SAGAR BABU PARMAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard both sides.

(2.) Rule. Rule is made returnable forthwith. Petition is heard finally.

(3.) The petitioner preferred an application for furlough on 8th December 2014. The said application came to be rejected by order dated 27th April 2015. Being aggrieved thereby, the petitioner preferred an appeal. The appeal was dismissed by order dated 3rd August 2015. Hence, this petition.