BALWANT Vs. AHMEDNAGAR MUNICIPAL CORPORATION, AHMEDNAGAR

JUDGEMENT

(1.) Rule. Rule Made Returnable Forthwith And Heard finally by the consent of the parties.

(2.) The petitioner is aggrieved by the impugned judgment and order dated 9.7.2013, by which his Complaint (ULP) No.5/2008 has been dismissed.

(3.) The Petitioner Is A Civil Engineer. He Has Been issued with a show cause notice on 30.3.2007. He retired on 1.4.2007 on attaining the age of superannuation. A chargesheet setting out the charges against the petitioner is dated 24.7.2007, which is obviously issued after the retirement of the petitioner.