BHASKAR NIMBA AMRUTSAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) By consent of the parties, heard finally at admission stage.

(2.) This writ petition is filed challenging the order dated 25.03.2015 passed by the Disciplinary authority, order dated

(3.) 10.2016 passed by the appellate authority and the order dated 17.01.2018 passed by the respondent No.1 in E.M.P. Appeal No. 2 of 2017, thereby confirming the punishment imposed by the disciplinary authority under the provisions of Maharashtra Zilla Parishads Districts Services (Conduct) Rules 1967 (hereinafter for the sake of brevity referred to as the "Rules of 1967"). 3. Brief facts giving rise to the present writ petition are as follows:-