STATE OF MAHARASHTRA Vs. NARSINH MANYA BAPU BHOSALE

JUDGEMENT

(1.) Rule, by consent of Counsel returnable forthwith. By consent of Counsel and at the request of Counsel taken up for hearing.

(2.) The State of Maharashtra has instituted these proceedings to challenge a judgment and order of the Maharashtra Administrative Tribunal, dated 23rd March 2001.

(3.) In 1983, the Respondent was selected for appointment to the post of Police Sub Inspector as a direct recruit. In 1995, he was promoted as Assistant Police Inspector. The Respondent instituted proceedings before the Maharashtra Administrative Tribunal, claiming entitlement to promotion to the post of Police Inspector with effect from 25th October 2000 and a direction to the State to issue orders of promotion with effect from the date on which his immediate junior was promoted, together with consequential service benefits including seniority and arrears of pay. The application filed by the Respondent was allowed by the Tribunal with a direction to the State Government to promote the Respondent to the post of Police Inspector from the date on which his juniors were promoted with all consequential benefits.