LALIT KUMAR SALVE Vs. DIRECTOR GENERAL OF POLICE

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioner prays for the following reliefs :-

(2.) At the outset, Ms. Kantharia learned Government Pleader appearing for the respondents on private notice has raised a preliminary objection to the maintainability of this writ petition under Article 226 of the Constitution of India as this is a service matter. The petitioner must exhaust the alternate and equally efficacious remedy of approaching the Maharashtra Administrative Tribunal.

(3.) We, therefore, are required to pass a brief order on this preliminary objection.