SANJAY NIHALE Vs. DIRECTORATE OF PANCHAYAT

JUDGEMENT

(1.) Heard.

(2.) This petition has been filed by the petitioner under Article 226 of the Constitution of India, seeking the following reliefs:-

(3.) The petitioner is aggrieved by the order dtd. 1/5/2018, passed by the respondent No.2, Collector, Barwani, District Barwani whereby, the services of the petitioner, who was posted as Panchayat Secretary has been terminated on the ground of misconduct, as it was alleged that the petitioner obtained various amounts from persons under the P.M. Avas Yojana.