Bombay High Court
Shri. Vijay S. Patil And Others vs The Yeovatmal District Central ... on 22 April, 2016
Bench: S.B. Shukre
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION No. 2128 OF 2016
1. Vijay S. Patil
Occupation : Service,
r/o Behind vijay Lodge,
Patrakar Colony, Yeotmal.
2. Sushil S. Raut,
Occupation : Service,
r/o House No. 30, Hanuman nagar,
Yeotmal.
3. Suhas s/o Vishnupant Gulhane,
Occupation : Service,
r/o Hanuman nagar, Yeotmal.
4. Shekhar s/o Narayan Kachare,
Occupation : Service,
r/o near Namdeo Maharaj Mandir,
Jam Road, Wadgaon, Yeotmal.
5. Mahendra Damodar Gawande,
Occupation : service,
r/o Sainath Society, Rana Pratap Gate,
Wadgaon, Yeotmal.
6. Smt. Manisha Subhash Kadam,
Occupation : Service,
r/o Balaji Society, Yeotmal.
7. Anand R. Bendre,
Occupation : Service,
r/o Guru Mauli Society, Jay Road,
Wadgaon, Yeotmal.
8. Kishor Champatrao Thakre,
Occupation : Service,
r/o Bharti Aparments, Darwha Road,
Yeotmal.
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9. Sanjay S. Ingole,
Occupation : Service,
r/o Guru Mauli Society, Jay Road,
Wadgaon, Yeotmal.
10. S.S. Sarode,
Occupation : Service,
r/o Guru Mauli Society, Jay Road,
Wadgaon, Yeotmal.
11. S.M. Raut,
Occupation : Service,
r/o Guru Mauli Society, Jay Road,
Wadgaon, Yeotmal.
12. Jay Suryakant Nagarsoge,ig
Occupation : Service,
r/o Hanuman nagar, Wadgaon, Yeotmal.
13. Vivekt s/o Atmaram Kakde,
Occupation : Service,
r/o Behind Maroti Show Room,
Darwha Road, Lohara,
Yeotmal. .... PETITIONERS.
VERSUS
The Yeotmal District Central Co-operative Bank Ltd.,
through its Chief Executive Officer,
Panch Kandil Square,
Yeotmal. .... RESPONDENT.
Shri A.M. Ghare Adocate for the Petitioners.
Shri Abhay Sambre Advocate for the Respondent.
Shri Anand Parchure Advocate for the Intervenor.
.....
CORAM : S.B. SHUKRE, J.
DATED : 22.04.2016.
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ORAL JUDGMENT :
C.A. No. 947/16:
Heard. For the reasons stated in the application, it
appears that the applicant has interest in the lis and, therefore,
the applicant is permitted to be joined as party-respondent.
Amendment be carried out forthwith. C.A. disposed of.
C.A. No. 948/16
Heard.
2. Rule. Rule made returnable forthwith. Heard finally
by consent of the parties.
3. It is submitted that a dispute is already pending
before the Co-operative Court, Amravati, and by virtue of interim
order passed by this Court on 02.4.2016 the petitioners have
already appeared in the examination. However, it is further
submitted that the result of the examination could not be
declared as there is a condition imposed in the interim order that
the select list that would be prepared would be placed before this
Court first in a sealed envelop. Therefore, it is prayed in this
application that the result of the examination could be allowed to
be declared and the promotions that would be made by following
the procedure should be made subject to the result of the
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dispute pending before the Co-operative Court.
In view of the submissions made across the bar, now
it is directed that the result of the examination shall be declared
and those found eligible for being interviewed shall be
interviewed in accordance with law. It is further directed that
the promotions that would be made in this process shall be
subject to the result of the dispute pending before the Co-
operative Court, Amravati. The Co-operative Court, Amravati,
shall decide the dispute within six months from the date of the
order.
Writ petition is disposed of in above terms. No
costs.
JUDGE
/TA/
