SHRI GANPAT DAGADU YEOLE Vs. THE CHIEF OFFICER

JUDGEMENT

(1.) Heard the learned counsel for the parties and the learned A.G.P.

(2.) Petitioners No.1 to 6 in Writ Petition No. 2584 of 2009 have challenged the order dated 17th July, 2008, passed by respondent No.1 - the Chief Officer, Municipal Council, Yawal, whereby their services have been ordered to be regularised with effect from 6th May, 2000 instead of 16th October, 1986. They have further challenged the order dated 21st June, 2017 issued by respondent No.2 - the Divisional Commissioner and Regional Director, Nagar Parishad, Nashik, on the basis of which respondent No.1 passed the order dated 17th July, 2008.

(3.) Petitioners No.2 and 6 in Writ Petition No. 2584 of 2009 have filed Writ Petition Nos. 4202 of 2008 and 4285 of 2008 respectively, challenging the orders dated 17th March, 2008 passed by respondent No.1 and the order dated 20th June, 2007 passed by respondent No.2, whereby they have been demoted from the post of Jakat Clerk (Class-III) to the post of Pump Chalak (Class-IV).