PANKAJGIRI JHAVERGIRI METHNATHI Vs. CHIEF OFFICER KESHOD NAGARPALIKA

JUDGEMENT

(1.) ADMIT .

(2.) MR . Buch, learned Counsel waives service of notice. With the consent of learned advocates appearing for both the sides, the appeal is finally heard.

(3.) THE present appeal is preferred against the order dated 8.5.2008 passed by the learned Single Judge of this Court in Special Civil Application No. 7145/2008 whereby the Learned Single Judge declined to interfere in the proceedings of inquiry including that of suspension. This Court had on 14.5.2008 passed the following order in Civil Application No.6069/2008: