SUNIL CHANDRASHEKHAR AKANT Vs. ADDITIONAL COMMISSIONER, NAGPUR DIVISION

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. Rule made returnable forthwith. Taken up for hearing by consent of the parties.

(3.) The subject matter of challenge in the present writ petition is an order passed by the Chief Executive Officer of Zilla Parishad, Gondia directing the petitioner who works as Assistant Live Stock Development Officer in Panchayat Samiti, Deori, District : Gondia, to stop working as Secretary of the fourth respondent, an educational society/ trust duly registered under the provisions of the Societies Registration Act, 1860 and the Maharashtra Public Trusts Act, 1950. The purported basis of the impugned order is that the petitioner, without previous sanction of the Chief Executive Officer, engaged directly or indirectly in a trade or business or undertook an employment with the respondent institution.