent of the parties, Petition is heard finally.
(2.)By this Writ Petition filed under Article 226 of the Constitution of India, the Petitioner seeks writ of mandamus directing the Respondent Nos.2 and 3 to continue to employ the Petitioner as full time Assistant Professor and not to act upon the letter dated 11th February, 2021, to pay wages of the Petitioner and to give selection grade to the Petitioner w.e.f. 1st September, 2005 till date with payment of arrears. The Petitioner has also prayed for quashing and setting aside the termination letter dated 8th June, 2021 issued by the Respondent Nos.2 and 3. By consent of the parties, the Writ Petition is heard finally. Some of the relevant facts for deciding the Writ Petition are as under:-
(3.)During the period between 1992-94, the Petitioner was working in Sathaye Junior College run by Respondent No.3. Some time in the month of August, 1994, the Petitioner appeared for interview pursuant to an advertisement for the post of lecturer issued by Respondent No.2 College. She was appointed on the said post by Respondent No.2 w.e.f. September, 1994. On 24th November, 1995, the said appointment of the Petitioner on the said post of lecturer was approved by the University of Mumbai on probation for a period of two years. Vide letter dated 19th November, 1996, the Petitioner was confirmed for the said post, however, w.e.f. 30th August, 1996. The Petitioner was placed in lecturer senior scale vide letter dated 14th September, 2006 but w.e.f. 1st September, 1999.