KISHORE Vs. ZILLA PARISHAD, AKOLA

JUDGEMENT

(1.) Rule made returnable forthwith. By consent of parties, taken up for final hearing.

(2.) By this petition, the petitioner impugns the order passed by the Chief Executive Officer, Zilla Parishad, Akola, on 29/12/2007, cancelling the appointment of the petitioner on the post of Livestock Supervisor and removing him from the services of the Zilla Parishad forthwith, from the date of the order.

(3.) Few facts giving rise to the petition are stated thus- An advertisement was issued in the daily newspapers calling applications from eligible candidates for appointments on the posts of Livestock Supervisor in Akola Zilla Parishad, on 17/6/2006. In pursuance of the aforesaid advertisement, the petitioner made an application for appointment on the post of Livestock Supervisor from the V.J. (N.T.-A) category. The petitioner was declared successful in the written examination and was called for oral interview which was to be held on 18/9/2006. The petitioner was selected for appointment on the post of Livestock Supervisor and an appointment order was issued to the petitioner on 7/6/2007. The petitioner was asked to join his duties at Veterinary Dispensary Grade -I, Borgaon Manju. The petitioner submitted joining report to the Block Development Officer, Panchayat Samiti, Akola. The petitioner was asked vide letter dated 26/7/2007 to get himself medically examined and produce certificate to that effect before 31/7/2007. Accordingly, the petitioner submitted physical fitness certificate dated 2/8/2007 before the respondentauthority.