RAJESH RATANLAL KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri.Anturkar, learned advocate appearing for the petitioner and, Shri.Kumbhakoni, learned Associate Advocate General appearing for the respondents/State.

(2.) Petitioner was a Judicial Officer. He was working as a IIIrd Joint Civil Judge (Junior Division) and J.M.F.C., at Bhiwandi, District Thane from 3rd May 1999 till 6th March 2000. At that time one Shri R.A.Pawar was also working as a Joint Civil Judge (Junior Division) at Bhiwandi. Both of them were residing in the neighbourhood. A departmental enquiry came to be held against both of them on the basis of charges framed at the instance of the High Court though the then Registrar, Appellate Side. The charges against (1) Shri R.A.Pawar, Jt.C.J.J.D. Bhiwandi and (2) Shri R.R.Kale, 3rd Jt.C.J.J.D., Bhiwandi - the petitioner herein are as under :-

(3.) It is to be noted that before coming to this conclusion, the Enquiry Officer had considered the following points for determination and had given the findings thereon.