THE STATE OF MAHARASHTRA Vs. PADMAKAR I. SUKHADEVE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule. With the consent of and at the request of learned counsel for the parties, Rule is made returnable forthwith.

(3.) The challenge in this petition is to the impugned judgment and order dated 26 th June 2014 made by the Maharashtra Administrative Tribunal (MAT), Mumbai allowing the respondent's O.A. No. 942 of 2012. By the impugned judgment and order, the MAT, has directed the petitioner- State to convene a review Departmental Promotion Committee (D.P.C.) and consider the case of the respondent for deemed date of promotion for the post of Sub-Divisional Engineer (S.D.E.) in the ight of the directions given.