STATE OF MAHARASHTRA Vs. ARJUN

JUDGEMENT

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

(2.) We have heard the learned advocate for the respective sides, extensively. The Petitioner is the State Authority which has challenged the judgment and order dtd. 26/8/2022 delivered by the learned Maharashtra Administrative Tribunal by which the O.A. No.335/2020 has been partly allowed with the following directions:

(3.) We are exercising our jurisdiction in the light of the judgments of this Court delivered in Municipal Council, Tirora and another Vs. Tulsidas Baliram Bindhade; 2016 (6) Mh.L.J.867, Mukhyadhikari, Nagar Parishad, Tuljapur Vs. Vishal Vijay Amrutrao and others; 2015 (5) Mh.L.J. 75 and Municipal Council Tuljapur Vs. Baban Hussain Dhale; decided on 26/2/2015 in Writ Petition No.1843/2015. For the sake of brevity, we are referring to the employee as 'Applicant' and the employer as 'Petitioner'.