SANGAMNER NAGAR PARISHAD Vs. TANAJI MADHAV ABHANG

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal.

(2.) Brief facts leading to file present writ petition, as disclosed in this petition, are as under :

(3.) The petitioner Municipal Council filed written statement before the Labour Court stating therein that, the respondent has committed serious misconduct thereby indulging himself in 150 proposals of Gunthewari and fabricated signatures of the Chief Officer on the said proposals and also committed serious illegalities/ irregularities.