SURESH N. DHUMAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The challenge in these petitions is to the Government Resolution dated 21st December 2019 and order dated 31 st December 2019 declaring service of the petitioners in these petitions surplus. The learned Advocates appearing in this group of matters for the petitioners confirm that the challenge in these petitions is identical to Writ Petition (Stamp) No.94859 of 2020, along with connected group matters and the said writ petitions. All those petitions are made returnable on 27 th November 2020. By an order dated 3rd November 2020, the court has directed the registry to issue notice before admission to respondent no.2 and further directions therein.

(2.) In view of the above, the registry shall issue notice to the respondents, returnable on 27th November 2020. To be placed on board along with Writ Petition (Stamp) No.94859 of 2020 along with connected group matters.

(3.) Till next date, respondents are restrained from taking any coercive action against petitioners on the basis of impugned orders.