SHRI RAJARAM MOTIRAM BORALE Vs. THE STATE OF MAHARASHTRA, THROUGH THE DISTRICT COLLECTOR, COLLECTORATE, AKOLA. AND ORS.

JUDGEMENT

(1.) The present writ petition is directed against the judgment and order passed by the Members of the Maharashtra Administrative Tribunal, dated 11.3.2011 by which the learned Tribunal dismissed Original Application No.438/2001 filed on behalf of the petitioner thereby upholding the order passed by the respondents, dismissing the petitioner as a Talathi and also dismissing his appeal filed against the order of dismissal.

(2.) When this matter was called, the learned Counsel for the petitioner chose not to remain present before this Court. We have heard Shri V.A. Thakare, the learned Assistant Government Pleader for the respondents in extenso. We have also perused the enquiry report which is annexed by the petitioner himself along with the petition at Annexure - A.

(3.) The petitioner was appointed as a Talathi in the year 1961. He was placed under suspension on 12.7.1994. A charge-sheet was served on him on 23.3.1995 and the departmental enquiry proceedings were initiated against him. The Enquiry Officer was also appointed to hold and conduct the departmental enquiry. The gist of the imputations for misconduct are as under : -