HIRALAL LAXMAN SARVE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard.

(2.) The petitioners were employed as casual labours on different dates under the respondent No. 4 the Assistant Conservator of Forest. The petitioners' initial appointment was for a duration of three months which according to the petitioners was continued from time to time. The petitioners state that after a period of 4 years they approached the industrial Court seeking relief of permanency in service. The complaint was filed by the petitioners before the Industrial Court on 31-3-1989 which was decided in the year 1995. According to the petitioners, the Industrial Court turned down the prayer of the petitioners. The petitioners preferred Writ Petition No. 3212/95 against the decision of the Industrial Court, Jalna. Said writ petition was admitted and under the interim orders of this Court the petitioners were continued in their service. Said writ petition was finally disposed of by an order dt. 22-4-2004. It is stated that the court directed the respondents therein to consider the representation of the petitioners. The petitioners filed representations but the same were turned down. Being aggrieved by the decision of the State, the petitioners preferred an application with the Maharashtra Administrative Tribunal (Original Application No. 763/06). The original application was dismissed by the Tribunal on 29-9-2006 which gave rise to the filing of the present petition.

(3.) In the present petition following substantial reliefs are sought by the petitioners. They are: