RAJWARDHAN BABASO PATIL Vs. VIJAYSINHA JADHAV

JUDGEMENT

(1.) Rule, returnable forthwith. Mr. Saste, Learned AGP, waives service on behalf of the Respondents. By consent, taken up for hearing and final disposal.

(2.) The Petitioner in Writ Petition No.399 of 2013 is the first of the four Petitioners in Writ Petition 459 of 2013. The facts are common to both petitions, as are the orders under challenge; hence, both Petitions were heard together and are disposed of by this common judgment.

(3.) These Petitions are directed against the Appellate Order dated 30th November 2012 passed by the Secretary Special, Home Department, Government of Maharashtra (the 3rd Respondent in Writ Petition No.459 of 2012) in Appeal No. EXT-2012/110/SPL-3(B).