GUMANSHINGH LASCHHYA BARDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Perused.

(2.) By the present Writ Petition, filed under Articles 226 and 227 of the Constitution of India, the petitioner has sought to quash and set aside the judgment and order in Original Application No. 172 of 2000, rendered by the Chairman, Maharashtra Administrative Tribunal, Bench at Mumbai on 17.10.2000;

(3.) The petitioner herein is presently working as Industries Inspector at District Industries Centre, Dhule. He has joined the Government service on 26.12.1983 as a Industries Inspector and worked in that grade upto 5.7.1991 at District Industries Centre, Dhule. His date of birth is 23.7.1958 and he belongs to Scheduled Tribe.