Anand S/O Balaji Uplenchwar vs The Maharashtra Agro Industries ...
2021 Latest Caselaw 17475 Bom

                                                                                           1                                               W.P.No.5291.2021

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 5291 OF 2021

                              Anand S/o Balaji Uplenchwar,,
                                           ..VS..
           The Maharashtra Agro Industries Corporation Limited, Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri A. D. Mohgaonkar, Advocate for petitioner.



                                                             CORAM : SUNIL B. SHUKRE AND
                                                                     ANIL L. PANSARE, JJ.

DATED : 15.12.2021

1. Heard.

2. The contention is that the departmental inquiry which has been started against the petitioner after acceptance of his resignation, as per the relieving order dated 13.04.2018, is illegal, there being no provision available in the Maharashtra Agro Industries Development Corporation Ltd. Employees Service Rules and Regulations for initiation and conduct of departmental inquiry after the retirement or relieving of an employee from service. Reliance has been placed upon the judgments of this Court, Principal Seat at Bombay, in the case of Dhairyasheel A Jadhav Vs. Maharashtra Agro Industrial Development Corporation Ltd., 2010 Law Suit (Bom) 201 and Sudhakar Govind Rave Vs. Maharashtra

Agro Industrial Development Corporation Ltd. and Ors., 2011 Law Suit (Bom) 1381.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Meanwhile, there shall be interim stay to the effect and operation of the departmental inquiry proceedings, until further orders.

                                    JUDGE                    JUDGE




          Kirtak




Digitally Signed By:KIRTAK
BHIMRAO JANARDHAN
Signing Date:15.12.2021
18:55