VILAS Vs. RAMAKANT VENKATRAO KADAM

JUDGEMENT

(1.) Rule. Rule is made returnable forth with. Heard by consent.

(2.) Shri J.R.Patil, learned counsel waives notice for respondent No.2 and Shri V.H.Dighe, learned AGP, waives notice for respondent No.7. Since, no orders to the prejudice of the other respondents are passed, notice is dispensed with for the other respondents.

(3.) By way of present petition, the petitioners challenge the order dated 21.02.2008 passed by the learned I/c Dy.Charity Commissioner, Latur Region, Latur, in Inquiry No.761/2007, thereby rejecting the application, filed by the present petitioner. However, the petitioners have restricted their claim only to prayer clause (C), in the present petition.