SWAPNIL PRAKASH PARAB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. The rule is made returnable forthwith with the consent of and at the request of the learned Counsel for the parties.

(3.) This Petition is directed against the order dtd. 20/3/2020 passed by the Chief Administrative Officer (P) of the Respondent organisation-Bhabha Atomic Research Centre, Mumbai, rejecting the representation dtd. 23/12/2019 made by the Petitioner, alongwith the termination letter dtd. 27/2/2018.