Leave granted.
This court has now decided the question of law against the appellant. At the same time, it has taken notice of the passage of time and, therefore, made its order prospective, keeping unaffected appointments that had become final. This is an appropriate case in which to apply the same principle having regard to the fact that the appointment of the appellant was made long back. Therefore, the only order that needs to be made is to say that the judgment of this court in State of Maharashtra vs. Milind & Ors. shall not affect the appointment of the appellant.
Order on the appeal accordingly.
No order as to costs.