AMJADKHANMEHMOOD KHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) THIS petition, filed under Article 226 and 227 of the constitution, impugns the decision of the Maharashtra Administrative Tribunal in Original Application No. 309 of 2002 rendered on 28th of October, 2002 whereby the appointment of the Petitioners made on 24th October, 2000 to the post of Constable in Prohibitions and Excise Department was set aside.

(2.) WE have heard the learned counsel for the respective parties as well as the learned A. G. P. at length and we have also perused the record pertaining to the subject selection proceedings originally made in September/october, 2000 as well as the fresh selection pursuant to the impugned decision of the Tribunal.

(3.) RULE. Leave to amend.