ANIL BAPU INGAWALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard finally by consent of the parties at admission stage.

(2.) The Petitioner has challenged the order dated 20 August 2011 passed by the Chief Executive Officer of Respondent No.2, whereby his Application to engage legal practitioner to defend in the proceedings of the departmental enquiry as initiated under the Maharashtra Zilla Parishad District Services (Conduct) Rules, 1967 (for short, "the Conduct Rules").

(3.) The events are as under :