MANIK SHRAVAN DUKARE Vs. CHIEF EXECUTIVE OFFICER

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard with consent of learned counsel for the rival parties.

(3.) By this writ petition, the petitioner has challenged order dated 17/04/2017 passed by respondent No.1 imposing penalty upon the petitioner, as also order dated 16/07/2018 passed by respondent No.2, whereby appeal filed by the petitioner stood dismissed.