ANIRUDDHA GANESH PATHAK Vs. REGISTRAR GENERAL

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by consent of the parties.

(2.) This Petition under Article 226 of the Constitution of India is filed to quash the order No. DAJ 1521/768/CR 159/Desk-3, Law and Judiciary Department, Govt. of Maharashtra dtd. 14/1/2022 passed by the Respondent No.2 -Secretary, Law and Judiciary Department, Mumbai ordering removal of the Petitioner from judicial service and further seeks directions for reinstatement in service with consequential benefits.

(3.) On 19/3/2010, the Petitioner was appointed as a Civil Judge Junior Division. During the tenure of his service, the Petitioner was posted at various districts till the date of his removal.