Balasaheb Soma Jadhav vs The State Of Maharashtra And ...
2017 Latest Caselaw 9870 Bom

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           IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                      BENCH AT AURANGABAD
                   WRIT PETITION NO.3543 OF 2016

 Balasaheb Soma Jadhav,
 age: 360 years, Occ: Agril.,
 At Post Taklimiya, Tq. Rahuri,
 Ahmednagar.                                      Petitioner

                  Versus

 01 The State of Maharashtra,
      through its Secretary,
      Ministry of Agriculture,
      Mantralaya, Mumbai.

 02 The Governor, 
      Rajbhavan,
      Walkeshwar Road,
      Malabar Hill,
      Mumbai 400 035.

 03 The Mahatma Phule Krishi
      Vidyapeeth, Rahuri,
      through its Registrar,
      Rahuri,
      Ahmednagar-413 722.

 04 Dr.K.P.Viswanatha,
      The Office of 
      Vice Chancellor,
      Mahatma Phule
      Krishi Vidyapeeth, Rahuri,
      Rahuri,
      Ahmednagar-413 722.                         Respondents


 Mr.Ameya Sabnis,   advocate for the petitioner.
 Mr.V.S.Badakh,  A.G.P. for Respondent No.1.
 Mr.M.N.Navandar, advocate for Respondent No.3.
 Mr.R.N.Dhorde,   Senior   Counsel   i/by   Mr.P.S.Dighe   & 
 Mr.V.R.Dhorde, advocates for Respondent No.4.




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                               CORAM : R.M.BORDE &
                                             A.M.DHAVALE, JJ.
            Reserved on                : 04th August, 2017.
            Pronounced on                  : 20th December, 2017.

 JUDGMENT (Per R.M.Borde, J.):

1 Rule. Rule made returnable forthwith and heard finally by consent of learned Counsel for respective parties.

2 For the reasons recorded in the judgment passed by this Court today in Writ Petition No.6198 of 2016, no interference is called for in the writ petition. Writ Petition stands dismissed being devoid of substance.

 3                Rule discharged.  No costs.
         


             A.M.DHAVALE                                    R.M.BORDE
                    JUDGE                                      JUDGE
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