AJINKYA NATHA PADWAL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Rule is made returnable forthwith by consent of the parties and heard fnally. Since common issues are involved, these Petitions are disposed by a common order.

(2.) The challenge in these petitions fled under Articles 226 and 227 of the Constitution of India is to an order dated 29.08.2019 passed by the Maharashtra Administrative Tribunal, Mumbai (hereinafter referred to as 'Tribunal' for short). By this order which is impugned in this petition the Tribunal has directed the State Government to fnalise the provisional seniority list of Deputy Collectors preferably within a period of four months from the date of receipt of the impugned order. The petitioners are not aggrieved by this part of the order. The petitioners however are aggrieved by Clause 6 of the order by which the Tribunal permitted the respondents to promote 57 Oficers (Direct Recruits) who are eligible, suitable and in the zone of consideration.

(3.) The respondent Nos.4 to 55 in Writ Petition No. 11368 of 2019 fled O.A. No.916 of 2016 before the Tribunal. The present respondent Nos.4 to 55 are the Direct Recruit Deputy Collectors (hereinafter referred to as 'Direct Recruits' for short). The petitioners are Promotee Deputy Collectors (hereinafter referred to as 'Promotees' for short). Common issue arises in O.A. No. 1099 of 2016 which is also disposed of by the impugned order. Facts in O.A. No. 916 of 2016 are therefore set out.