STATE OF MAHARASHTRA Vs. PRAKASH PANDHARINATH PATH

JUDGEMENT

(1.) Since the common question of law and facts arise in all these petitions, they were heard together and are being disposed of by this common judgment.

(2.) Heard. Rule. By consent, the rule is made returnable forthwith in all the petitions. Perused the records.

(3.) In all these petitions, petitioners are challenging the judgment and older dated 29th June, 2005 passed by the Maharashtra Administrative Tribunal at Aurangabad whereby the original applications filed by the applicants in the Original Application Nos. 425, 426, 427 and 428 of 2005 before the Maharashtra Administrative Tribunal, Aurangabad, and who are the respondent No. 1 in the Writ Petition Nos. 4749, 4750, 4751 and 4752 of 2005, have been allowed while setting aside the orders of transfer in respect of the said respondents. Similarly, the petitioners in the Writ Petition Nos. 4939, 4940, 4941 and 4942 of 2005, who were the private respondents in the said Original Applications before the Maharashtra Administrative Tribunal, Aurangabad, have challenged the said judgment and order dated 29th June, 2005, as allowing of those original applications has resulted in cancellation of transfer orders of these petitioners.