MANOJ Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) The Petitioner has put forth prayer clause B as under:-

(3.) The Petitioner is aggrieved by the judgment and order delivered by the learned Maharashtra Administrative Tribunal, dtd. 17/11/2022 by which, Original Application No.215/2020 was dismissed.