HARIDAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule is made returnable forthwith. Heard finally with the consent and request of the learned counsel for the parties.

(3.) By this petition, the Petitioner is challenging the impugned order of termination dtd. 1/11/2022, passed by the respondent No.3 - Chief Executive Officer, Zilla Parishad, Gadchiroli.