PADMANATH KONDIBA GARJE Vs. STATE OF MAHARASHTRA
LAWS(BOM)-2018-2-141
HIGH COURT OF BOMBAY
Decided on February 20,2018

Padmanath Kondiba Garje Appellant
VERSUS
STATE OF MAHARASHTRA Respondents




JUDGEMENT

S.S.SHINDE,J. - (1.)Not on board. On mentioning taken on board.
(2.)Rule. Rule made returnable forthwith. With the consent of learned counsel appearing for the parties, heard finally.
(3.)Learned counsel appearing for the petitioners submits that, the Chief Executive Officer, Zilla Parishad, Beed 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, Beed 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.


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