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Vishwanath Fakira Khade vs State Of Mah. Thr. Pso Ps ...
2022 Latest Caselaw 3806 Bom

Citation : 2022 Latest Caselaw 3806 Bom
Judgement Date : 7 April, 2022

Bombay High Court
Vishwanath Fakira Khade vs State Of Mah. Thr. Pso Ps ... on 7 April, 2022
Bench: Avinash G. Gharote
                                                                                                       (1)                                                 34.revn.56.2022

                                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                   NAGPUR BENCH : NAGPUR
                                         CRIMINAL REVISION APPLICATION NO.56 OF 2022
                                           Vishwanath Fakira Khade
                                                      Vs.
                 State of Maharashtra Through Police Station Officer, Police Station, Manglurpir,
                                               District Washim
            --------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
           Office Notes, Office Memoranda of Coram,                                                                       Court's or Judge's orders
           appearances, Court's orders of directions
           and Registrar's orders
           -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                        Mr. R. J. Shinde, Advocate for applicant.
                        Ms. Mayuri Deshmukh, APP for non-applicant/State.


                                                                                        CORAM :                     AVINASH G. GHAROTE, J.

DATE : 07/04/2022

Learned counsel for the applicant to place on record the copy of the preliminary order dated 04.10.2005, in which it has been held that the finding recorded by the Enquiry Officer holding charges of misconduct and misappropriation of Rs.73,500/- as duly proved, to be perverse and contrary to law. This finding has also been affirmed by the learned Industrial Court in its judgment dated 15.01.2015 (para 16 and 17 page

31), and it is in light of these findings rendered by the learned Labour Court and confirmed by the Industrial Court, that the findings rendered on 01.02.2010 and confirmed the appeal by judgment dated 22.02.2022, will have to be considered.

List the matter on 13.04.2022.




Digitally signed byANANT R
SARKATE                                                                                                                                   JUDGE
Signing Date:08.04.2022                Sarkate
14:54
 

 
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