THE STATE OF MAHARASHTRA Vs. RANJANA SHAMRAO PATIL

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 petitioners -State challenges the judgment and order dated 7th November 2016 made by the Maharashtra Administrative Tribunal (MAT), Mumbai allowing Original Application No. 165 of 2016 instituted by the respondent.