STATE OF MAHARASHTRA Vs. BHASKAR BHIKAJI WAGH

JUDGEMENT

(1.) The above petitions take exception to the judgment and order of the Maharashtra Administrative Tribunal dated 20-4-2001. Writ Petition No. 9323 of 2004 has been filed by a person who was working as a driver with the Public Works Department of the Government of Maharashtra. Writ Petition No. 2946 of 2002 has been filed by the State Government through its Rural Development and Water Conservation Department.

(2.) Facts leading to the impugned order of the Maharashtra Administrative Tribunal, can be stated in a nutshell as under :

(3.) In so far as the criminal case is concerned, the petitioner was acquitted of the charges under section 304(A) of the Indian Penal Code by the learned Judicial Magistrate, Nashik, by an order dated 26-7-1994.