ANIL SUDHAKAR CHINCHORE Vs. PANKAJ ASIYA

JUDGEMENT

(1.) Heard.

(2.) The petitioner was serving as a waterman, class-IV employee with the respondent / Grampanchayat. He was placed under suspension with effect from 12/3/2016 to 12/6/2016. A departmental enquiry was initiated against him. The petitioner preferred appeal to the Block Development Officer. His appeal came to be allowed vide order dated 31 st January, 2017. The BDO specifically directed to reinstate the petitioner and pay him back- wages. The order of the BDO is reproduced hereinbelow in verbatim for better appreciation: <IMG>JUDGEMENT_505_LAWS(BOM)7_2023_1.jpg</IMG>

(3.) The Grampanchayat did not challenge this order. As such, this order became final, so far as against the respondent / Grampanchayat is concerned.