GOPALRAO NARSINGRAO HALLALE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition is filed with the following prayer:

(2.) Brief facts stated in the Petition are as under:

(3.) It is further the case of the petitioner that since his initial date of appointment, he is discharging his duties sincerely and honestly to the satisfaction of respondent no.4 society. However, since last 2-3 years, there is dispute in the management of respondent no.4 society, wherein the President and Secretary i.e. daughter and father respectively, claim to be in the management. The petitioner is nothing to do with the internal dispute in the management.