Vitthal S/O. Mukhru Mule vs The State Of Maha., Through Its ...
2016 Latest Caselaw 29 Bom

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                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                  
                                NAGPUR BENCH, NAGPUR.

                                      WRIT PETITION No.516 OF 2016




                                                                                 
    1.     Vitthal s/o Mukhru Mule,
           Aged about 52 years, Occu. Service, 
           R/o Gauri Talabv Ward,
           Vikas Nagar, Babupeth, 
           Chandrapur, Tah. & Dist. Chandrapur. ... ...            Petitioner.




                                                               
                                - Versus.-
                                        
    1.    The State of Maharashtra,
          Through its Secretary,  General
                                       
          Administration Department, 
          (Publication of change in name,
          age and region), Mantralaya, Mumbai -32.

    2.    The Chief General Manager,
          


          Western Coalfield Limited, 
          Chandrapur Area, Chandrapur. 
       



    3.    The Superintendent of Mines/
          Manager, Western Coalfield Limited, 
          Durgapur Open Cast Mine, Durgapur, 





          Tah. & Distt. Chandrapur. 

    4.  The Sub Area Manager,
        Western Coalfield Limited, 
        Durgapur Open Cast Mine, Durgapur, 
        Tah. & Distt. Chandrapur. 





    5.    The Personal Manager, 
          Western Coalfield Limited, 
          Durgapur Open Cast Mine, Durgapur, 
          Tah. & Distt. Chandrapur.     ...                                                   ...         Respondents.
     
    ----------------------------------------------------------------------------------------------------------------
    Mr. H.N. Potbhare,counsel for petitioner. 
    Mr. N.R. Patil, A.G.P. for respondent no. 1. 
    Mr. S.C. Mehadia, counsel for respondent nos. 2 to 5 .
    --------------------------------------------------------------------------------------------------------------------------




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                                    CORAM :  B.R. GAVAI AND P.N. DESHMUKH
                                                                          , JJ.

                                    DATED    :  24
                                                       FEBRUARY, 2016
                                                   th




                                                                       

COMMON JUDGMENT ( Per B.R. Gavai, J.)

1. Heard.

2. Rule. Rule made returnable forthwith. By consent of the parties,

the petition is taken up for hearing finally.

3. The limited relief claimed in the petition is for direction to

respondent nos. 2 to 5 to correct the name of the petitioner in the service

book.

4. The petitioner is working with the respondent nos. 2 to 5 as

Dumper Operator Grade-A. It appears that since the petitioner belongs to

"Teli" community, in the village record after his father's name "Murateli" has

been written. Accordingly, in the service record petitioner's name is shown

as "Vithal Mukharu Murateli".

5. Undisputedly, the petitioner has completed all the necessary

formalities. Not only that, but a gazette notification is also issued by the State

of Maharashtra wherein his surname has been shown as "Mule".

6. We accordingly find that there is no reason why the limited relief

claimed by the petitioner should not be granted.

7. The respondents nos. 2 to 5 are, therefore, directed to make

necessary correction in the service book of the petitioner and change his

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surname as "Mule". The same shall be done within a period of four weeks

from today.

8. Petition is allowed. Rule is made absolute in the aforesaid terms

with no order as to costs.

                                   JUDGE                                     JUDGE


    Hirekhan