AKHIL AHMAD Vs. COMMISSIONER FOR AGRICULTURE

JUDGEMENT

(1.) The petitioner is assailing the order dated 18.08.2014 passed by the Maharashtra Administrative Tribunal, Bench at Aurangabad in Original Application No.186/2014, by invoking Article 226 of the Constitution of India.

(2.) Factual scenario, leading for invoking the writ jurisdiction, is as under:

(3.) The respondents, by way of reply affidavit, contended that both the charges levelled against the petitioner were upheld up to the Maharashtra Administrative Tribunal. The petitioner was found guilty under the Maharashtra Civil Service Conduct Rules. The respondents have followed the rules and regulations as well as proper procedure while conducting enquiry and awarded appropriate punishment by keeping in mind the charges proved against the petitioner.