RAJU SHANKARRAP DHAKATE AND ANOTHER Vs. CHIEF EXECUTIVE OFFICER,BHANDARA URBAN CO-OPREATIVVE BANK LTD. AND ANOTHER

JUDGEMENT

(1.) Heard finally by issuing Rule and making it returnable forthwith with consent.

(2.) The learned Advocate for the petitioners claims reinstatement because of the protection granted to employment by the Full Bench Judgment of this Court in the case of Arun s/o Vishwanath Sonone Vs. State of Maharashtra and others, reported in 2015(1) Mh.L.J. 457. The services of the petitioners have been terminated on 31-07-2003, after invalidation of their caste claim.

(3.) Both the petitioners were appointed by the identical order of appointment dated 30-03-2000 on probation for period of three months. Appointment order, vide Clause (5), incorporates a condition that obliges the petitioners to submit caste validity certificate before completion of period of probation. Clause (5) stipulates that, in default, their service would be terminated without assigning any reason.