NAGNATH DEVIDASRAO PADHYE Vs. THE STATE OF MAHARASHTRA

JUDGEMENT

(1.) Common questions of law and facts are involved in both of these writ petitions. Therefore, they are being decided by this common judgment.

(2.) For the sake of convenience, the petitioners are hereinafter referred to by their first names, i.e. Nagnath and Balaji, respectively.

(3.) The facts, which are not in dispute, are that Nagnath and Balaji were holding the certificates issued by the District Rehabilitation Officer, Nanded, declaring that they are project affected persons and are entitled to get benefit of the scheme for rehabilitation of the project affected persons in the form of concession in getting the Government service. Nagnath and Balaji applied for being appointed to the post of Laboratory Assistant from the quota meant for project affected persons on 16th April, 1998 and July, 1997 respectively.