VIJAY DINKAR WAGH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. With the consent of parties heard finally.

(2.) By this Writ Petition, under Article 226 of the Constitution of India, the petitioners who are aspirants for being absorbed in the employment of Respondent No.3-Zilla Parishad Jalgaon ("Respondent No.3-Zilla Parishad") from 10% reservation quota for the Village Panchayat employment are seeking direction that the names of the Petitioners be included in the seniority list of the employees of the Village Panchayat to be appointed in Class-III and Class-IV cadre of Respondent No.3-Zilla Parishad till their appointment in the said cadre of Zilla Parisahd as well as to give appointment orders to the Petitioners accordingly. FACTUAL MATRIX :

(3.) The Petitioners claim that all the petitioners are working on different posts with their respective Village Panchayats and are eligible for being absorbed in the employment of Respondent No.3-Zilla Parishad from 10% quota to be filled in from the employees of Village Panchayat. The details of Petitioners can be summarized in the tabular form as below :- Petitioner No. 1 Petitioner No. 2 Petitioner No. 3 Names Vijay Dinkar Wagh Dnyandeos Pandharinath Bendale Bhagwat Ramkrushna Zope Holding Post Clerk Water Supply Employee Peon At Village Fekri Talwel Fulgaon Date of Birth 1/8/1973 26/4/1973 01.06. 1973 Appointed on 1/6/2003 1/10/1992 25/8/1997 Service Years 16 27 22 Education SSC SSC HSC + Diploma in Construction Supervisor Eligible for Post Multi-Purpose Worker (MPW) (Aarogya Sevak) (health worker) Multi-Purpose Worker (MPW) (Aarogya Sevak) (health worker) Asst. Junior Engineer Reserve Category (SC) -------------------- (OBC) Serial No. in Seniority List dt. 3/11/2018 116 04 45 Seniority as per Caste Category 02 01 01