LAWS(BOM)-2017-7-13

SAU. MANISHA SHRIKRISHNA SOLANKE Vs. STATE OF MAHARASHTRA, THROUGH ITS SECRETARY, DEPARTMENT OF HOME,MANTRALAYA,MUMBAI

Decided On July 01, 2017
Sau. Manisha Shrikrishna Solanke Appellant
V/S
State Of Maharashtra, Through Its Secretary, Department Of Home,Mantralaya,Mumbai Respondents

JUDGEMENT

(1.) By this petition, the petitioner challenges the order of the Maharashtra Administrative Tribunal, dated 28.11.2014 dismissing the original application filed by the petitioner.