USHABAI MANOHAR KOCHE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Sundaram, learned counsel for the petitioner and Mr. N. R. Patil, learned AGP for respondents.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) On going through the two orders passed by the respondent No.3, which are impugned here and also the judgment and order of the Maharashtra Administrative Tribunal challenged here, we find that there is substance in the submissions made by the learned counsel for the petitioner whereby it is pointed out that the last of the impugned orders dated 23/04/2008 is almost like a second punishment for the same misconduct.