VILAS Vs. MAHARASHTRA STATE ELECTRICITY DISTRIBUTION CO. LTD.

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of learned Counsel for the parties, the matter is taken up for final disposal.

(2.) By this petition, petitioner claims that respondents be directed to grant him all service benefits and further to decide his representation dtd. 30/9/2020.

(3.) The facts of the case, in brief, is that by order dtd. 19/6/2007, his services were suspended on the count that Deputy Superintendent of Police, Anti-Corruption Bureau, Chandrapur, vide letter dtd. 16/6/2007, informed the respondents that petitioner had been caught red-handed while accepting a bribe of Rs.2,000.00. As such, by invoking the powers under M.S.E.B. Employees Service Regulation, the services of petitioner were suspended with effect from 15/6/2007 till pending further proceeding and the final order in the matter.