SACHIN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Learned Advocate General states that in view of present surge in Covid-19 cases, he has not been able to have meetings with all concerned departments. He therefore seeks time.

(2.) In the Affidavit dtd. 24/2/2021 filed by the Chief Secretary in paragraph nos. 8 to 10 it is stated as follows:

(3.) Counsel for the Petitioners have submitted that since in some of the departments, the posts have been already identified, such of the employees who were due for promotion as well as those employees who have already been promoted and merely posting orders are to be issued, can be promoted and posting orders can be issued. We accordingly direct that subject to any impediment and if so advised, it will be open for the State Government to promote such employees and issue posting orders to such employees in those departments where the posts are identified, provided however, the employees with benchmark disabilities claiming right of promotion under the Rights of Persons with Disabilities Act, 2016 are also promoted simultaneously in those departments.