MADHUKAR PANDURANG GADADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the learned Counsel for the parties, petition is heard finally at the stage of admission.

(2.) By the present petition, under Article 226 of the Constitution of India, the petitioner has prayed for issuance of writ or directions that the order dated 12.11.2008 issued by the Divisional Commissioner, Au rangabad bearing O. No. 2008/Visha/ZP/Estt-1/Kavi/ Divisional Commissioner Office, Aurangabad Divisional Commissioner Office, Aurangabad, be quashed and set aside.

(3.) The facts, disclosed by the petitioner, can be summarised as follows: