SARJERAO LAXMANRAO KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally by the consent of the parties.

(2.) Petitioner/delinquent has impugned the order of dismissing his Original Application No. 52/2011 dtd. 8/2/2013 by the Maharashtra Administrative Tribunal at Aurangabad.

(3.) The brief facts of the case are that,