NARSING S/O SHANKARRAO SHIVSHETTE Vs. SECRETARY, BHARAT LIBERAL EDUCATION SOCIETY AT UDGIR TALUKA UDGIR DISTRICT LATUR

JUDGEMENT

(1.) By this petition filed under Article 226 of the Constitution of India, the petitioner seeks Writ of Mandamus with a prayer of issuing direction to pay the salary to the petitioner for suspended period from 13th April 2002 to 8th April 2003 with continuity in service and other consequential benefits within one month.

(2.) Some of the relevant facts for deciding this Writ Petition are as under:

(3.) On 12th August 2002 petitioner had applied to respondent No.2 for paying subsistence allowance to the petitioner.