PUNDLIK Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. The rule is made returnable forthwith.

(2.) This petition challenges the judgment and order dtd. 27/2/2020, passed in Original Application No.979/2018, by the learned Maharashtra Administrative Tribunal, Nagpur Bench, Nagpur (for short, the "Tribunal"), dismissing the application filed by the petitioner claiming to set aside the impugned communication dtd. 14/11/2018, issued by the respondent no.2, in his favour.

(3.) On 24/8/1984, the petitioner was appointed as a Mukadam. On 24/8/1996, the petitioner received the 'first benefit' of the Assured Career Progression Scheme (for short - ACPS). Thereafter, Vide Government Resolution dtd. 29/9/2003, the petitioner was absorbed as a Karkoon from the post of Mukadam accordingly, his pay scale was fixed as per the said Government Resolution. After that, on 29/4/2008, he was promoted to 'Civil Engineer Assistant' in the Class-III cadre. On 31/8/2015, he retired from the service.