TATYARAM Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) Since the issue raised and relief claimed in these Petitions is identical, all these Petitions are heard together and being disposed of by this common judgment.

(3.) Learned counsel appearing for the petitioners submits that, the Chief Executive Officer, Zilla Parishad, Beed has issued the impugned orders, 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 orders, which are contrary to the government policy as well as the law laid down by the Hon'ble Apex Court. The impugned orders passed by the Chief Executive Officer, Zilla Parishad, Beed are without there being any valid reason and without application of mind, and therefore, they are required to be quashed and set aside in the interest of justice.