STATE OF MAHARASHTRA Vs. SUDHIR BAPUJI KARLEKAR

JUDGEMENT

(1.) Heard Shri Jichkar, learned Assistant Government Pleader for the petitioners, and Shri Harsulkar, learned Counsel for the respondent.

(2.) The petition is directed against the order dated 13.3.2008 passed by the Maharashtra Administrative Tribunal whereby original application of the respondent filed against the communication dated 10.11.2006 issued by the petitioners rejecting application of the respondent for voluntary retirement dated 3.5.2006 came to be allowed.

(3.) Shri Jichkar, learned Assistant Government Pleader for the petitioners, states that the respondent had given notice of voluntary retirement after completion of 20 years on 3.5.2006 with effect from 2.8.2006. It is contended that the said application was rejected by the petitioners on 10.11.2006 on the ground of pendency of departmental enquiry. It is submitted that the Maharashtra Administrative Tribunal has not taken into consideration this aspect of the matter while quashing the communication dated 10.11.2006. Shri Harsulkar, learned Counsel for the respondent, supports the impugned order.