STATE OF MAHARASHTRA Vs. SURAJ SUBHASHRAO BHENDE

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent of the learned counsel appearing for the parties.

(3.) The petitioners are challenging the order passed by the Maharashtra Administrative Tribunal in Original Application No.404 of 2021. This is the fourth round of litigation. In all three rounds of litigations were before the Maharashtra Administrative Tribunal, the orders were passed in favour of the respondent No.1. The petitioners have not challenged the earlier orders passed by the Tribunal. The direction was given to the petitioners in all the three petitions before the Tribunal to consider the respondent for compassionate appointment. The petitioner had considered the case of the respondent on merits and rejected his candidature. Thereafter, the direction was given in Original Application No.404 of 2021 to provide employment to the respondent on compassionate ground within a period of one month. Being aggrieved by the said order the petitioners have filed this writ petition.