SANDIP DEVIDAS THORAT Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith. By consent of learned Counsel for respective parties, the matter is taken up for final hearing, at the stage of admission.

(3.) By the present petition filed under Article 227 of the Constitution of India the petitioner prayed that the impugned order dated 23rd April, 2010 passed by the respondent No. 1 i.e. Principal Secretary (Appeals and Hearing), Home Department, State of Maharashtra, Mantralaya, Mumbai in Appeal No. EXT-2010/39/VS-5, thereby confirming the order dated 24th December, 2009 passed by the respondent No. 2 i.e. Sub-Divisional Magistrate, Sangamner Division, Sangamner, Dist. Ahmednagar vide externment order No. EX/SR/2/2009 be quashed and set aside.