VIJAY Vs. THE DIRECTOR

JUDGEMENT

(1.) TAKEN out from final hearing board. Heard finally by consent of the parties.

(2.) WE are inclined to dispose of the present writ petition in view of the following facts and circumstances.

(3.) THE learned counsel appearing for the petitioner, on instructions, however, seeks protection of service as contemplated under various Supreme Court judgments as well as High Courts judgments which are dealt with by a full bench of this High Court in Arun s/o Vishwanath.vs. State of Maharashtra and others,, 2015 (1) Mh.L.J. 457 dated 22.12.2014. Reliance is placed on the following paragraphs: