NITYANAND GAJANAND PATIL Vs. STATE OF MAHARASHTRA THROUGH SECRETARY TO INDUSTRIES, ENERGY & LABOUR DEPARTMENT, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) The petitioner is questioning the order dated October 5, 2015, December 18, 2015 and January 7, 2016 passed by respondent No.3 whereby the report of the Enquiry Officer exonerating the petitioner from the charges levelled against him came to be rejected with further order of denovo inquiry against the petitioner.

(2.) The facts necessary for deciding the present petition are as under :

(3.) Having noticed that the petitioner has indulged into certain illegalities during his services as Director, Handmade Paper Institute, Pune, pursuant to the provisions of Maharashtra Civil Services (Discipline and Appeal) Rules, 1979 ('the Rules of 1979' for short), the petitioner was served with a chargesheet. Amongst other charges levelled against the petitioner are: