(1.) Rule. Rule made returnable forthwith. By consent of the parties, the petition is taken up for final disposal.
(2.) In both these petitions, the petitioners are challenging the recovery of an amount to the tune of Rs.2,02,95,479/- from the petitioners in both the petitions, as per the orders dated 27.07.2017 issued by the respondent No.2 commissioner and order dated 06.04.2018 issued by the Hon'ble Minister Social Justice, State of Maharashtra. Hence, both the petitions are taken together.
(3.) The facts leading to the present petitions are that the petitioner in Writ Petition No.1100/2019 is an Education Society, running respondent Nos.7 to 9 special schools (in Writ Petition No.6628/2018). The petitioners in Writ Petition No.6628/2018 are teaching and non teaching employees of said Respondent No.7 and 8 Special Schools.