ARVIND Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned Counsels appearing for the respective parties.

(2.) It would not be out of place to state here that in both these petitions an identical/common issue is involved, as such, the petitions are tagged together and accordingly are taken up for hearing and disposal. By consent of the parties Writ Petition No. 12238 of 2017 is taken up as lead petition.

(3.) Both these petitions raised challenged to the Government Resolution dated 01.09.2017, whereby a policy is framed by the State Government to appoint part time instructors. The petitioners have worked either as craft instructors or physical instructors or health instructors in primary school run by Zilla Parishad in the academic year 2010-11 and 2012-13 as their services were not continued for the academic year 2013-14. They have approached this Court by filing Writ Petitions No. 7359/2012 and 7106/2013. By way of an interim order, this Court protected the petitioners and petitions were disposed of by judgment and order dated 07.09.2012 and 09.05.2014 respectively. The State Government in earlier round of litigation assured this Court that a fresh policy would be framed considering the past services of the petitioners for the fresh appointments. It was also submitted before this Court that the issue in respect of appointment to these petitioners could also be considered appropriately.