STATE OF MAHARASHTRA Vs. GIRISH HANUMANT THITTE

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally with the consent of the learned A.G.P. and the learned Counsel for the respondents.

(2.) Both these petitions are based on similar set of facts and involve common question of law, as such, to avoid rigmarole they are decided by this common judgment.

(3.) The respondents herein were working as Assistant Professor (Statistics) and Assistnat Professor (Statistics & Demography) respectively in the Government Medical College, Ambajogai. The respondents, under the communication dated 23rd March, 2015 were directed to be relieved on the ground that they have attained the age of superannuation. The respondents assailed the said communication before the Maharashtra Administrative Tribunal, Aurangabad. The Maharashtra Administrative Tribunal, Aurangabad allowed the original applications filed by the respondents giving them the benefit of the Government Resolutions dated 30th April, 2010 and 05th March, 2011. The State has assailed the said orders in the present writ petitions.