SATYAJEET HANUMANTRAO BHAND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Mr. Anturkar with Mr. Deshmukh the learned Counsel for the petitioner.

(2.) Rule. Mr. Niranjan Pandit, the learned a. G. P. waives service for respondent Nos. 1 to 3. By consent of the parties, the Rule is made returnable forthwith and the petition is heard finally.

(3.) This petition filed under Article 226 of the Constitution impugns the decision of the maharashtra Administrative Tribunal mumbai-Bench in O. A. No. 653 of 2004 which was filed by the petitioner and the O. A. came to be dismissed by the Division Bench of the Tribunal on 23/2/2006.