VIDYA PRATISTHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. Rule made returnable forthwith, and heard finally with the consent of the parties.

(2.) This Petition is filed with the following prayers:

(3.) It is the case of the petitioner that, respondent no.4, namely Mukund Das Takwale, who was working as a Peon, was absent from duty since 11.09.2006, without taking permission from the superiors. Though several notices were given to him to join duty, he did not join duty. Therefore, show cause notice was issued to respondent no.4 on 08.06.2007, as to why his increment should not be stopped. In spite of service of show notice to respondent no.4, he did not turn up to join the duties, therefore, the management decided to stop his increments. Thereafter, the management issued a communication on 24.06.2008 to respondent no.4, and informed that, the management has decided to conduct departmental enquiry for the misconduct committed by him.