SHARAD Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With consent of the parties, the Writ Petitions are taken up for final hearing.

(2.) Both these Writ Petitions are heard together as the issues involved in both the Petitions are identical. In both the Writ Petitions the Petitioners are challenging the communication dtd. 5/5/2022 issued by the State Government refusing to regularise the services of the Petitioners on the posts of Junior Engineers and Agriculture Officers. In Writ Petition No.7520 of 2022, Petitioner Nos.1 and 3 were working as Junior Engineers (Special Trained Officer, MGNREGA), whereas Petitioner No.2 was working as an Agriculture Officer (Special Technical Officer MGNREGA) in the establishment of Zilla Parishad, Jalna since 2016. While in Writ Petition No.7578 of 2022, Petitioner No.1 was working as a Junior Engineer whereas Petitioner No.2 was working as an Agriculture Officer (Special Technical Officer, MGNREGA) in the establishment of the Zilla Parisahd, Jalgaon since 2016.

(3.) The brief facts in the case leading to the filing of the Petitions are as under:-