RAJESH KRISHNA KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard forthwith by consent of parties.

(2.) Order dated 20th February 2014 passed by the Nagpur Bench of the Maharashtra Administrative Tribunal (hereinafter referred to as the "Tribunal") in Original Application No. 188 of 2013 is questioned in the present petition.

(3.) The present petitioner was appointed as Police Patil for village Waghbodi, Post Gunthara, Tahsil and District Bhandara vide appointment order dated 5.2.2013 issued by the Sub-Divisional Officer, Bhandara. Respondent no. 4 herein challenged the appointment of the petitioner on the post of Police Patil for said village by filing Original Application before the Tribunal. Vide impugned order, the Tribunal has allowed the said application by setting aside the appointment of the present petitioner on the said post.