RAJU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of the parties, petitions are taken up for final disposal.

(2.) Petitioners in all these writ petitions are either working on Class-III, Class- IV posts and some of the petitioners are working as Medical officers. All these petitioners seek regularization in service.

(3.) Petitioners claim to have been appointed in between 1981 to 1990. Some of the petitioners were terminated from service. They approached Industrial Court. The Industrial Court granted them regularization. However, benefits of regularization are not accorded to the petitioners.