SUSHIL CHOKHAJI BAMBOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith.

(2.) Respective Counsel waive service.

(3.) The challenge raised in this petition is to the order dtd. 6/7/2018 passed by respondent No.2-Chief Executive Officer, Zilla Parishad, Chandrapur whereby the petitioners were reverted from the post of Junior Administrative Officer to Senior Assistant.