THE STATE OF MAHARASHTRA Vs. RAMRAO YADAORAO NANDURKAR

JUDGEMENT

(1.) Order passed by the Nagpur Bench of Maharashtra Administrative Tribunal in Original Application No. 615 of 1997 on 3rd April 1998 is questioned in the present writ petition.

(2.) Respondent herein was serving as Process Etcher with petitioner no. 3 i.e. the Government Press at Nagpur. On 23rd July 1997, respondent as usual resumed his duties and also got punched his attendance card at 09.35 am. He thereafter left the premises and returned at 12.10 noon i.e. after about three hours. In the meanwhile, his absence from the workplace was noticed by petitioner no. 3. As such, after the respondent returned, he was called in his office by petitioner no. 3 and petitioner no. 3 questioned the respondent about his absence. Respondent though provided some explanation for his absence, while doing so, he indulged in the verbal altercations with petitioner no. 3.

(3.) Aggrieved by the punishment so imposed, respondent filed Original Application No. 615 of 1997 under Section 19 of the Administrative Tribunals Act, 1988 before the Maharashtra Administrative Tribunal. Learned Tribunal after considering the facts and circumstances brought before it and on appreciation of the concerned legal provisions, vide its judgment dated 3.4.1998, set aside order dated 8.10.1997 passed by petitioner no. 3. Present writ petition is filed taking exception to the said judgment passed by the Tribunal.