STATE OF MAHARASHTRA Vs. SHANTA BABAN SUTAR

JUDGEMENT

(1.) Heard Mr. Kankal, learned AGP for Petitioners - State and Mr. Patil, learned Advocate for Respondent.

(2.) This is a group of two Writ Petitions. Both the Writ Petitions are filed by the State of Maharashtra. Shanta Baban Sutar is the Respondent in Writ Petition No.1098 of 2021 who was employed as a Sweeper in the year 1998 in the office of Petitioner from 1/7/1998 to 30/9/2017. By order dtd. 29/9/2017 her services were terminated w.e.f. 30/9/2017.

(3.) Similarly, Dattakumar Tukaram Kamble is Respondent in Writ Petition (St.) No.97082 of 2020. He was appointed as a Accounts Clerk on 21/8/1998 in the office of Petitioner. On 20/9/2001, he was promoted as a Hostel Rector and on 1/6/2002; he was again transferred back to the post of Junior Clerk on 7/6/2006; he was promoted to the post of Senior Clerk and since then he was in continuous and uninterrupted service upto 30/9/2017 with the Petitioners. By termination order dtd. 29/9/2017, his services were terminated w.e.f. 30/9/2017.