RAJU NATTHUTI POTPOHODE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) HEARD Ms. Dubey, learned Counsel for the petitioner and Mr. Mirza, learned A. P. P. , for respondents.

(2.) RULE. Mr. Mirza, A. P. P. , waives notice for respondents. Rule made returnable forthwith. By consent, heard forthwith.

(3.) BY this petition, the petitioner challenges the order dated 5. 11. 2007 passed by the competent authority rejecting the application for furlough filed by him. The application has been rejected on the following grounds -