HARVINDARPAL @ DEELIP GURUMITSINGH Vs. STATE OF MAHARASHTRA THROUGH SECRETARY, HOME DEPARTMENT, MANTRALAYA, MUMBAI 32

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally with the consent of the learned counsel appearing for the parties.

(2.) This Petition takes exception to the order dated 21st March, 2014 passed by Respondent No.3, thereby rejecting the application of the petitioner for extension of furlough leave for a period of 14 days and further imposition of punishment of curtailing the remission to the extent of 70 days.

(3.) The background facts for filing the present Petition, as disclosed in the memo of Petition, in brief are as under :