SUNITA DAULATRAO PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These petitions challenge the judgment and order dated 11.9.2003 rendered by the Maharashtra Administrative Tribunal in Original Application No. 421 of 2003, which was filed by Mrs. Sunita Daulatrao Patil and three others.

(2.) Brief facts, leading to these petitions, are set out as under:

(3.) During the pendancy of these petitions , the Government of Maharashtra issued a Notification on 8.7.2009 and published the Assistant Engineers (Civil) (GradeII) in Maharashtra Services of Engineers, GroupB Recruitment (Amendment) Rules, 2009. Under the said Rules, the State Government amended Rule8 of the Recruitment Rules,1997, in place of the impugned Government Resolution dated 1.3.2000 and immediately thereafter, the petitioner took out Civil Application No. 1887 of 2009 seeking amendment in the petition so as to challenge the amended Rule 8 of the Recruitment Rules for providing regularization of the Assistant Engineers appointed on ad hoc and temporary basis. By our order dated 18.9.2009, the said application was allowed and thus the petitioners have challenged, by way of additional prayers, the validity of the amended Rule8, in the Recruitment Rules1997.