MANOHAR GANPATRAO KAPSIKAR Vs. STATE OF MAHARASHTRA THROUGH SECRETARY, IRRIGATION DEPARTMENT, (NOW WATER RESOURCES DEPARTMENT), GOVERNMENT OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by the consent of the parties.

(2.) The petitioner, in this petition, seeks to challenge the judgment of the Maharashtra Administrative Tribunal dated 04.03.2008 by which his Original Application No.1127/1993 was dismissed.

(3.) The relevant prayers put-forth by the petitioner in Clauses 18-B and 18-C, read as under :-