BHAI S PATIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) ALL these three writ petitions are filed by candidates whose names were forwarded by the Employment Exchange for being considered by the respondent No. 2 Thane Zilla Parishad for the posts of Shikshan sevaks as Primary Teachers. This was as per Government Resolution dated 10th March, 2000. The case of all these petitioners is that they were selected for these posts since according to their information their names figured in the select list of August, 2000. The submission is made on the basis of an undertaking which was taken from them. This undertaking is as per the form given in Annexure "a" to this Government Resolution. These petitions, therefore seek an order that appointment orders be issued to all the petitioners in these three writ petitions.

(2.) AS far as Writ Petition No. 2272 of 2003 is concerned, it came up for consideration before the Division Bench presided over by the Honourable chief Justice and Justice Chandrachud on 24th March, 2003. The petitioners pressed for an interim order that no new appointments be made unless the select list prepared earlier is exhausted first. The Court passed the order that the process of interviews may go on, but no final orders of appointment be made.

(3.) WRIT Petition No. 2272 of 2003 subsequently came up before the Bench presided over by Justice A. P. Shah and Justice Chandrachud on 17th July, 2003 when the Division Bench admitted the petition and directed that in view of the fact that the petitioners were already selected it would be appropriate that they be appointed subject to final outcome of the petition. This writ petition is filed by 20 candidates.