MANGESH SUBHASHRAO BHETALU Vs. DIVISIONAL JOINT REGISTRAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the learned Counsel for rival parties.

(2.) This Petition has come up for the first time, whereby the Petitioner has challenged the order dtd. 21/6/2022 passed by the Respondent No.1 - Divisional Joint Registrar, Co-operative Societies, Amravati. Since the Respondent No.1 is represented by the learned Assistant Government Pleader and the Respondent No.2 - Agricultural Produce Market Committee has suo motu appeared through Mr. Babrekar, learned Counsel, the Writ Petition is taken up for final disposal.

(3.) In the present case, the service of the Petitioner was terminated by the order dtd. 14/1/2022, against which, the Petitioner preferred an appeal before the Respondent No.1 - Divisional Joint Registrar. In the said appeal, after hearing the rival parties on 8/2/2022, the Respondent No.1 passed an interim order in favour of the Petitioner, thereby granting stay to the order dtd. 14/1/2022.