STATE OF MAHARASHTRA Vs. KISHOR BHALCHANDRA KUKARNI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Rule, returnable forthwith. Mr. Pitale, learned counsel waives service for the respondents. By consent of the parties the matter is taken up for final hearing.

(3.) These writ petitions under Article 226 of the Constitution of India are directed against the common judgment and order dated 19-12-2003 rendered by the Maharashtra administrative Tribunal, Mumbai Bench, mumbai in Original Application Nos. 1086, 1088, 1089 and 1091 of 2003 by which all the original applications filed by the respondents seeking quashing of their suspension and reinstatement have been allowed. The Tribunal by the impugned judgment, has directed the petitioners to reinstate all the respondents in non-executive posts till the conclusions of theif trials in the criminal eases pending against them under the provisions of Prevention of cerruption Act, 1988 (for short "the said Act").