GNYANOBA TEJRAO HAKE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith heard with the consent of the parties.

(3.) This Petition takes an exception to the Judgment and Order passed by the Maharashtra Administrative Tribunal, dated 06.05.2011, in Original Application No.270/2011, and also to the termination order dated 002.2004 issued by the respondent No.3 and the impugned communication dated 26.09.2008 issued by the respondent No.1, with further prayer for reinstatement in service with continuity of service from the date of termination and pay petitioner all the consequential benefits as per the seniority. It is also alternatively prayed that, the respondents be direct to act upon the directions issued by the respondent No.1, to the respondent No.3 dated 31.08.2005 and the petitioner be appointed afresh without giving him the benefit of his past service with the respondent No.