DHANAYKUMAR CHITRIAPPA BODALE Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) RULE, made returnable forthwith. Heard by consent of the parties.

(2.) The petitioner is aggrieved by order of imposition of penalty directing the following :

(3.) Charge-sheet, copy whereof is at Annexure-A to the writ petition contains imputation of misconduct and charge of negligence, dishonesty, misuse of powers and breach of directions of the Head Office.