PRABHAKAR DATTATRAYA TELGU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE. Mr. C. R. Sonawane, learned Assistant Government Pleader, appears and waives service of notice of rule on behalf ofrespondent Nos. 1 and 2. Mr. G. S. Hegde, learned Counsel, appears and waives service of notice of rule on behalf of respondent No. 3.

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

(3.) THIS petition is filed by the petitioner for quashing and setting aside an order dated September 15, 2001 passed by the Committee for Scrutiny and verification of Tribe Claims, Pune, respondent No. 2 herein, and by directing deputy General Manager, State Transport Corporation, Pune, respondent No. 4 herein to withdraw and/or cancel an order of termination dated 24th september, 2002 by reinstating the petitioner on the post of Head Art with all consequential benefits including back wages.