HEMANT DATTATRAYA SILAM Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two petitions can be decided by common order, as order dated 20.9.2010 passed by the Maharashtra Administrative Tribunal, Mumbai in Original Application No.142 of 2010 is challenged by both the petitioners.

(2.) The petitioner in writ petition No.4974 of 2011 is employee of Government of Maharashtra and he shall hereafter be referred to as Mr. Silam. The writ petition No.3836 of 2011 is filed by the State of Maharashtra and hence petitioner in writ petition No.3836 of 2011 shall be referred to as State of Maharashtra.

(3.) The circumstances under which these two petitions came to be filed are as under: