REGENT COMPUTRONICS PVT. LTD.

Ajay Ramesh Dinode Appellant

V/S

STATE OF MAHARASHTRA Respondents

Referred Judgements :-

SMITA RAJENDRA KADU VS. STATE OF MAHARASHTRA [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. PANDEY MADAN MOHAN PRASAD SINHA [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
MADAN MOHAN CHOUDHARY VS. STATE OF BIHAR [REFERRED TO]
STATE OF BIHAR VS. BAL MUKUND SAH [REFERRED TO]
H F SANGATI VS. R G HIGH COURT OF KARNATAKA [REFERRED TO]
ABHIJIT GUPTA VS. S N B NATIONAL CENTRE BASIC SCIENCES [REFERRED TO]
CHAITANYA PRAKASH VS. H OMKARAPPA [REFERRED TO]
RAJESH KOHLI VS. HIGH COURT OF J AND K [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. STATE OF JHARKHAND [REFERRED TO]
STATE BANK OF INDIA VS. PALAK MODI [REFERRED TO]
PRADIP KUMAR VS. UNION OF INDIA [REFERRED TO]
REGISTRAR GENERAL HIGH COURT OF GUJARAT VS. JAYSHREE CHAMANLAL BUDDHBHATTI [REFERRED TO]
GIRISH SATYANARAYAN SHUKLA VS. HIGH COURT OF JUDICATURE AT MUMBAI [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. AJAY KUMAR SRIVASTAVA AND OTHERS. [REFERRED TO]
GIRISH CHANDRAKANT GOSAVI VS. CHIEF SECRETARY, LAW AND JUDICIARY DEPARTMENT GOVERNMENT OF MAHARASHTRA MANTRALAYA, MUMBAI [REFERRED TO]

JUDGEMENT

(1.) Rule, rule made returnable forthwith with the consent of the parties and the petition is taken up for fnal hearing at the admission stage.

(2.) By this petition under Articles 14, 16, 21 309, 311(2) and 226 of the Constitution of India, the petitioner questions the legality and propriety of order of discharge from service, issued by the State Government on 23rd June, 2017, under the provisions of Rule 13(4) (ii)(b) and Rule 14 of the Maharashtra Judicial Services Rules 2008 (for brevity referred to as, "the MJS Rules"), which according to the petitioner is creating disqualifcation from future employment as per Rule 7(b) of the MJS Rules.

(3.) The Brief facts which are necessary for the decision of this petition, are as follows :-

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AJAY RAMESH DINODE Vs. STATE OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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