DNYANSHWAR VITHUJI GHUDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Advocate Shri Shelat for the petitioner and learned Assistant Government Pleader Shri Rao for the respondents.

(2.) The petitioner joined the service as a Sepoy at Central Prison, Nagpur on 1.11.19964 and was eventually confirmed on 1.11.1965. The petitioner had put in 26 years of service before his dismissal on 8.9.1990, which order is subject matter of challenge in this petition.

(3.) On 29.4.1988, it is said that the petitioner was on leave and had gone to the Court of Judicial Magistrate First Class, Darwha District Yavatmal for his personal work. It so happened that the petitioner entered the Court room, chewing Pan. The learned Magistrate, taking cognizance of the incident, issued a showcausenotice to the petitioner and proceeded to convict him for the offence punishable under Sections 116 and 117 of the Bombay Police Act (Fort short "the Act"). The petitioner was accordingly fined for Rs.50/for the said offence.