HAREKRISHNA KALAJI TELI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Both these writ petitions revolve around the same set of facts and pray for similar reliefs, hence they are taken up together for hearing and disposed off by this common order.

(2.) The petitioners have approached this court, being aggrieved by the alleged discriminatory and arbitrary action of Respondent No.2 Kalyan Dombivali Municial Corporation ( hereinafter referred to as "the Corporation") in denying promotions to the petitioners, and the petitioners have sought directions to promote them in accordance with the seniority list published on 01.02.2013, without complying with the requirements of the Rules framed by the State Government, pertaining to Respondent No.2 in relation to the recruitment and classification of services.

(3.) Certain facts are undisputed in both the petitions. The petitioners are in the employment of the Corporation and occupying various posts such as ClerkcumTypists cum Computer Operator and are in continuous service of respondent no.2 Corporation for considerably long period of time and their appointments were effected as early as in 1974 and necessarily all the petitioners are appointed prior to 1997. The record reflects the date of appointment of the petitioners and the date on which they were appointed to the posts of clerkcumtypist cum computer operator.