HIRALAL RAMA JADHAV Vs. ADDITIONAL CHIEF SECRETARY, HOME DEPARTMENT, GOVERNMENT OF MAHARASHTRA, MANTRALAYA, MUMBAI

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By consent of the parties, heard finally.

(2.) The petitioner by this petition under Article 226 of the Constitution of India, challenges the order dated 10/07/2017 passed by the Maharashtra Administrative Tribunal ( for short, 'the Tribunal') in Original Application No. 115 of 2017 thereby dismissing the O.A. filed by the petitioner.

(3.) The facts in a nutshell are thus :-