SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith and heard finally by consent of learned counsel for the parties.

(2.) In both the present writ petitions, the dispute concerns a common order of posting issued by respondent No. 4 Chief Executive Officer, Zilla Parishad, Ahmednagar whereby respondent No. 5 in both the petitions, namely, Mohan Popatrao Shinde and Bhausaheb Shankar Bhondve were shifted from post of Taluka Health Officer of Panchayat Samiti, Sangamner and Karjat, respectively, and in their places, the present petitioners i.e. Suresh Vishwanath Gholap and Sunil Vitthalrao Borade were directed to take charge, respectively as Taluka Health Officer of Sangamner and Karjat. The said order was challenged before the Maharashtra Administrative Tribunal, Mumbai, Bench at Aurangabad, vide Original Application Nos. 692/2010 and 693/2010. The learned Tribunal, by separate orders dated 23rd March, 2011, upheld the challenge and directed for reinstatement of respondents No. 5 in both the writ petitions at respective places as Taluka Health Officers.

(3.) In the circumstances, in both the present petitions, the petitioners are praying for quashing and setting aside the said judgement and orders.