BHAVIKKUMAR SHRIRAMJI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Petitioners challenge common judgment and order dated 24.2.2010 passed by the Maharashtra Administrative Tribunal, Nagpur Bench, Nagpur in Original Applications No. 261 of 2009 to 288 of 2009 dismissing the said original applications. The petitioners had challenged order dated 24.4.2009 issued by respondent Dean and Chairman, Selection committee, Ayhurvedic College & Hospital, Nagpur, thereby terminating their services with effect from 24.4.2009.

(2.) The facts, in brief, giving rise to the filing of these petitions are as under :

(3.) Heard Mr N. R. Saboo, learned counsel for the petitioners and Ms Bharti Dangre, learned Additional Government Pleader for respondents in both the petitions.