RATAN GABA TELI Vs. STATE OF MAHARASHRA

JUDGEMENT

(1.) Rule. Learned counsel for respondent No.2 waives service of Rule. With the consent of the parties, Rule is made returnable forthwith and heard.

(2.) The order of dismissal passed against the petitioner by the disciplinary authority and which is confirmed by the appellate authority is impugned by the petitioner in this petition.

(3.) The petitioner was initially appointed as a Junior Clerk on 19th June, 1963. Subsequently he was promoted as a Senior Clerk and thereafter promoted as Assistant Superintendent. While the petitioner was working as Assistant Superintendent at Shahapur Court, he was subjected to a departmental enquiry on the following charges;