VIJAY LAXMANRAO KAMBLE Vs. ZILLA PARISHAD NANDED

JUDGEMENT

(1.) HEARD the learned counsel of all the parties and Shri u. K. Patil, the learned A. G. P. appearing on behalf of Respondent-State of maharashtra.

(2.) ALL these petitioners are the Junior Engineers under the Nanded Zilla parishad. They have raised a common grievance by filing these petitions. Hence, these petitions are being disposed of by this common judgment.

(3.) IN these petitions, under Article 226 of the Constitution, the petitioners seek to challenge the legality and propriety of the order dated 22nd June, 1988 passed by the Chief Officer, Zilla Parishad, Nanded terminating the services of the petitioners.