MAHANANDA MAHADEV JAYBHAYE-MUNDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Jadhavar, the learned Advocate for the Petitioner, and Mr. Lakhotiya, the learned AGP for Respondent Nos. 1 to 4 -State.

(2.) Rule. Rule made returnable forthwith. With the consent of the parties, the petition is taken up for final disposal.

(3.) The petitioner has challenged the Judgment and Order dated 29 th January 2025, passed by the learned Member, Maharashtra Administrative Tribunal, (for short "Tribunal"), Mumbai, Bench at Aurangabad, in Original Application No.586 of 2024.