RAMRAJSING SADANANDSING CHANDELE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THE above First Appeal was filed by the plaintiff, who instituted on July 3, 1967 Special Civil Suit No, 215 of 1967 in the Court of the Civil Judge, Senior Division, Poona, for a declaration that the order of his suspension and the order of his dismissal were illegal, null and void and that he was entitled to get his pay and the allowances.

(2.) THE plaintiff was suspended and an inquiry was held by the commandant of the State Reserve Police Force Group in which he was working as a head constable (Grade I).

(3.) THE learned Civil Judge found no substance in any of the technical contentions raised on behalf of the plaintiff and dismissed the plaintiff's suit with costs on September 30, 1970. The said decision is challenged in the above first appeal.