BHASKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) The petitioner has challenged the enquiry report dated 26.09.2003, and sought directions for release of retirement benefits.

(3.) The petitioner was employed with respondent no.2 Maharashtra State Cooperative Marketing Federation Limited since 1969. The petitioner was appointed as a Factory Manager in the factory namely Parbhani Farmers Fertilizers Cooperative Factory Ltd. (PAFCO) for the period 01.07.1997 to 31.03.1998, on behalf of respondent no.2 employer.