SATAPPA KRUSHNATH POWAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr. Mali, learned A.G.P. waives service for the respondents.

(2.) Learned counsel for the parties jointly state that the facts in this batch of petitions being identical, the arguments advanced in the lead matter i.e. Writ Petition No.529 of 2019 and the reasons thereof would be applicable in other connected matters. Statement is accepted.

(3.) We therefore deal with the facts and the submissions advanced by the parties in the lead matter i.e. Writ Petition No.529 of 2019 filed by Mr. Satappa Krushnath Power against State of Maharashtra and others. The petitioner in the said writ petition has prayed for directions against the respondents to regularize and make the service of the petitioner permanent in the Government Ashram School in view of the judgment and order dated 31st October, 2018 passed by this court (Aurangabad Bench) in Writ Petition Nos. 5867 of 2015, 7351 of 2012, 2194 of 2013 and 2196 of 2013.