STATE OF MAHARASHTRA Vs. VISHNU

JUDGEMENT

(1.) RULE. Rule made returnable forthwith.

(2.) The matter is finally heard by the consent of the parties.

(3.) The order passed by the learned Maharashtra Administrative Tribunal, Nagpur Bench Nagpur in original Application No.545/2020 dtd. 17/12/2021 is under challenge in this petition, by which, the application filed by the respondent No.1 is allowed and the applicant is directed to consider the respondent No.1 as a permanent employee with effect from the entries in the service as Muster Assistant till the date of superannuation. The Tribunal further directed the respondents to consider the case of the deceased employee for all the pensionary benefits, as may be admissible, as per rules.