PRAJAKTA RAJENDRA KUCHEKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr.Deolekar, learned Assistant Government Pleader waives service of notice for respondents-State. By consent of the parties, the writ petition is heard finally.

(2.) By this petition under Article 226 of the Constitution of India, the petitioner seeks to challenge the order dtd. 15/2/2024 passed by the Maharashtra Administrative Tribunal, Mumbai ('Tribunal') whereby the Original Application No.193 of 2024 (OA) filed by the petitioner came to be dismissed.

(3.) Brief facts are as under :-