RAMRAO RAMCHANDRA DATIR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Shri Manohar, learned counsel for the petitioner and Shri Patel, learned Assistant Government Pleader for the respondents.

(2.) THE learned counsel for the petitioner states that the present writ petition is directed against the issuance of Charge Sheet dated 9-2-1988 issued by respondent No. 1 as well as letter dated 15-4-1989 issued by respondent No. 1 and communication dated 3-9-1990 issued by the Divisional Special Officer to the petitioner whereby the petitioner was informed that the Government has decided to hold a Departmental Enquiry against him as per Government Order textile Section, dated 31-8-1989.

(3.) SHRI Manohar, learned counsel for the petitioner contended that the issuance of charge sheet dated 9-2-1988 itself is not sustainable in law in view of the order passed by this Court dated 24-3-1986 in Writ Petition No. 598 of 1987, which reads thus :