NAMDEO Vs. THE STATE OF MAHARASHTRA AND ORS.

JUDGEMENT

(1.) This Petition takes exception to the Judgment and Oder dated 24th September, 2014, passed by the Maharashtra Administrative Tribunal, Mumbai Bench in Original Application No.354/2014, and also the order dated 20th November, 2014, issued by the Additional Director General of Police and Inspector General of Prison, Maharashtra State, Pune, thereby cancelling the appointment / promotion order of the petitioner on the post of Jailor Grade-II.

(2.) It is the case of the petitioner that, by the impugned order dated 20.11.2014, issued by the respondent No.2, thereby the promotion order of the petitioner from the post of Jail Guard to Jailor Grade-II has been cancelled abruptly without giving any show cause notice or opportunity of hearing. The petitioner herein was not party to the Original Application No. 354/2014 [Chandrakant Rambhau Sangale Vs. The Additional Director General of Police and the Inspector General of Prisons], decided on 24th September, 2014, by the MAT, Mumbai. It is further the case of the petitioner that, the petitioner came to be appointed on the post of Jail Guard under respondent Nos.1 to 3 in the year 2002. While discharging his duties, he came across with the Circular / Requisition dated 06.08.2013 issued by the respondent No.2 appointing authority, thereby applications were called for filling up the promotional post of Jailor Grade-II by way of promotion from the Jail Guard and other posts.

(3.) It is further the case of the petitioner that, as per the requisition for the promotional post, it was prescribed that, there would be written examination as well as oral examination and the physical fitness examination. Separate marks were prescribed for the aforesaid examinations. The petitioner, after appearing in the examination, secured total 104.75 marks out of 200 marks.