STATE OF MAHARASHTRA Vs. JYOTI

JUDGEMENT

(1.) Heard both the sides in both the petitions. Rule. It is made returnable forthwith. Learned advocates for the respective respondents waive service. At the joint request of the parties, the matters are heard finally at the stage of admission.

(2.) In both these writ petitions, there is a common challenge to the judgment and order dtd. 24/11/2023 of the Maharashtra Administrative Tribunal in Original Application no. 792 of 2023, whereby, the original application preferred by respondent no. 1 from writ petition no. 3795 of 2024, which is arrayed as respondent no. 4 in the other writ petition, had put up a challenge to the order of her suspension dtd. 14/7/2023 issued by respondent no. 2, who is the Additional Secretary of the Revenue and Forest Department of the Maharashtra State, whereby, it has quashed and set aside the suspension and directed to forthwith reinstate her on the post from which she was suspended. The state has put up a challenge to this order of the tribunal in writ petition no. 3795 of 2024.

(3.) Pursuant to the order of suspension, the petitioner from writ petition no. 12280 of 2024 was posted in her place and resumed the office on 6/9/2023. Since he was not a party to the original application, he is now challenging the order of the tribunal on the premise that implementation of the order of the tribunal would displace him.