STATE OF MAHARASHTRA Vs. AJEET BABURAO PAWAR

JUDGEMENT

(1.) HEARD learned Addl. Advocate S. B. Talekar learned Counsel for the respondent. Rule. The learned Counsel for respondent waives service. Rule taken up for final hearing forthwith.

(2.) THE respondent approached the Maharashtra administrative Tribunal Bench at Aurangabad (the Tribunal for short) in Original Application No. 819/2000, challenging the Order dated 19-10-2000, issued by the State of Maharashtra through the Revenue and Forests Department, recalling him from the foreign service and posting him in nagpur Division. The substantive prayer made before the tribunal by the respondent reads thus :

(3.) THE challenge to the order of recall, as made before the Tribunal and as propounded before us by Shri S. B. Talekar, learned counsel for the respondent, is on the following grounds :