ASHOK BHUSHAN,J. - (1.) All these appeals have been filed against the common judgment dated 28.09.2018 of the Bombay High Court, Bench at Nagpur in W.P.No. 1270 of 2018 filed by Rajesh Shrirambapu Fate, respondent no.1 in these appeals by which judgment the High Court has partly allowed the writ petition of respondent no.1.
(2.) We may first notice the facts and events leading to filing of these appeals.
(3.) In transport Department of the State of Maharashtra there were posts of Assistant Inspector of Motor Vehicles, Group-C. Under proviso to Article 309, Governor of Maharashtra by notification dated 23.12.2016 framed the Rules namely "Assistant Inspector of Motor Vehicles, Group-C in Motor Vehicles Department (Recruitment) Rules 2016" (hereinafter referred to as "Rules, 2016").;