ADDITIONAL CHIEF EXECUTIVE OFFICER ZILLA PARISHAD BULDANA Vs. ADDITIONAL COMMISSIONER AMRAVATI DIVISION AMRAVATI

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and heard by consent of contesting respondent No. 2 the original writ petitioner represented through Mr. M. R. Parkhi Advocate.

(2.) The applicants who are respondents no. 2 and 3 in decided Writ Petition No. 1065/2003, have filed this application for review.

(3.) It is seen that Rule 6 pertains to procedure to be followed while imposing of major penalty while Rule 7 pertains to the procedure for minor penalty as prescribed under Rules 4 (1) to 4 (3) thereof.