ASHOK RAMAKANT CHOUDHARI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The petitioner has challenged the order passed by the Maharashtra Administrative Tribunal in A.O. No. 864/2009 dated 21.04.2010 and the order passed by the Respondent No. 3 in Appeal on 23.03.2009, the order passed by the respondent No.2 dated 11.11.2008.

(2.) The petitioner was initially appointed in the year 1992 in the Small Saving Department. One Smt. Kalabai Kalu Choudhari lodged the complaint with the respondent No.2 alleging that the petitioner performed his second marriage with her daughter namely Smt. Ranjana Choudhari during the subsistence of his marriage with one Smt. Sandhya. After receipt of the complaint, the respondent No. 2 appointed one inquiry officer. Inquiry officer recorded the statement of witnesses and after considering the evidence on record, has submitted its reports holding that the petitioner has contracted and performed second marriage with Smt. Ranjana therefore, the petitioner contravened the provision of Rule 26 of MCS (conduct) Rules, 1979.

(3.) After receipt of the inquiry report, the respondent No. 2 by its order dated 11.11.2008 dismissed the petitioner from service. The petitioner challenged this order before the Respondent No. 3, respondent No. 3 dismissed the appeal of the petitioner on 202009. The petitioner has challenged this order before the Maharashtra Administrative Tribunal who also dismissed the appeal of the petitioner on 21.04.2010. Hence the present appeal.