STATE OF MAHARASHTRA Vs. S P KALAMKAR

JUDGEMENT

(1.) HEARD the learned counsel for the parties.

(2.) WE propose to dispose of the three petitions by a common judgment and order as it raises common issues, the facts are not much disputed and it raises identical questions for decision.

(3.) THE State of Maharashtra has impugned the orders passed by the Maharashtra administrative Tribunal in Original Application no. 512 of 1994 filed by Mr. Vinayak Raosaheb patil, Ex. Inspector of Police and Original application No. 590 of 1994 filed by Mr. Suhas p. Kalamkar, Ex. Inspector of Police which has been disposed of by a common judgment and order dated 3rd December 1997. The third one relates to an order passed by the Maharashtra administrative Tribunal in Original Application no. 280 of 1996 filed by Ashok Hari Khedkar, ex. Inspector of Police which came to be disposed of by a judgment and order dated 27th march,1997.