(1.) Rule. Rule made returnable forthwith and heard learned counsel for the parties.
(2.) The challenge raised in this writ petition filed under Article 226 of the Constitution of India is to the judgment dtd. 07/05/2024 passed by the Maharashtra Administrative Tribunal (for short, 'the Tribunal') in Original Application No.1226 of 2023. By that judgment, the Original Application preferred by the 1st respondent raising a challenge to the order dtd. 21/09/2023 divesting him of the additional charge of the post of Director, Directorate, Medical Education and Research - DMER and giving that additional charge in favour of the petitioner has been set aside.