EKNATH DALPAT NAVGIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule returnable forthwith. With the consent of the learned counsel for the parties this Petition is heard finally at the stage of admission.

(2.) This Petition under Article 226 of the Constitution of India prays for issuance of a writ for quashing and setting aside the impugned communication dated 3.9.2004 issued by respondent no.3 and also prays for directing the respondents to forthwith reinstate the petitioner in service as Safai Kamgar, i.e. on the post held by the petitioner earlier with continuity of service, salary and all consequential benefits to enable the petitioner to complete the remaining period of service.

(3.) Such of the facts as are necessary for the decision of the Petition are stated thus:-