SARDAR BAIG MEHBOOB BAIG Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of 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 to quash and set aside the impugned communication dated 08.09.2004 issued by respondent No.3 and also prays for directing to forthwith reinstate the petitioner in service as a Safai Kamgar i.e. the post which he was holding prior to 30.04.2002 with continuity in service, salary and all consequential benefits and to permit him to complete the remaining period of service by issuing writ of Mandamus.

(3.) Such of the facts which are necessary for decision of this petition are stated hereunder:-