DEEPAK S/O BHASKAR SHINDE Vs. SECRETARY, RURAL DEVELOPMENT AND WATER CONSERVATION DEPARTMENT, GOVT. OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has challenged the order of his reversion dated 25.2.2009, passed by respondent no.4, based upon the inquiry report dated 10.11.2008 and the order passed by respondent no.3, dated 7.9.2009.

(2.) The brief facts of the case may be stated as follows :-

(3.) I have heard Mr. U.S.Malte, learned counsel for the petitioner, Mrs. S.S.Raut, learned A.G.P. for respondent nos. 1 to 3 and Shri Vijay Sharma, learned counsel for respondent nos. 4 to 6.