REGENT COMPUTRONICS PVT. LTD.

Vilas Shankarrao Deshpande Appellant

V/S

GOVERNMENT OF MAHARASHTRA Respondents

Referred Judgements :-

STATE OF MAHARASHTRA VS. VISHNU RAMCHANDRA [REFERRED TO]
A L V R S T VEERAPPA CHETTIAR IN BOTH THE APPEALS A L V R S T VEERAPPA CHETTIAR IN BOTH THE APPEALS VS. I S MICHAEL:DURAIRAJA [REFERRED TO]
KOTESWAR VITTAL KAMATH VS. K RANGAPPA BALIGA AND CO [REFERRED TO]
BOUCHER PIERRE ANDRE VS. SUPERINTENDENT CENTRAL JAIL TIHAR NEW DELHI [REFERRED TO]
P D AGGARWAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
BHAGAT RAM SHARMA VS. UNION OF INDIA [REFERRED TO]
HITENDRA VISHNU THAKUR VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF RAJASTHAN VS. MANGILAL PINDWAL [REFERRED TO]
CHAIRMAN RAILWAY BOARD VS. C R RANGADHAMAIAH [REFERRED TO]
EMP MGMT OF RAMKANALI COLLIERY OF BCCL VS. WORKMEN [REFERRED TO]
SHYAM SUNDER VS. RAM KUMAR [REFERRED TO]
WEST U P SUGAR MILLS ASSN VS. STATE OF UTTAR PRADESH [REFERRED TO]
HAWRAH MUNICIPAL CORPORATION VS. GANGES ROPE COMPANY LIMITED [REFERRED TO]
ZILE SINGH VS. STATE OF HARYANA [REFERRED TO]
GOVT OF INDIA VS. INDIAN TOBACCO ASSOCIATION [REFERRED TO]
SANGAM SPINNERS VS. REGIONAL PROVIDENT FUND COMMISSIONER I [REFERRED TO]
J S YADAV VS. STATE OF U P [REFERRED TO]
BADRINARAYAN SHANKAR BHANDARI VS. OMPRASKASH SHANKAR BHANDARI [REFERRED TO]
ASHOK VS. HEAD MASTER ZILLA PARISHAD HIGH SCHOOL [REFERRED TO]

JUDGEMENT

(1.) The present petition under Article 226 of the Constitution of India has been filed challenging the order dtd. 7/1/2020, passed by The Maharashtra Administrative Tribunal, Mumbai Bench (for short "MAT"). The Petitioner, had filed the Original Application before the Tribunal challenging the order dtd. 3/8/2016 passed by Respondent No. 1, whereby the prayer of the Petitioner to correct his date of birth entered in his service record as 15/12/1963 to 25/1/1966, was rejected.

(2.) Briefly stated the material facts are as under:

(3.) Being aggrieved of the order of rejection, the Petitioner herein preferred the Original Application (O.A.) before the MAT, in which it was contended that the rejection of the prayer of the Petitioner by the Home Department, based upon the amendment Notification dtd. 24/12/2008 of the Rule 38 of the MCS Rules, 1981, was bad inasmuch as the said rule was prospective in nature, as had been held by a Single Bench of this Court in the case of Ashok s/o Pralhad Meshram V/ s. Head Master, Zilla Parishad High School, 2014 (6) Mh.L.J 590.

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VILAS SHANKARRAO DESHPANDE Vs. GOVERNMENT OF MAHARASHTRA

Referred Judgements :-

JUDGEMENT

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