PALLAVI SHRIRAM DISLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule.

(2.) 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.