Dilip S/O Chintamanrao Lampuse vs Joint Commissioner And ...
2017 Latest Caselaw 4350 Bom

 1107WP1187.15-Judgment                                                                         1/2


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

                      WRIT PETITION NO.  1187  OF    2015


 PETITIONER :-                        Dilip   S/o   Chintamanrao   Lampuse,   Aged
                                      about 50 yrs, Occ. Service, R/o 70, Sadguru
                                      Nagar,   Manewada   Besa   Road,   Nagpur-
                                      440027.

                                         ...VERSUS... 

 RESPONDENTS :-                  1) Joint   Commissioner   &   Vice-Chairman,
                                    Scheduled   Tribe   Caste   Certificate   Scrutiny
                                    Committee, Adiwasi Vikas Bhavan, Giripeth,
                                    Nagpur. 
                                 2) Secretary,   Maharashtra   Housing   &   Area
                                    Development   Authority   (MHADA),   Gruh
                                    Nirman   Bhavan,   Bandra   (East),   Mumbai-
                                    400051. 
                                 3) Chief Officer, Maharashtra Housing & Area
                                    Development   Authority   (MHADA),   Civil
                                    Lines, Nagpur-440001.  

 ---------------------------------------------------------------------------------------------------
                                  None for the petitioner.
         Mrs.H.N.Prabhu Asstt.Govt. Pleader for the respondent No.1.
            Mr.H.N.Verma, counsel for the respondent Nos.2 and 3.
 ---------------------------------------------------------------------------------------------------

                                        CORAM : SMT. VASANTI    A    NAIK & 
                                                    ARUN  D. UPADHYE
                                                                     ,   JJ.

DATED : 11.07.2017

O R A L J U D G M E N T (Per Smt.Vasanti A Naik, J.)

None appeared for the petitioner on 09/06/2017 and

06/07/2017. None appears for the petitioner today also.

1107WP1187.15-Judgment 2/2

We have heard the learned counsel for the respondents and

have perused the writ petition. The only prayer made in the instant

petition is for a direction against the respondents to protect the

promotion of the petitioner as a deputy engineer by quashing the

reversion order, dated 06/05/2002 in view of the Full Bench judgment

reported in 2015 (1) Mh.L.J. 457 (Arun Sonone v. State of

Maharashtra).

Since the petitioner has sought the protection of his promotion

on the basis of the judgment of the Full Bench, reported in 2015 (1)

Mh.L.J. 457 and since the judgment of the Full Bench is reversed by the

Hon'ble Supreme Court by the judgment dated 06/07/2017, the prayer

made by the petitioner cannot be granted.

For the reasons recorded by the Hon'ble Supreme Court in

the judgment dated 06/07/2017 in the case of Achairman and

Managing Director, FCI vs. Jagdish Balram and others, the writ petition is

dismissed with no order as to costs. Rule stands discharged.

                        JUDGE                                            JUDGE 



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