DHANRAJ KAUTIKRAO JANGLE Vs. MAHARASHTRA STATE

JUDGEMENT

(1.) Heard. Rule. The Rule is made returnable forthwith. Learned A.G.P. waives service for the respondent Nos. 1 and 2. Learned advocate Mr. Santosh Patil waives service for the respondent Nos. 3 to 5. At the request of the parties, the matter is heard finally at the stage of admission.

(2.) By way of this petition under Article 226 of the Constitution of India the petitioner is assailing the order passed by the respondent No. 3-District Mission Director who happens to be the Chief Executive Officer of Zilla Parishad Jalana and officiating as such in the Maharashtra State Rural Livelihood Mission, the respondent No. 1, thereby relieving/terminating him from the post of Block Mission Manager Bhokardan.

(3.) The petitioner was selected and appointed on contract basis on the post of block mission manager by the respondent Nos. 1 and 2 on merit on 5/10/2017 at Ghansangavi. Subsequently he was transferred to Bhokardan on 1/9/2018 till the date of his termination.