SUPRIYA VINAYAK GAWANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Rule. It is made returnable forthwith. Learned AGP Mrs. Gour and learned advocate Mr. Nimbalkar waive service. At their joint request the matter is heard finally at the admission stage.

(2.) The petitioner assails order dtd. 22/4/2019 passed by the Maharashtra Administrative Tribunal, Bench at Aurangabad in Original Application No.813 of 2015, which was instituted by respondent no.4 herein challenging selection as well as appointment of the petitioner to the post of Talathi and seeking her own appointment in NT-C Female Category. By order dtd. 22/4/2019, the learned Tribunal was pleased to allow the original application and quashed and set aside selection and appointment of the petitioner on the post of Talathi. The Tribunal further directed appointment of respondent no.4 on the post of Talathi in the category of NT-C Female.

(3.) When the petition came up on 3/5/2019, this Court passed order directing position as on the date to be maintained till the next date. The interim protection has been continued from time to time and due to interim protection the petitioner continues to work on the post of Talathi till date.