LAWS(BOM)-2016-3-257

DEELIP UTTAMRAO BHOSALE Vs. SECRETARY & ORS.

Decided On March 10, 2016
Deelip Uttamrao Bhosale Appellant
V/S
Secretary And Ors. Respondents

JUDGEMENT

(1.) The learned Advocates for the respective sides graciously consented for thehearing of the petition itself.Considering the same, the Civil Application No.2796/2016 is allowed and the writ petition is taken up for hearing.

(2.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(3.) The grievance of the petitioner is that despite having worked continuously as a Sports Teacher from 16.6.2007 till 16.6.2009, his termination has been upheld by the impugned order dated 22.11.2010 passed by the appellate authority-cum-Divisional Social Welfare Officer, Latur.