VIKAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, heard finally.

(2.) Learned counsel appearing for the petitioners submits that, the Chief Executive Officer, Zilla Parishad, Aurangabad has issued the impugned order, thereby reverting the petitioners from the post of Trained Graduate Teachers to Assistant Teachers, however without giving an opportunity of hearing and in contravention to the principles of natural justice. The Chief Executive Officer has passed the impugned order, which is contrary to the government policy as well as the law laid down by the Hon'ble Apex Court. The impugned order passed by the Chief Executive Officer, Zilla Parishad, Aurangabad is without there being any valid reason and without application of mind, and therefore, the same is required to be quashed and set aside in the interest of justice.

(3.) Learned A.G.P. appearing for the Respondent State and its officials and the learned counsel appearing for the Zilla Parishad, Aurangabad submit that the order impugned in this Petition is self speaking, in as much as, the reasons are assigned in the impugned order, and therefore, the Petition deserves to be dismissed in limine.