JAYANT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith and hard finally by consent of learned Counsel for respective parties.

(2.) The petitioner is functioning as an Assistant Town Planner in the Town Planning department of the Municipal Corporation since last 19 years and according to him, he is discharging his functions to the best of his abilities and to the satisfaction of the superior authorities. According to the petitioner, his past service record is clean and there are no adverse remarks communicated to him.

(3.) The petitioner submits that on 11.02.2018, the petitioner has posted a comment on social media i.e. Facebook.