Robinson Rahat Masih vs The State Of Maharashtra And ...
2022 Latest Caselaw 4558 Bom

Citation : 2022 Latest Caselaw 4558 Bom
Judgement Date : 28 April, 2022

Bombay High Court

Robinson Rahat Masih vs The State Of Maharashtra And ... on 28 April, 2022

Bench: Ravindra V. Ghuge, S. G. Dige

                                              -1-

          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                         WRIT PETITION NO.4791 OF 2022

                         ROBINSON RAHAT MASIH
                                VERSUS
                 THE STATE OF MAHARASHTRA AND OTHERS

Mr.J.A.Menezes, Advocate for the petitioner.
Mrs.M.A.Deshpande, AGP for State.

                         ( CORAM : RAVINDRA V. GHUGE AND
                                   S.G. DIGE, JJ.)

                                 DATE : APRIL 28, 2022


PER COURT :


1.      The petitioner is aggrieved by the judgment and order dated

01.02.2022 delivered by the learned Division Bench of the Maharashtra

Administrative         Tribunal,       vide    which   his    original      Application

No.813/2018 challenging his removal from service on account of

proved misconduct, has been dismissed.



2.      Issue notice to the respondents, returnable on 25.06.2022. The

learned AGP waives service of notice on behalf of the respondents.

3. All office objections shall be removed on or before 14.06.2022,

khs/April 2022/4791

failing which, the petition shall stand dismissed on 15.06.2022 without

reference to the Court.

( S.G. DIGE, J. ) ( RAVINDRA V. GHUGE, J.)

khs/April 2022/4791