PRAMOD DIGAMBAR WAKODE Vs. EXECUTIVE ENGINEER MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal has been filed against the judgment dated 14.11.2014 passed by the High Court of Judicature at Bombay, Nagpur Bench in Writ Petition No.4634 of 2013.

(3.) .. The appellant was appointed as daily wager with the respondents in the month of March 1984 and he was terminated in Jan. 1985 without any notice. The appellant claims that he had been working with the respondents as unskilled heavy mazdoor since 1984, but despite the availability of work with the respondents, his services were terminated.