C. N. PATIL Vs. COMMISSIONER

JUDGEMENT

(1.) Learned Government Advocate accepts notice for the respondents.

(2.) Heard the learned counsel for the petitioner and the learned Government Advocate.

(3.) Learned counsel for the petitioner submits that, under similar circumstances, a co-ordinate Bench of this Court in Writ Petition No.25388/2022 by order dtd. 22/12/2022 stayed the impugned order of suspension dtd. 25/11/2022, while noticing that, such orders of stay were passed in respect of other employees of the same department and on the ground of parity, the petitioner was entitle for such a relief.