SUNIL SAYANNA 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.) THESE two villages i.e. Village Panchayat Taroda (Kh.) and Taroda (Bk) were brought within the Municipal limits of Nanded - Waghala Municipal corporation vide notification dated 1.7.2009.