AVINASH Vs. GOVERNMENT OF MAHARASHTRA

JUDGEMENT

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

(2.) The petitioner is assailing the judgment dtd. 17/7/2018 rendered by the Maharashtra Administrative Tribunal (MAT) in Original Application 839/2017 whereby the MAT allowed the Original Application in terms of prayer clauses 8(i) and (ii) and quashed the appointment of the petitioner as Police Patil of Village Gondeda.

(3.) In the interest of clarity, we extract prayer clauses 8(i) and (ii) of the Original Application preferred by Mr. Vishnudas Mangare - respondent 3 herein.