MOHAN DHOTRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This Petition under Article 226 of the Constitution of India is filed challenging the decision of Respondent No. 2 dated 31 st January 2012, thereby dismissing the Petitioner from the post of Welfare Commissioner of the Respondent No. 3-Board. The Petitioner contends that the impugned order is passed without any authority in law and on the basis of a complaint made by an employee of Respondent No. 3-Board, which was admittedly a false complaint as held in the enquiry report, of the committee constituted by Respondent No. 3- Board.

(2.) This Petition was admitted by an order dtd. 28/2/2012 passed by this Court, also granting an interim stay in terms of prayer clause (c). Challenging the said order SLP Civil No. 16038/2013 was filed by the State before the Supreme Court. On 5/7/2013, the Supreme Court passed the following order on the Special Leave Petition:-

(3.) In view of the aforesaid order the interim stay granted by this court stood vacated on 5/7/2013. Briefly facts relevant for adjudication of the present petition are as under:-