MEGHA CHANDRAKANT KALE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Heard Rule finally with the consent of parties. Respective Counsel waive service.

(2.) The petitioners to the present petitions are questioning the order passed by the Maharashtra Administrative Tribunal in Original Application No.40 of 2012 with Original Application No.70 of 2013, on 1.10.2013, whereby the prayer made by the petitioners before the Tribunal, in the matter of declaration about regularization of their service as Staff Nurses, came to be rejected.

(3.) Both the Original Applications i.e. O.A. No.40 of 2012 and O.A. No.70 of 2013 are concerned, those were heard and disposed of together, prompting the petitioners to prefer present writ petitions, which are preferred in split up group.