Lalu Khanderao Sonkamble vs The State Of Maharashtra And ...
2016 Latest Caselaw 6463 Bom

                                                            WP 10514/15 & another  
      
                                         - 1 -

                         




                                                                         
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                         BENCH AT AURANGABAD                                       




                                                 
                                                  
    WRIT PETITION NO.10514/2015
             WITH
    WRIT PETITION NO.6007/2015                     




                                                
    Lalu S/o Khanderao Sonkamble.
                                            ..Petitioners ..
               Versus




                                       
    The State of Maharashtra & others.
                                        ...Respondents... 
                                  
                                                                    
                            .....
    S/Shri   P.R.Nangare   and   V.V.   Bhavthankar,   Advocates   for 
                                 
    the Petitioners.
    Shri Vaishali Patil, AGP for the State.
    Shri P.G.Rodge,Advocate for Respondent No.3.
    Shri P.G.Gunale, Advocate for Respondent No.5. 
                              .....
      


      
                                    CORAM: S.V. GANGAPURWALA &
   



                                             K.L. WADANE, JJ. 
                                      
                                    DATE:  15.11.2016





    ORDER :

1] Vide order dated 3.10.2016, we had directed the

learned AGP to take instructions with regard to the

Government resolution dated 31.12.2002 and whether the

said Government resolution holds the field. The learned

AGP states that the instructions are not yet received.

2] The learned counsel for the petitioner has produced

WP 10514/15 & another

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on record the Government resolution dated 4.7.2009 to

submit about the age restriction.

3] The learned AGP shall take instructions with regard

to the Government resolution dated 4.7.2009 and also with

regard to the order dated 3.10.2016 passed by us, before

the next date or else this Court will have to issue

coercive orders against the concerned authority.

    4]       Place the matters on 5.12.2016.
                                  
                                 
               (K.L. WADANE, J.)             (S.V. GANGAPURWALA, J.) 
                             
      

                
   






    ndk/c1511168.doc