- (1.) Rule. Returnable forthwith. Heard finally by consent of parties.
(2.) A statement is made that all these Petitions can be disposed of by a common order as the issues so raised are common so do the fact. We, are, therefore, inclined to dispose of the Petitions by this common Judgment.
(3.) The Respondents were initially appointed as Medical Officer, GroupA in the Director of Health Services purely on adhoc basis. By a Notification dated 2 February 2009 issued by the Public Health Department, Government of Maharashtra for one time absorption of all the Respondents. The Respondents have executed the respective undertakings thereby undertook to accept the terms and conditions of Notification dated 2 February 2009. In pursuance of the undertakings, Respondents have been absorbed in service permanently on the post of Medical Officer. All the Respondents filed their respective individual Original Application in Maharashtra Administrative Tribunal (MAT) , Mumbai thereby seeking direction against the Petitioners to grant them all the service benefits after completing one year service w.e.f. their initial date of appointment and also sought direction to extend the benefits of annual increment by condoning the technical breaks and to pay the arrears till date of the Application. By order dated 13 July 2009, MAT has allowed the Original Applications filed by the Respondents, only on the basis of the judgment and order dated 27 November 2008 passed by the Division Bench at Aurangabad in Writ Petition No.3484 of 2005 (State of Maharashtra v/s. Dr.Sangita Phatale) without giving opportunity to the Petitioner to file Reply and that resulted into impugned order which is similar in every matter. Hence, these Petitions.;