PRAKASH KHUSHALRAO DABHADE Vs. ZILLA PARISHAD AURANGABAD

JUDGEMENT

(1.) : The case of the petitioner is as follows.

(2.) HE was appointed as Driver in Zilla Parishad, aurangabad, as per the appointment letter dated 28-8-1984 after conducting interview and other formalities. Along with him, other 24 candidates were appointed as Drivers. He resumed duty on 31-8-1984 at Primary Health Centre, Shivoor, taluka Vaijapur. The appointment was for the period of one year and it stood terminated after the expiry of the period. But, then again, he was appointed for one more year with effect from 1-9-1985.

(3.) A circular was issued by the District Health Officer- respondent No. 3 - on 23/27-1-1986 and all the officers and other employees of the Zilla Parishad were prohibited from driving the vehicles of Zilla Parishad either in the absence of the drivers or in the presence of the drivers. The drivers were also directed that they should not allow any officer or any other employee of the Zilla Parishad to drive the vehicle without prior permission; and it was further directed that, if it was noticed that the driver had allowed any officer or employee to drive the vehicle, action would be taken against the driver.