MOHD HAFEEZUDDIN Vs. AURANGABAD MUNICIPAL CORPORATION

JUDGEMENT

(1.) All the three petitions involves common questions of fact and law, and seek similar reliefs as such are decided together.

(2.) The facts as are necessary to adjudicate the present lis can be culled out as under :-

(3.) The petitioners have been appointed as a Sub-Overseers with the Municipal Corporation, Aurangabad. The Petitioner in Writ Petition No. 1591 of 1994 is appointed as a Sub-Overseer on 27/02/1974, petitioner in Writ Petition No. 1594 of 1994 is appointed as Sub-Overseer on 16/06/1983, whereas petitioner in Writ Petition No. 1999 of 1994 is appointed on 07/12/1982 as a Sub-Overseer. Whereas, the respondent No. 3 Shri J.D. Gadekar is appointed as a Sub-Overseer with the respondent Municipal Corporation, Aurangabad on 06/01/1986, and respondent No. 4 is appointed as a Sub-Overseer on 01/01/1986. The petitioners are senior to the respondent Nos. 3 & 4 in the cadre of sub overseer.