GANESH NARHAR CHAVAN Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Mr. Y. G. Gujarathi waives service for State. Rest of the respondents are absent though served. No reliefs are sought against other respondents. Rule made returnable forthwith. By consent heard finally.

(2.) By these petitions filed under Article 226 of the Constitution of India, the petitioners are seeking the status of Full Time Librarian from their respective date of appointment, except few of the petitioners and prays for declaration that the condition imposed in Government Resolution dtd. 3/8/2006 and more particularly clause Nos. 1, 3 and 4 be declared as unjust, improper, arbitrary, illegal and contrary to the recommendations of Chiplunkar Committee accepted by the Government.

(3.) The learned counsel for the parties jointly state that the facts and issues involved in these writ petitions are by and large identical. Both the parties have accordingly addressed this Court in lead matter i.e. Writ Petition No. 14935/2017 and agree that the outcome of this writ petition will apply to the other matters on board along with this writ petition. We are accordingly summarizing the facts in Writ Petition No. 14935/2017.