ASHISH NAMDEO SONKAMBLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties heard finally.

(2.) By this petition under Article 227 of the Constitution of India, the Petitioner seeks to challenge the order dated 30 th November 2023, passed by the Maharashtra Administrative Tribunal (for short "Tribunal"), whereby the Petitioner's Miscellaneous Application Nos.617 of 2023 and 616 of 2023 seeking condonation of delay in filing the restoration application to restore dismissal of Original Application (O.A.) No.1039 of 2016 was dismissed.

(3.) Brief facts are as under:-