RAMESHCHANDRA NARAYANRAO PAWAR Vs. CHAIRMAN

JUDGEMENT

(1.) THE petitioner has made following prayers in paragraph 16 (A) to (F) of the petition:

(2.) INQUIRY was conducted against the petitioner in respect of the above charges and the inquiry officer submitted his report with the following finding:

(3.) THE disciplinary authority thereafter passed order dated 21.10.2002 to terminate the services of the petitioner with immediate effect by way of removal. Lastly, it is stated in the said order that the petitioner may collect his legitimate terminal benefits of dues from the Chief Engineer, Dhuvaran.