SUVARNA SHRIHARI SANE Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith. With consent of parties, petitions are heard finally. Since the petitions involve common issue, the same are disposed of by common judgment and order.

(2.) The Petitioners have invoked writ jurisdiction of this Court under Art. 226 of the Constitution of India challenging the order dated 31st Aug. 2012 passed by Respondent no.2 reverting the Petitioners to the respective posts.

(3.) Petitioner in Writ Petition No.202 of 2013 was appointed as a Clerk on 1st Oct. 1988 and was posted at Chief Metropolitan Magistrate's Court, Esplanade, Mumbai. Thereafter she was appointed as an Interpreter in the Family Court, Mumbai on 30th Sept. 1999. She was promoted to the post of Cashier on 17th Sept. 2004. Thereafter she was reverted as Interpreter vide communication/order dated 31st Aug. 2012 passed by Respondent no.2.