BUDHASING SURYABHANSING WASKELA Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Badar, learned Counsel for the petitioner and Shri Jaiswal, learned A.P.P. for the respondents.

(2.) Rule returnable forthwith. Heard finally by consent of the parties.

(3.) By this petition, the petitioner challenges order dated 31.1.2008, passed by the Competent Authority, rejecting furlough leave to the petitioner.