SATISH Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The writ petitioner Satish Shahaji Fand who was earlier appointed as Class IV employee, as PARICHAR with respondent no.2 Zilla Parishad was, later on, appointed in Class III, as Junior Assistant, and on his failure to submit certificate of typing examination in time prescribed, has been terminated from service. Thus, this petition.

(3.) FACTS: