Dr. Punjabrao Deshmukh Krishi ... vs Suryabhan S/O Manoj Gakhare And ...
2016 Latest Caselaw 3021 Bom

                                                                                         1                                                             wp4090.14

                                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                                                    NAGPUR BENCH, AT NAGPUR.




                                                                                                                                                                           
                                                          WRIT PETITION NO.4090 OF 2014
      (Dr. Punjabrao Deshmukh Krishi Vidyapeeth, Akola and another ..vs.. Suryabhan s/o Manoj Gakhare




                                                                                                                                 
                                               and another)
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    Office Notes, Office Memoranda of Coram,                                                                                          Court's or Judge's orders
    appearances, Court's orders of directions
    and Registrar's orders




                                                                                                                                
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                                                                                  CORAM :  Z.A. HAQ, J.

DATED : 20-06-2016

ig On oral request made by Shri A.R. Patil, Advocate for the petitioners-employer, leave to implead State of Maharashtra, Department of Agriculture, through its

Principal Secretary, Mantralaya, Mumbai-32 is granted.

Mrs. H.N. Prabhu, Assistant Government Pleader waives notice for the respondent No.3-State of

Maharashtra.

The learned Advocate for the petitioners states that proposal seeking sanction to the post in which the respondent-employee had been working is already sent

to the State Government. The learned Assistant Government Pleader seeks time to file reply.

Stand over to 29-07-2016.

Ad-interim order granted on 04-04-2015 shall continue until further orders.

JUDGE

adgokar