SHAILENDRA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule, made returnable and heard forthwith with the consent of learned Counsel for the parties.

(3.) In the present petition, the petitioner has put to challenge decision of respondent No.3 Committee dated 27.3.2012, communicated to him under letter dated 31.3.2012 by which the Committee refused to accept the proposal sent by the Chief Executive Officer, Zilla Parishad, Parbhani, to revoke the suspension of the petitioner, which was made on 6.3.2007, due to registration of criminal offence against him.