GOVINDA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent, heard fnally at admission stage.

(2.) The petitioner is seeking quashing and setting aside of the order dtd. 27/05/2021 passed by respondent no.2 i.e. the Superintendent of Police, Jalgaon, under which he is externed from Jalgaon District for a period of two years. The petitioner has also challenged the order dtd. 08/09/2021 passed by respondent no.1, who has confrmed the earlier order of respondent no.2 in Externment Appeal No. 62 of 2021.

(3.) Background facts are as under :