SANTOSH PANDURANG LOKHANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally at the admission stage.

(2.) This petition takes exception to the judgment dated 27th March 2019 passed by Maharashtra Administrative Tribunal, Mumbai Bench ('Tribunal') in Original Application No.387 of 2018, whereby the original application filed by the petitioner herein came to be dismissed.

(3.) The background facts necessary for determination of this petition can be stated in brief, as under :-