MISS KAVITA BHAGWAT MARATHE Vs. MAHARASHTRA STATE ELECTRICITY

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) By the present petition, the petitioner challenges order dtd. 26/6/2018, by which penalty of dismissal from service is imposed upon her. She also challenges the orders rejecting first appeal, second appeal as well as mercy appeal passed on 7/7/2018, 29/10/2018 and 2/1/2019 respectively.

(3.) Petitioner, while working as a clerk, was issued with memorandum of charge sheet dtd. 18/12/2017 initiating disciplinary proceedings against her on the charge of abusing and assaulting Deputy Executive Engineer on 25/10/2017. It appears that before issuance of the memorandum of charge sheet dtd. 18/12/2017, a preliminary enquiry was conducted behind her back, in which statements of various witnesses were recorded. Such prerecorded statements were to be relied upon in the course of enquiry.