KIRAN BHASKARRAO ADGAONKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

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

(2.) By these petitions filed under Article 226 of the Constitution of India, the petitioners are challenging the orders dtd. 4/9/2019 and 23/10/2019, by which the earlier time bound promotion granted to the petitioners from the date of their appointment on work charge establishment is reversed and is granted from the date of their absorption as Civil Engineering Assistant.

(3.) BRIEF FACTS OF THE CASE :-