AVINASH PRABHAKAR LATPATE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Barlinge, Advocate for the petitioners and Shri Ghadge, Assistant Government Pleader for the respondents.

(2.) Rule. By consent, Rule made returnable forthwith.

(3.) The petitioners, by the present petition, filed under Article 226 of the Constitution of India, impugn the letter dated 7.3.2006, by which their services, as Field Workers in class IV category, were terminated by the respondent - Assistant Director of Health Services. The challenge of the petitioners is mainly on the ground of violation of the principles of natural justice.