THE STATE OF MAHARASHTRA Vs. SHARAD BALKRISHNA PAWASKAR

JUDGEMENT

(1.) RULE . Rule made returnable forthwith. By consent, taken up for final hearing.

(2.) BEING aggrieved by order Dt. 12.12.2014, passed by Maharashtra Administrative Tribunal, Mumbai in O.A. No. 423 of 2014, whereby the Tribunal allowed the application filed by respondent herein, the petitioner/State has preferred this petition. Before appreciating the submissions advanced, it is necessary to consider the few facts which leads to filing of the present petition are as under:

(3.) ON due appreciations of the submissions advanced in the matter, the Tribunal has found the overall action on the part of the reviewing authority as patently illegal, perverse and not sustainable in law. The order passed on the representation made by the respondent also found to be unsustainable. In the result, the Tribunal has quashed and set aside the impugned communication and further pleased to expunge the above quoted adverse remarks recorded in the confidential report of the years 2010 -11, 2011 -12 and 2012 -13 (part) as that of respondent/orig. applicant. Being aggrieved by the said order, the petitioner/State has preferred this writ petition.