Smt. Rashmi Salunke And Ors vs The State Of Maharashtra Through ...
2017 Latest Caselaw 4422 Bom

Citation : 2017 Latest Caselaw 4422 Bom
Judgement Date : 12 July, 2017

Bombay High Court

Smt. Rashmi Salunke And Ors vs The State Of Maharashtra Through ... on 12 July, 2017

Bench: V.K. Tahilramani

                                                                                 4. civil wp 4396-16.doc


RMA      
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION

                                  WRIT PETITION NO. 4396 OF 2016


            Rashmi Salunke & Ors.                                         .. Petitioners

                                  Versus
            The State of Maharashtra & Ors.                               .. Respondents

                                                   ...................
            Appearances
            Mr. Jaydeep Deo                             Advocate for the Petitioners
            Mr. N.C. Walimbe                            AGP for the State
            Mr.Gaurav Bandiwadekar i/by                 Advocate for Respondent Nos. 4, 5, 7,  
            Mr. Bhushan A. Bandiwadekar                 9, 11 to 13,15,17, to 19
                                                   ...................



                              CORAM        : SMT. V.K. TAHILRAMANI &
                                               SANDEEP K. SHINDE, JJ.

DATE : JULY 12, 2017.

ORAL JUDGMENT [PER SMT. V.K. TAHILRAMANI, J.] :

1. Heard both sides.

2. Rule. By consent of the parties, Rule is made

returnable forthwith and the matter is heard finally.

3. In view of the observations made in paragraph 46 of

the order dated 2.2.2017 passed by the Full Bench of the

jfoanz vkacsjdj 1 of 2

4. civil wp 4396-16.doc

Maharashtra Administrative Tribunal, Mumbai in Original

Application No. 354 of 2015 wherein it is observed that

Varande's case (respondent No. 4 herein) was not correctly

decided and it is over-ruled, this petition has become

infructuous and is disposed of as such. Rule is discharged.




[ SANDEEP K. SHINDE, J. ]             [ SMT. V.K. TAHILRAMANI, J. ]




jfoanz vkacsjdj                                                       2 of 2