DILIP RANGNATH NALWAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By this petition under Article 226 of the Constitution of India, the Petitioner seeks to challenge the order dtd. 11/3/2022 passed by the Maharashtra Administrative Tribunal, Mumbai (for short "the Tribunal"), whereby the Original Application No.761 of 2020 filed by the Petitioner is dismissed on the point of limitation.

(3.) Brief facts leading to the present petition are as under:-