DR. DIPAK VISHWNATHRAO MULEY Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Learned Counsel for the parties waive service of notice. With the consent of the counsel for the parties, rule made returnable forthwith and heard finally.

(2.) By this petition, filed under Article 226 of the Constitution of India, Petitioner is challenging the chargesheet dtd. 28/8/2018 issued by Respondent no.2-university as well as the departmental enquiry proceedings and also seeking directions for release of post retirement benefits including pension and gratuity with effect from 1/1/2018.

(3.) Brief facts leading upto the petition are as under:-