(1.) As both writ petitions involve similar questions and seek identical reliefs, they are heard together and are decided by this common judgment.
(2.) This Court, on 18-9-2012, had issued notice for final disposal. Accordingly, we have heard Shri J. T. Gilda, learned Counsel appearing for the petitioners in both the writ petitions, Smt. B. H. Dangre, learned Additional Government Pleader for respondent Nos.1 and 4, Shri V. G. Wankhede, learned Counsel appearing for respondent No.2, Shri M. G. Bhangde, learned Senior Counsel with Shri V. V. Bhangde for respondent No.3, Shri A. V. Khare, learned Counsel appearing for respondent No.5 and Shri Atul Pande, learned Counsel appearing for respondent Nos.6 and 7.
(3.) Rule. Heard finally with the consent of the parties.