RAJESH Vs. BALU

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India the petitioners are challenging the judgment and order passed by the Maharashtra Administrative Tribunal Bench at Aurangabad in Original Application No.761/2022 on 3/2/2023.

(2.) The Original Application was preferred by the respondent Nos.1 to 12 herein with following prayers :

(3.) Shorn of the verbiage the facts leading to filing of the writ petition are as under: