PRAKASH B RUPE Vs. SUB DIVISIONAL OFFICER

JUDGEMENT

(1.) IN the present petition, the petitioner is seeking to challenge an order passed by the maharashtra Administrative Tribunal dated december 18, 1997. Some of the material facts are as under: the petitioner was appointed as a government employee m an emergency situation. In 1977 during the period of strike of the Government employee his services were urgently required for election purpose.

(2.) ON August 27, 1984, a certificate has been issued by Tahsildar certifying that the petitioner has worked as a Polling Officer in election. On August 1, 1985, the petitioner was called for interview or an appointment to the post of Talathi at Sadure, Tal. Vaibhav, Wadi. It is the case of the petitioner that because the petitioner worked as a Government employee during the strike period his educational qualification at the time of his appointment were relaxed.

(3.) SOMETIME in or about May 16, 1990, the petitioner received a letter that the petitioner's services were terminated as he has not passed S. S. C. on May 28, 1990 a statement of the petitioner was recorded by respondent no. 1 and on May 30, 1990 by notice the petitioner's service were terminated w. e. f. June 5, 1990. The petitioner filed a writ petition in this Honourable Court being Writ Petition No. 2360 of 1990 which was subsequently transferred to the Maharashtra Administrative tribunal and was renumbered as Transfer application No. 39 of 1994. By an order and judgment dated December 18, 1997, the maharashtra Administrative Tribunal has dismissed the application of the petitioner. By the present petition, the petitioner has challenged order and judgment dated december 18, 1997. At the time of admission of the writ petition, the petitioner has been permitted to continue in service under the interim orders passed by this Court and the petitioner is thus in service as Class III employee.