MURLIDHAR KERU SATAV Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr. Rajpurohit, learned AGP for the respondent nos. 1 and 2 waives service. Mr. Bhargude, learned counsel for the respondent nos. 3 and 4 waives service. By consent of parties, petition is heard finally.

(2.) By this petition filed under Article 226 of the Constitution of India, the petitioners have prayed for quashing and setting aside the order dated 13th January, 2020 passed by the respondent no.2 thereby setting aside the promotions granted to the petitioner.

(3.) The enquiry was initiated by respondent no.2 against the petitioners in view of the complaint filed by the another employee against the petitioners alleging fraud alleged to have been practiced by the petitioners. The said complaint was filed by Shri A. S. Takawane on 15th January, 2018. The respondent no.2 appointed a committee of one Shri Sandeep Jadhav, the Junior Administrative Officer in the office of the Joint Director (Higher Education) who submitted his report on 28th February, 2019. It is the case of the petitioners that neither the copy of the said complaint filed by Shri A. S. Takawane was served upon the petitioners nor any opportunity was given to the petitioners for producing relevant documents. The Management was also not served with any notice before recommending any action against the petitioners as per said report.