STATE OF MAHARASHTRA Vs. ANIL BHAGWAN BAVISKAR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties, taken up for final disposal.

(2.) Petitioner-State Government has filed this petition challenging the judgment and order dtd. 17/6/2021 passed by the Maharashtra Administrative Tribunal (Tribunal) in Original Application No. 496 of 2020 as well as order dtd. 7/2/2023 passed by the Tribunal in Review Application No. 22 of 2022. The Tribunal has allowed the Original Application instituted by the Respondents holding that they are entitled to be absorbed in service in terms of the Government Resolution (GR) dtd. 16/10/2012. The Review Application filed by the State Government has been rejected by order dtd. 7/2/2023.

(3.) Briefly stated, facts of the case are that Respondents were engaged as Van Majoor (Forest Labourers) in Lion Safari Park of Sanjay Gandhi National Park, Borivali (SGNP) since the year 1998 onwards. GR was issued on 16/10/2012 inter-alia providing for absorption of Forest Labourers (Van Majoor), who have put in 240 days service in any of the five years during 1/11/1994 to 30/6/2004. For this purpose, 5089 supernumerary posts were created. Respondent claim that they have put in 240 days of service in five years and were eligible for being absorbed in terms of the GR dtd. 16/10/2012. Since the request for absorption was rejected, they instituted O.A. No.496 of 2020 before the Tribunal.