PRAMOD Vs. ASHOK GOVINDRAO SARDAR

JUDGEMENT

(1.) Notice has been duly served on all the non-applicants.

(2.) The applicant seeks review of the judgment dtd. 29/1/2016 in Writ Petition No. 2395 of 2015. By the said judgment, it was held that Resolution dtd. 25/3/2013 passed by the Gram Panchayat, Pimpalkhuta, dismissing the petitioner in the said writ petition was contrary to law. It was accordingly set aside and the original petitioner was directed to be reinstated in service. An opportunity was granted to the Gram Panchayat to take disciplinary action against the original petitioner in accordance with law.

(3.) It is the case of the applicant that after the services of the original petitioner were terminated pursuant to Resolution dtd. 25/3/2013, the applicant came to be appointed as 'Water Supply Employee' by the order dtd. 16/2/2016. This appointment was on permanent basis. However on 26/2/2016 the services of the applicant came to be terminated on the ground that there was an order of reinstatement in favour of the original petitioner. In that backdrop, the applicant seeks review of the judgment dtd. 29/1/2016.