JUDGEMENT
RAVI V.HOSMANI,J. -
(1.)Challenging the judgment dtd. 3/10/2018 passed by learned Single Judge in W.P.29276/2014, this appeal is filed by respondents in the writ petition.
(2.)The appellants herein were respondents in writ petition, while respondent herein was the petitioner. They will hereinafter be referred to as per their respective ranks in this appeal.
(3.)Sri. Pradeep S. Sawkar, learned counsel for appellants submitted that respondent - C. Raghunathan joined services of appellant no. 1 as Assistant Engineer (Aero), Grade - I in Design Complex, on 29/1/1991. On, 21/6/2006, he was issued with Articles of charge (Annexure - N) imputing that with a view to derive pecuniary advantage by corrupt or illegal means abusing his position as a public servant, respondent had demanded through Sri. M.P. Shivshankar (his accomplice) from Sri. Vemula Madhukar, a sum of Rs.2.00 lakhs as illegal gratification for arranging appointment of Sri. Vemula Madhukar as Executive Trainee (Technical) and in pursuance thereof had demanded and accepted Rs.40,000.00 as advance payment of illegal gratification and thereby obtained pecuniary advantage for himself.
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