SUNIL SAYANNA KOTGIRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners assail the orders dated 29.8.2911 and 23.1.2012, by virtue of which the petitioners are directed to be absorbed as Clerks.

(3.) The petitioners herein were employees of Grampanchayat Taroda (kh.) and Taroda (Bk.). The petitioner No.1 was appointed in Grampanchayat Taroda (Kh.) as a Junior Clerk on 30.12.1991 and promoted as Senior Clerk on 20.7.2001. The petitioner No.2 was appointed as Junior Clerk with Grampanchayat Taroda (Bk.) on 14.8.1988 and was promoted as Senior Clerk on 26.2.2009. The petitioners Nos.3 and 4 were appointed as Junior Clerks with Grampanchayat Taroda (bk.) on 18.3.1998 and promoted as Senior Clerks on 26.2.2009.