STATE OF MAHARASHTRA Vs. DEEPAK BABUDAS VAISHNAV

JUDGEMENT

(1.) Heard Mr. Patil, the learned AGP for the petitioners. Mr. Talsania, the learned Senior Counsel with Mr. Joshi appears for the respondent.

(2.) Rule. Mr. Joshi waives service. Affidavit filed by respondent is taken on record. Petition is heard finally.

(3.) This petition filed under Articles 226 and 227 of the Constitution impugns the order dated 29th July, 2010 and modified subsequently on 6th September, 2010 passed in O.A. No. 309 of 2010 by the Maharashtra Administrative Tribunal. The respondent who was holding the post of Deputy Commissioner (Legal) in the office of the Commissioner, Sales-tax at Mumbai had approached the Tribunal in O.A. No. 1275 of 2009 and the same application came to be allowed by the Tribunal by its order dated 13th January, 2010 in terms of the following terms: