VIJAYKUMAR B UPADHYAYA Vs. SUBHASHCHANDRA S SHELAT

JUDGEMENT

(1.) The petitioner has prayed to quash and set aside the order dated 10th October 1990 passed by the Director of Municipalities in Appeal No. 29 of 1990 filed by the respondents partially allowing the appeal arising out of order dated 28th June 1990 passed by the Collector.

(2.) The petitioner was appointed on ad hoc basis for a period of six months on the pay scale of Rs 210 plus dearness allowance granted by the Government.

(3.) The petitioner's nature of work revolved supervising and watch the work of Safai Kamdars and therefore he was more concerned with field work. However, the respondent was not satisfied with the work of the petitioner and therefore issued show cause notice to him. It is stated that he did not reply to the show cause notice against the proposal of removal from service.