STATE OF MAHARASHTRA Vs. UTTAM VISHNU PAWAR

JUDGEMENT

(1.) Heard learned Counsel for the parties. Delay condoned in SLP(C) No. 20630/2006.

(2.) All these appeals involve similar question of law therefore they are clubbed together and are being disposed of by a common order.

(3.) The respondent-Uttam Vishnu Pawar filed Original Application No. 930/1999 before the Maharashtra Administrative Tribunal Mumbai and sought a direction that his services which have been rendered by him in the earlier department may be counted for computing the period of 12 years service for Time Bound Promotion as per Government Resolution dated 8.6.1995. The Tribunal vide its order dated 14th March, 2000 allowed the claim of the respondent and held that the services rendered by the incumbent in the previous department shall be counted in computing the period of 12 years for Time Bound Promotion Scheme. Aggrieved against the order passed by the Tribunal, the State of Maharashtra-appellant herein filed a writ petition before the High Court. The Division Bench of the High Court of Bombay after hearing both the parties affirmed the order of the Tribunal dated 14.3.2000.