VINODKUMAR NARAYAN DIXIT Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties.

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

(3.) The petitioner challenges judgment and order dated 29th January 2016 made by the Maharashtra Administrative Tribunal dismissing his Original Application No. 114 of 2015 seeking inter alia interest on delayed payment of gratuity.