AJAY GANESH SHIRODKAR Vs. ZILLA PARISHAD

JUDGEMENT

(1.) With reference to Writ Petition No.3068 of 2025, leave to delete the document at Page No.72, to be replaced by the copy of the impugned order.

(2.) In all these Petitions, the Petitioners have approached this Court challenging identical impugned orders, all dtd. 16/1/2025, passed by the Chief Executive Officer, Zilla Parishad, Palghar. All these Petitioners are Compassionate Appointees. All are identically situated. All are working with the Panchayat Samiti, Palghar, Zilla Parishad, Palghar. The deceased parents were working with the Zilla Parishad, Thane and it is after bifurcation that the compassionate appointments were made by the Panchayat Samiti, Palghar, Zilla Parishad, Palghar.

(3.) In all these Petitions, the impugned orders refusing to regularize the appointments of these compassionate appointees, are based on the ground of delay. For ready reference, we are reproducing the chart tendered by the learned Advocate for the Petitioners, as under :-