SHAIKH SALEH SHAIKH MAHBOOB Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule made returnable forthwith. With the consent of the learned Counsel for the parties, this petition is heard finally at the stage of admission.

(2.) This petition under Article 227 of the Constitution of India prays for quashing and setting aside an order dated 28.2.2002 passed by respondent No.3, dismissing the departmental appeal filed by the petitioner as beyond limitation provided under the Rules.

(3.) Such of the facts as are necessary for the decision of this appeal may briefly be stated thus: