GANGARAM TOPAJI HUPADE Vs. DIGAMBER SADASHIO KANWALE

JUDGEMENT

(1.) THIS order disposes of preliminary objections to maintainability of these 7 writ petitions under articles 226/227 of the Constitution of India in this Court, in view of the establishment of the administrative Tribunals (AT) under the Administrative Tribunals Act, 1985 (the AT Act ).

(2.) IN Writ Petitions Nos. 2801 of 1990 and 713 of 1991 is sought the relief of (i) quashing the appointment of respondents as Village Police Patil, under the Maharashtra Village Police Act, 1976 (the MVP Act) and (ii) appointments of the petitioners in their places. In Writ Petition No. 3063 of 1990 is sought the relief of issuance of appointment order to the civil posts of unskilled labours by persons selected and kept on waiting list. In Writ Petition No. 756 of 1991 is sought the relief of promotion to the next higher post in a reserved category by a government servant. In writ Petition No. 1581 of 1991 is sought the relief of appointment to the civil post of Mechanical supervisor by a person selected by the Regional Selection Board. In Writ Petitions Nos. 2012 of 1991 and 2057 of 1991 is sought the relief of absorption in the regular civil posts of Mustering assistants by persons employed on work charge establishment.

(3.) BROADLY, the questions to be determined, which ultimately relate to the extent of exclusion of jurisdiction of High Court in matters relating to public services and civil posts after establishment of the AT, are whether the AT Act would not apply -