Union Of India & Othersd vs Radhelal Ramji Sathawane
2016 Latest Caselaw 2065 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                       
                               NAGPUR BENCH : NAGPUR




                                                               
                         WRIT PETITION NO.1149 OF 2005




                                                              
    1) Union of India, Department of
       Posts, Ministry of Communication,
       through its Secretary, Dak Bhavan,
       New Delhi - 110 001.




                                                    
    2) The Chief Post Master General,
                                 
       Maharashtra Circle, Mumbai-400 001.
                                
    3) The Postmaster General,
       Nagpur Region, Nagpur-440010.

    4) The Senior Superintendent of
       Post Offices, Nagpur Mofussil
      


       Division, Nagpur-440012.
   



    5) The Assistant Superintendent of
       Post Offices, Gondia Sub-Division,
       Gondia-441001.                  ...                                  Petitioners





                     - Versus -

    Radhelal s/o Ramji Sathawane,
    aged about 32 years, occupation :





    Ex-EDDA, Rawanwadi Branch
    Post Office, resident of Rawanwadi,
    Tahsil Gondia, District Gondia.     ...                             Respondent
                                       -----------------
    Shri R.S. Sundaram, Advocate for petitioners.
                                       ----------------




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                                              CORAM :    B.P. DHARMADHIKARI AND 




                                                                                       
                                                                   P.N. DESHMUKH, JJ.

DATED : APRIL 29, 2016

ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :

Heard Adv. Sundaram for petitioners. Nobody

appears for respondent.

2)

Inviting our attention to interim order dated

19/4/2005, Adv. Sundaram for petitioners states that

accordingly respondent has been provided employment

vide order dated 14/7/2006 and he continues to work.

He, therefore, submits that rule can be made absolute

in terms of interim order.

3) Accordingly, we make rule absolute in terms of

interim order dated 19/4/2005 and dispose of writ

petition. No costs.

                       JUDGE                                                    JUDGE

    khj