SHRIMANT MURLIDHAR MAGAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. By the consent of the learned counsel for the parties, matter is taken up for final hearing.

(2.) By the present writ petition, filed by the petitioners under Articles 14, 16, 226 and 227 of the Constitution of India, the petitioners prayed that the judgment and order dated 18.12.2007, rendered by learned Vice Chairman, Maharashtra Administrative Tribunal Mumbai, Bench at Aurangabad, in Transfer Application No. 2199 of 1991 in Writ Petition No. 2763 of 1990, be quashed and set aside and also requested that the termination order dated 9.9.1990 Exh. 'I' terminating the petitioners herein also be quashed and set aside.

(3.) Factual Matrix :-