SANJAY MARUTIRAO PATIL Vs. UNION OF INDIA

JUDGEMENT

(1.) Feeling aggrieved and dissatisfied with the impugned judgment and order dated 31.01.2008 passed by the High Court of Judicature at Bombay in Writ Petition No. 423 of 2005, by which the High Court has dismissed the said writ petition preferred by the appellant herein and has refused to interfere with the order of dismissal passed by the respondent dated 29.04.2002, the original writ petitioner has preferred the present

(2.) The facts leading to the present appeal in nutshell are as under:

(3.) Feeling aggrieved and dissatisfied with the impugned judgment and order passed by the High Court, the appellant ­ original writ petitioner has preferred the present appeal.