SAMBHAJI MARUTI GUTTE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard learned Counsel for the parties finally, by consent.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner seeks quashing of suspension order dated 14-12-2005 and further seeks a direction to the respondents to pay him subsistence allowance for the period of suspension along with interest.

(3.) Case of the petitioner as pleaded in the writ petition is that following a due process he was selected and came to be appointed as Peon in the respondent no.5 school in the year 1992. It is stated that petitioner was eligible and qualified for appointment to the post of Peon. Respondent no.5 school is being managed by respondent no.4 receiving grants-in-aid from the Government since the year 1996.