ASHOK RAMA DHONGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With the consent of the parties, matter is taken up for fnal hearing at the admission stage.

(2.) By this Petition, the petitioner challenges order dtd. 8/3/2022 passed by the respondent / the Zilla Parishad, Kolhapur, by which he came to be relieved from post of the Executive Engineer (Rural Water Supply Department), Zilla Parishad, Kolhapur.

(3.) The petitioner came to be appointed as a employee of Maharashtra Jeevan Authority. He has been appointed as Assistant Executive Engineer by order dtd. 28/2/2017. Subsequently, by order dtd. 1/7/2021, the petitioner came to be promoted to the post of Executive Engineer and was posted in Rural Water Supply Division of Zilla Parishad, Kolhapur. Such a posting was done in accordance with the provision of Sec. 22A of the Maharashtra Jeevan Authority Act, 1976.