Rajendra Ganpat Kotkar vs The State Of Maharashtra And ...
2016 Latest Caselaw 5778 Bom

                                             {1}
                                                                               16 sr. no..odt

                      IN THE HIGH COURT OF JUDICATURE OF BOMBAY




                                                                                
                                 BENCH AT AURANGABAD

                               CA/15272/2015 IN WP/6071/2008




                                                        
                                 RAJENDRA GANPAT KOTKAR
                                           VERSUS
                                 THE STATE OF MAH AND ORS
                                              ...




                                                       
                           Advocate for Petitioner : Mr. P B Kakade
                            AGP for Respondents: Mr. V.M. Kanade.


                                             ...




                                            
                               ig          CORAM : R.M. BORDE &
                                                   K.K. SONAWANE, JJ.

DATE : 30TH SEPTEMBER, 2016.

PER COURT:

The respondent No.4 shall take decision on the proposal

tendered by the eduational institution for according approval to the services of the petitioner within a period of six weeks from today. With these

directions, civil application is disposed of.

            [K.K.SONAWANE]                                   [R.M. BORDE]
              JUDGE                                             JUDGE
    grt/-