MARUTI DAULU PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned advocates for the respective sides.

(2.) Rule. Rule made returnable forthwith. By consent of the parties taken up for hearing and heard finally.

(3.) By this petition, the petitioner has challenged the dismissal of his Original Application No. 649 of 2008 by the Maharashtra Administrative Tribunal, Mumbai, ("MAT" for short), vide order dated 30th April, 2010 and correction of his date of birth.