MADHUKAR TULSIRAM TAYADE Vs. CHAIRMAN BOARD OF DIRECTORS

JUDGEMENT

(1.) Rule. Rule made returnable forthwith, with the consent of the respective counsel.

(2.) This Writ Petition is directed against the order dated 29.11.2010 passed by the Board of Directors in the appeal filed by the Petitioner against the order of the Disciplinary Authority dated 13.9.2010 whereby the Petitioner was removed from the service.

(3.) Learned Counsel for the Petitioner has submitted that the impugned order passed by the Board (Appellate Authority) is without any reasons and, therefore, suffers from non application of mind and cannot be sustained in law. Similarly, the Petitioner was not given personal hearing by the Board before passing the impugned order and, therefore, the same cannot be sustained in law. In order to substantiate his contentions, reliance is placed on the decision reported in : (Anil Amrut Atre v. District & Sessions Judge, 2002 3 MhLJ 750 ).