BALSO GOPAL SAWANT DESSAI Vs. PRINCIPAL DISTRICT AND SESSIONS COURT THROUGH THE PRINCIPAL DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) The Writ Petitions listed before us today, raise a common challenge and therefore, we have clubbed them as one group.

(2.) As a leading Petition, we have assimilated the facts from Writ Petition No.1262 / 2025 (Filing) as more or less the grievance of the Petitioners is common and it pertain to their entitlement to a promotional post, independent of consideration of their cases under the Modified Assured Career Progression Scheme (MACPS).

(3.) The Petitioners before us were initially appointed to the post of Lower Division Clerk or equivalent post of Stenographer and were conferred with first MACP benefits on completion of 10 years.