HEMANTKUMAR NARAYAN BALI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mr. R. D. Rane, learned Additional Government Pleader, appears and waives services of notice of rule on behalf of the first respondent. Mr. S. S. Pakale, learned Counsel, appears and waives services of notice of rule on behalf of respondents No. 2 and 3.

(2.) IN the facts and circumstances, and with the consent of parties, the matter is taken up for final hearing.

(3.) THIS petition is filed by the petitioner for an appropriate writ, direction or order quashing and setting aside an order dated December 31, 2002 passed by respondent No. 2 to terminate the services of the petitioner after a period of one month from that date.