S. B. Sinha, J. - (1.) Leave granted.
(2.) Appellant herein is a judicial officer. His services were terminated by the Government of Maharashtra on the recommendations made by the High Court of Bombay relying on or on the basis of a report of an inquiry officer appointed to inquire into the charges levelled against him.
(3.) Appellant joined the judicial service in the State of Maharashtra on 16th November, 1995. His wife was also a judicial officer. She, however, resigned in December, 2003.;