REGENT COMPUTRONICS PVT. LTD.

Girish Chandrakant Gosavi Appellant

V/S

Chief Secretary, Law And Judiciary Department Government Of Maharashtra Mantralaya, Mumbai Respondents

Referred Judgements :-

MANAGER,GOVT. BRANCH PRESS AND ANOTHER V/S. D. B. BELLIAWPPA [REFERRED TO]
STATE OF BIHAR VS. GOPI KISHORE PRASAD [REFERRED TO]
MADAN GOPAL VS. STATE OF PUNJAB [REFERRED TO]
RANENDRA CHANDRA BANERJEE VS. UNION OF INDIA [REFERRED TO]
JUGDISH MITTER VS. UNION OF INDIA [REFERRED TO]
CHAMPAKLAL CHIMANLAL SHAH VS. UNION OF INDIA [REFERRED TO]
SARDARI LAL VS. UNION OF INDIA [REFERRED TO]
K H PHADNIS VS. STATE OF MAHARASHTRA [REFERRED TO]
SAMSHER SINGH ISHWAR CHAND AGARWAL VS. STATE OF PUNJAB [REFERRED TO]
GUJARAT STEEL TUBES LIMITED VS. GUJARAT STEEL TUBES MAZDOOR SABHA [REFERRED TO]
ANOOP JAISWAL VS. GOVERNMENT OF INDIA [REFERRED TO]
ISHWAR CHAND JAIN VS. HIGH COURT OF PUNJAB AND HARYANA ANR ANOTHER [REFERRED TO]
HIGH COURT OF JUDICATURE AT PATNA VS. PANDEY MADAN MOHAN PRASAD SINHA [REFERRED TO]
DIPTI PRAKASH BANERJEE VS. SATVENDRA NATH BOSE NATIONAL CENTRE FOR BASIC SCIENCES CALCUTTA [REFERRED TO]
ABHIJIT GUPTA VS. S N B NATIONAL CENTRE BASIC SCIENCES [REFERRED TO]
UNION OF INDIA VS. MAHAVEER C SINGHVI [REFERRED TO]
RAJESH KOHLI VS. HIGH COURT OF J AND K [REFERRED TO]
RAJESH KUMAR SRIVASTAVA VS. STATE OF JHARKHAND [REFERRED TO]
STATE BANK OF INDIA VS. PALAK MODI [REFERRED TO]
REGISTRAR GENERAL HIGH COURT OF GUJARAT VS. JAYSHREE CHAMANLAL BUDDHBHATTI [REFERRED TO]
RATNESH KUMAR CHOUDHARY VS. INDIRA GANDHI INSTITUTE OF MEDICAL SCIENCES, PATNA, BIHAR AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Rule, having regard to the challenge raised, made returnable forthwith and heard with the consent of the learned counsel for the parties.

(2.) The vexed issue as to whether the allegations against a probationer are the "motive" or "foundation" for discharge of the probationer from service has once again engaged the attention of this Court in the above Writ Petition.

(3.) The above Writ Petition has been filed by the Petitioner who was a Judicial Officer being a Civil Judge Junior Division and Judicial Magistrate First Class challenging the communication dated 18/11/2013 issued by the Respondent No.3 discharging him from service. The Petitioner also challenges the communication dated 12/11/2013 issued by the Legal Adviser and Joint Secretary, Government of Maharashtra which is also to the same effect. Incidentally the Petitioner also seeks quashing and setting aside of the recommendation orders dated 28/08/2013, 31/08/2013 and 02/09/2013 passed by the Probation Committee of this Court constituted for evaluating the probation of the probationers and for taking appropriate action as regards confirmation, continuation or extension of the probationary period of the probationers.

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GIRISH CHANDRAKANT GOSAVI Vs. CHIEF SECRETARY, LAW AND JUDICIARY DEPARTMENT GOVERNMENT OF MAHARASHTRA MANTRALAYA, MUMBAI

Referred Judgements :-

JUDGEMENT

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