AJAY PRALHAD LAHANE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Shri S.M. Ghodeswar, learned Additional Public Prosecutor, waives notice of hearing for the respondents. Heard finally by consent of the learned counsel appearing for the parties.

(2.) The petitioner, an Officer in the State Government is presently posted as a Director of Dr. Punjabrao Deshmukh Vidarbha Administrative and Development Training Academy, Amravati.

(3.) It is claimed that in the past while serving as the Municipal Commissioner of Akola Municipal Corporation, the petitioner initiated disciplinary enquiry proceedings against an employee, which led to the said employee lodging a false complaint of acquiring disproportionate assets by the petitioner. The said complaint was duly taken cognizance by the respondent No.2 and the respondent No.2 accordingly started issuing communications calling information from the petitioner for conducting an open enquiry. Such notices/summonses are questioned in the present writ petition alleging that the same are contrary to the mandate provided by the State Government in the Circular dated July 27, 2015.