ARCHANA SHIVAJI DARADE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) . Heard the learned Counsel for the respective parties. Rule. With their consent, Rule is made returnable forthwith.

(2.) The petitioners are challenging common judgment and order dtd. 28/9/2022 passed by the learned Members of Maharashtra Administrative Tribunal in O.A. No.457/2022, 460/2022 and 462/2022. By the impugned judgment and order, the orders of reversion dtd. 13/5/2022 were quashed, orders of promotion of few of the petitioners were also quashed and direction was issued to the Committee to take a decision afresh.

(3.) The petitioner nos. 9 to 14 were parties before the Tribunal. Rest of the petitioners were not parties. The respondent nos. 4 to 13 are the original applicants. The parties are referred to according to their status before the Tribunal.