AYUBKHAN DILDARKHAN PATHAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard the learned counsel for the parties.

(2.) Since similar challenges have been raised in these writ petitions they are being decided together by this common judgment.

(3.) The petitioners who are about sixty employees of Municipal Council, Mul have approached this Court challenging the order dtd. 12/12/2008 that has been issued by the Director of Municipal Administration whereby while regularizing services of eighteen petitioners with the Municipal Council, Mul certain conditions have been imposed in the matter of continuity of service, seniority, pay fixation and other service benefits. A challenge is also raised to the subsequent order dtd. 3/5/2011 issued by the said authority imposing similar conditions on the remaining forty-two petitioners.