ANAND GOVINDRAO NAGARGOJE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) On 27/9/2022, after we heard the learned Advocate for the Petitioner and the learned AGP, we had passed the following order:-

(3.) It is undisputed that the Petitioner superannuated on 31/7/2020 and the chargesheet -cum- show cause notice was issued on 13/10/2021. Apparently, the procedure for commencing the departmental enquiry against the Petitioner was initiated after 15 months of his retirement.