PRADEEP DNYANDEV MOHARE Vs. MAHARASHTRA ELECTRICITY REGULATORY COMMISSION

JUDGEMENT

(1.) Rule. Mr.Yogesh Patil, learned Advocate waives service of notice for respondent nos.1-Maharashtra Electricity Regulatory Commission and 2-Deputy Director (Admin and Finance). By consent of the parties, the writ petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner is challenging the suspension order dtd. 20/12/2023 and the charge-sheet dtd. 28/12/2023 issued by the respondents.

(3.) Brief facts are as under :-