R.V. Ghuge, J. - (1.) HEARD .
(2.) RULE . By consent, Rule is made returnable forthwith and the petition is taken up for final disposal.
(3.) SHRI Gude, learned Advocate for the petitioner submits that a false charge was levelled upon the petitioner and based on the same, the charges set out in the charge sheet dated 10.6.2010 are held to be proved. A second show cause notice, along with the Enquiry Officer's report, proposing the punishment of dismissal from service was served upon the petitioner.;