STATE OF MAHARASHTRA Vs. BHIMRAO ROHIDAS GHADGE

JUDGEMENT

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

(2.) This petition is filed under Article 226 of the Constitution of India by the Petitioner-State (original 'respondents' before Tribunal) challenging the order passed by the Maharashtra Administrative Tribunal (for short 'Tribunal') in OA No.273 of 2022 dtd. 22/11/2023, whereby the Respondent's ('original applicant') application to regularize the period of suspension from 23/8/2015 to 28/11/2018 was allowed with all consequential benefits.

(3.) The Respondent joined the service of the Petitioner as Police Sub-Inspector (PSI) in the year 1992 and was promoted as Assistant Police Inspector in the year 2002 and was further promoted to the post of Police Inspector in the year 2008.