SHANKAR SHIVLING SWAMI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The learned counsel for the petitioner does not want to prosecute the petition against the respondent No.3. Petition against respondent No.3 is disposed of for non prosecution.

(2.) Rule. Rule returnable forthwith. Learned counsel for respondent nos. 1 and 2 waive service. By consent taken up for final hearing.

(3.) The petitioner was employed as a cashier in the Municipal Council, Beed [respondent no.2]. He was suspended from his services on 16.1.1991 on the charge of misappropriation. However, no departmental inquiry was initiated against him immediately thereafter. Petitioner was also prosecuted by instituting criminal cases i.e R.C.C. No.170/1994 and 171/1994. The petitioner was acquitted from both the criminal cases on May 12, 2005.