Bombay High Court
Alfiya Mahetab Sheikh vs State Of Maharashtra Thr. Principal ... on 13 May, 2026
Digitally signed
by PALLAVI
MAHENDRA
PALLAVI WARGAONKAR
MAHENDRA
WARGAONKAR Date:
2026.05.13
20:54:49
+0530 13-WP-6554-2026.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.6554 OF 2026
Alfiya Mahetab Sheikh ...Petitioner.
Versus
The State of Maharashtra & Ors. ...Respondents
__________
Mr Aaroh Kulkarni i/by Mrugen Dhage for the Petitioners.
Mr PP Kakade, Additional GP a/w Mr PV Nelson Rajan, AGP for
Respondent/State.
__________
CORAM : ADVAIT M. SETHNA &
SANDESH D. PATIL, JJ.
DATE : 13 MAY 2026
(VACATION COURT)
P.C.:
1. Heard the learned Counsel for the parties.
2. Learned Counsel for the Petitioner would submit that Respondent Nos.1 to 3 would be publishing a final list for the post of Laboratory Technician at any time soon. No details have been disclosed in this regard.
3. Learned Counsel for Respondents Nos.1 to 3 would submit that no such list is being published as on date. He would also submit that there are no vacancies available for the post of Laboratory Technician. The Petitioner has applied to the post of Lab Technician, pursuant to the advertisement dated 18/06/2025 issued by Respondent No.2. Be that, as Chitra Sonawane. Page 1 of 2 ::: Uploaded on - 13/05/2026 ::: Downloaded on - 13/05/2026 21:14:26 ::: 13-WP-6554-2026.doc it may.
4. The Respondents are at liberty to file Reply to the Petition which shall be filed on or before 10.06.2026. Liberty to the parties to apply before Regular Court.
5. In the given factual complexion, any action taken by the Respondents in these proceedings shall be subject to the final outcome of this Petition.
6. All concerned to act on an authenticated copy of this order. [SANDESH D. PATIL, J] [ADVAIT M. SETHNA, J.] Chitra Sonawane. Page 2 of 2 ::: Uploaded on - 13/05/2026 ::: Downloaded on - 13/05/2026 21:14:26 :::