VIJAY BALKRUSHNA ZATALE Vs. THE ZILLA PARISHAD, AMRAVATI

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Heard finally by consent of the learned counsel appearing for the parties.

(3.) The petitioner was appointed as an engineer on 11/5/1983 with Maharashtra Jivan Pradhikaran. On the request made by the petitioner for being sent on deputation to Zilla Parishad Amravati, services of the petitioner were deputed to Z. P. Amravati i.e. respondent, as per order dtd. 25/7/2001. Such deputation was subject to certain terms and conditions annexed to the deputation order.