KASINATH VAMAN VANDERE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) BY this petition under Article 226 of the Constitution, the petitioner takes exception to the order of dismissal dated March 30, 1992 passed by the District Judge, Dhule.

(2.) BRIEFLY, the facts giving rise to this petition are as follows : on September 1, 1956 the petitioner was appointed as a Judicial Clerk in the District of Dhule. In 1985 the petitioner was then promoted as a Senior Clerk. Thereafter with effect from February 1, 1991 the petitioner was promoted to the post of Assistant Superintendent and posted in the court of Civil Judge, J. D. and J. M. F. C. at Shahada where the petitioner served till June 1991. He was then transferred to the Court at Taloda and was working in that Court upto the date of cessation of his services.

(3.) ON September 21, 1991, the District and Sessions Judge, Dhule, issued a chargesheet levelling therein the following ten charges against the petitioner :