D V SHAH Vs. A M C

JUDGEMENT

(1.) As common question of law and facts arise in this group of petitions and they are interconnected, they are being disposed of by this common judgment and order;

(2.) Special Civil Application No. 4701 of 1998 is also filed by the Assistant City Engineers working in the AMC for an appropriate writ, direction or order quashing and setting aside the impugned Resolution No. 159 dated 15.5.1998 of the Standing Committee of AMC and consequently to set aside the appointment of respondents No. 5 to 10 of the present Special Civil Application on the post of Deputy Engineer. It is also further prayed for an appropriate writ, direction or order directing the respondents to operate the Resolution No. 997 dated 28.10.1997 also of Standing Committee of the AMC and to appoint the petitioners on the post of Deputy Engineer in AMC. It is also further prayed for an appropriate writ, direction or order restraining the General Board of the Corporation from approving the Standing Committee Resolution No. 159 dated 15.5.1998. It is to be noted that while admitting the present Special Civil Application the learned Single Judge granted ad-interim relief directing that the impugned resolution dated 15.5.1998 of the Standing Committee of AMC shall not be taken up for confirmation by the General Board of the Municipal Corporation and the said interim relief has been continued till final disposal and the respondents were directed to maintain status-quo which has also been continued.

(3.) Special Civil Applications No. 5670 of 1998, 5671 of 1998 and 5675 of 1998 are filed by the respective petitioners who are/were working as Assistant City Engineers in AMC for an appropriate writ, direction or order quashing and setting aside the impugned resolution passed by the General Board of AMC dated 20.11.1997 as well as the Resolution dated 15.5.1998 passed by the Standing Committee of the AMC by further directing the AMC to operate the select list prepared by the Standing Committee of the AMC dated 28.10.1997 with retrospective effect and to quash and set aside the appointments of respondents No. 4 to 9 as Deputy City Engineers.