NILESH PRABHAKAR CHONDALKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) Rule. Learned A.P.P waives service for Respondent-State. Rule made returnable forthwith, by consent and heard finally.

(3.) This Petition under Article 226 of the Constitution of India challenges the externment order passed on 8.2.2012 by the Appropriate Authority and also the order passed by the Appellate Authority dated 21.3.2012 confirming the same.