STATE OF MAHARASHTRA Vs. GAROL RAGHUNATH LAXMINARAYAN

JUDGEMENT

(1.) PetitionerState is taking exception to the order dtd. 16/10/2012, passed by Maharashtra Administrative Tribunal, Aurangabad, in Misc. Application No.351 of 2012 in Original Application No.856/2011.

(2.) Respondent joined employment as Clerk in the Health Department and was posted in the office of Deputy Director of Health at Aurangabad on 4/9/1958. He was promoted as Senior Clerk in 1960 and was posted in the office of District Health Officer, Aurangabad. He continued to work under Zilla Parishad, since he was transferred on deputation, till the year 1967 when he was again taken back in the Health Department and was posted at Paithan Health Unit where he worked till 1969. During the years 1982 to 1987, he worked as Office Superintendent and was thereafter promoted as Administrative Officer in Government Medical College & Hospital at Aurangabad. The Respondent was transferred as Administrative Officer to Dhule where he served until his date of retirement, which occurred on 31/8/1994.

(3.) The Respondent was served with memorandum of charges dtd. 20/8/1994, just three days prior to his retirement alleging dereliction in duties, which resulted in misappropriation of Government funds. Along with Respondent, one Mr.M.Fasiuddin, Mr.U.T.Dabhade, Mr.Pasha Baig Gulam Baig and Mr.Suresh Aherkar were proceeded departmentally on the allegation that they have misappropriated Government money and all were visited with punishment of dismissal from service. However, Mr.Fisiuddin was awarded punishment of reduction in pensionary benefits.