ARUN RAMKRUSHNA KOTANGALE Vs. ZILLA PARISHAD, BHANDARA

JUDGEMENT

(1.) Heard learned counsel Mrs.(Dr.) R.S.Sirpurkar for the petitioner and learned counsel Shri R.S.Khobragade for respondents. Rule. Rule is made returnable forthwith. Heard finally by consent of learned counsel for parties.

(2.) By this writ petition, the petitioner is challenging order dated 23.11.2017 passed by respondent No.1 placing the petitioner under suspension on ground that the petitioner was under arrest for more than 48 hours.

(3.) Few facts will be necessary for disposal of this writ petition.