TOLIRAM PHULAJI RATHOD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of learned counsel for the parties, all the three Writ Petitions have been taken up for final disposal.

(2.) Since all these petitions involve a common issue, as to whether the charge sheets served upon the petitioner are liable to be quashed in view of the provisions contained in Rule 27(2)(b)(ii) of the Maharashtra Civil Services (Pension) Rules, 1982, hence they have been heard together and are being decided by this common judgment which follows.

(3.) The petitioner, who retired from the post of Executive Engineer in the Public Works Department of State of Maharashtra on 31/5/2017, by instituting these petitions, challenges the common judgment and order dtd. 4/5/2022, passed by the Aurangabad Bench of Maharashtra Administrative Tribunal (hereinafter referred to as the Tribunal), whereby Original Applications No.935/2019, 936/2019 and 937/2019 have been dismissed and the prayers made therein for quashing the charge sheets issued against the petitioner has not been acceded to.