GOPAL PADAM YADAV Vs. DIVISION COMMISSIONER

JUDGEMENT

(1.) Heard Mr. Kaslikar, learned Counsel for the petitioner and Mr. Thakre, learned APP for the State.

(2.) Rule. Rule is made returnable forth with at the request of learned Counsel for the parties.

(3.) The challenge in this petition is to the order of exterment dated 17-02-2021 as modified by order dated 26-07-2021 made by the Appellate Authority reducing the period of externment from 2 years to 8 moths. The externment order has been issued as per Section 56(1)(a)(b) of the Maharashtra Police Act, 1951 (the said Act).