URMILA MAROTRAO GAIKWAD Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Heard finally with the consent of the parties.

(2.) The petitioner has impugned the order of the Collector Parbhani/respondent no.1 dtd. 21/6/2021 by which the review for the promotion to the post of Circle Inspector has been rejected on the ground that since she has changed the circle, she could not claim the seniority on the basis of the date of her appointment. He has referred to the Government Resolution dtd. 15/5/2019, clause 8(9) while passing the impugned order. He also clarified that for Talathi cadre, the Sub Divisional Officers are the appointing authorities. Hence, the seniority of Talathis are maintained at the sub divisional level.

(3.) Against the said order, the petitioner has preferred Original Application No.408 of 2021 before the Maharashtra Administrative Tribunal Mumbai, Bench at Aurangabad. The Tribunal also dismissed the same. The petitioner also impugned the said order.