ANIL MORESHWAR RAVETKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. By consent rule is made returnable forthwith. Respondents waive service.

(3.) By this Petition, the petitioner is challenging the order passed by the Government dated 4th February, 2005 whereby the Government was pleased to set aside the Resolution passed by the Standing Committee, Pune Municipal Corporation dated 29th July, 2003 by exercising the power vested in it under section 451 of the Bombay Provincial Municipal Corporation Act, 1949 (For short "B.P.M.C. Act") and the petitioner is also challenging the order passed by the Municipal Commissioner, Pune Municipal Corporation dated 28th September, 2005 which was passed by him as a consequence of the impugned decision of the Government dated 4th February, 2005 whereby the Municipal Commissioner directed that the petitioner should be removed from service and that he should not be given pension and other retirement benefits.