G.S.KULKARNI, J. - (1.) Rule Returnable forthwith. Respondents waives service. By consent of the parties and their request heard finally.
(2.) This batch of petitions challenge the orders passed by the respondent No.2-Maharashtra State Electricity Transmission Company Ltd. (for short 'MSETCL') whereby the petitioners who were selected and temporarily appointed as Additional Executive Engineer (Transmission) (for short 'the said post") have been removed from the said posts by the impugned orders. The impugned orders are dated 20 May 2016 and qua the petitioner in Writ Petition No.6343 of 2016 is dated 4 June 2016. Some of the petitioners who had participated in the selection process for the said post were in service candidates and being removed by the impugned orders are reverted to the post on which they were working prior to their selection.
(3.) These petitions involve common issues of facts and law. We have thus heard common arguments. Learned counsel for the petitioner has advanced submissions in Writ Petition No.5995 of 2016. We therefore, proceed to decide these petitions by this common judgment. On this background, we refer to the facts in writ petition No.5995 of 2016. ;