NARENDER OMPRAKASH BANSAL Vs. ADDITIONAL CHIEF SECRETARY MEDICAL EDUCATION AND DRUGS DEPARTMENT MUMBAI

JUDGEMENT

(1.) The petition is admitted and service of Rule is waived by learned Assistant Government Pleader appearing for the respondents.

(2.) Heard, By Consent, The Petition Is Disposed Of.

(3.) The petitioner is a Professor of Cardiology and Head of Department in Grant Medical College and Sir J.J.Group of Hospital. He has prayed for quashing of the judgment and order dated 16th October 2015 passed by Maharashtra Administrative Tribunal, Mumbai ('Tribunal') in Original Application No.444 of 2015 and has also prayed to quash the order dated 29th May 2016 of his suspension from service. Before partly allowing the Original Application by the impugned order, the Tribunal has recorded in the impugned order as under: