REKHA WASUDEV GANJRE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) These two Writ Petitions are transferred from Nagpur Bench of this Court to the Principal Seat since the Principal Seat was seized of similar matters arising out of the Full Bench decision of the Maharashtra Administrative Tribunal ('Tribunal') dtd. 17/3/2023 in Original Application No.144 of 2022 (Amit Harishchandra Daphal Vs. Superintendent of Police and Anr.) with connected matters.

(2.) We have decided Writ Petition No.7650 of 2023 (Ashok Mallinath Halsangi and Anr. Vs. State of Maharashtra and Ors.) with connected Writ Petitions today. However, the Counsel for the present Petitioners contended that the facts of their case are different than the facts of the other group of Petitioners and therefore they should be heard separately. It is on this backdrop that we have de-tagged the present Writ Petitions from the other group and heard them separately.

(3.) The Petitioners are seeking to challenge the order of the Full Bench of the Tribunal dtd. 17/3/2023 with a further prayer that their appointment should not be cancelled on the basis of the said Full Bench decision of the Tribunal.