STATE OF MAHARASHTRA Vs. SMT. MANISHA CHANDRAKANT GOSAVI

JUDGEMENT

(1.) The petitioners, original respondent nos. 1 to 3 before the learned Maharashtra Administrative Tribunal, Mumbai (hereafter "Tribunal" for short), by the present writ petition are challenging the legality and validity of judgment and order dtd. 5/2/2021 in Review Application No.2 to 2020, order dtd. 10/12/2019 in Miscellaneous Application No.329 of 2019 and judgment and order dtd. 18/2/2019 in Original Application no.434 of 2014, all passed by the Tribunal.

(2.) The respondent no.1 was appointed on contractual basis for 11 months as Craft Instructor at Yavatmal. She was thereafter appointed for further 11 months on contractual basis at Industrial Training Institute (hereafter "ITI", for short) Dongri, District Thane by an appointment letter dtd. 2/3/2010. Respondent no.1 applied under the regular selection process and after qualifying in the said selection process, she was appointed on regular basis as a Craft Instructor (Craft Instructor Electrician) at ITI, Vikramgad, Thane by an appointment letter dtd. 3/9/2010.

(3.) Respondent no.1 submitted her resignation on 6/12/2012 and the said resignation was accepted by the Government of Maharashtra vide order dtd. 10/1/2013. On 9/5/2014, by filing Original Application No. 434 of 2014 before the Tribunal, the respondent no.1 inter alia challenged the said order dtd. 10/1/2013 by which her resignation was accepted. It was prayed by her that she be allowed to join the service on the post of Craft Instructor (Craft Instructor Electrician) as per her original appointment letter dtd. 3/9/2010 with continuity of service with effect from the date of her original appointment and further relief was sought to direct the original respondents to grant all consequential service benefits including back wages with interest for the period of her leave by giving legal effect to the said leave period as an extraordinary leave period.