DHANRAJ NAMDEORAO MADAVI Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard Mr. M. D. Lakhey, learned counsel for the petitioner and Mr. N. R. Patil, learned AGP for respondent No.3. Nobody is present for respondent Nos.1 and 2, although both of them are duly served and have also filed reply to this petition. It is not known, as to why learned counsel for respondent Nos.1 and 2 is absent, however, reply is already thereon record and therefore, we have gone through the same.

(2.) At this stage, Mr. R. M. Sharma, learned counsel for respondent Nos.1 and 2 appears and tenders his apology saying that he had gone to Court Library for some research work and in the process got late in coming to the Court. His presence is marked.

(3.) Rule. Rule is made returnable forthwith. Heard finally by consent, and also in terms of the order dated 04/05/2021.