VIJAYKUMAR S/O. KEWALRAM ZINGRE Vs. ZILLA PARISHAD, BHANDARA THROUGH ITS CHIEF EXECUTIVE OFFICER & ANR.

JUDGEMENT

(1.) Rule returnable forthwith. Heard finally by consent of Shri Samarth, learned Counsel for the petitioner, and Mrs. Munshi, learned Counsel for the respondents.

(2.) The petition is directed against the order dated 3.5.2001 passed by the Chief Executive officer, Zilla Parishad, Gondia terminating the service of petitioner in view of condition/term no. 8 in the appointment order, which reads thus :

(3.) It is contended by Shri Samarth, learned Counsel for the petitioner, that neither father nor mother of the petitioner was in service of the respondent Zilla Parishad and, therefore, termination order on this count is bad in law and cannot be sustained.