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Prakash Ganpatrao Tembhurnikar vs State Sof Maharashtra And Others
2017 Latest Caselaw 414 Bom

Citation : 2017 Latest Caselaw 414 Bom
Judgement Date : 2 March, 2017

Bombay High Court
Prakash Ganpatrao Tembhurnikar vs State Sof Maharashtra And Others on 2 March, 2017
Bench: R.V. Ghuge
                                         1

            IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

                          WRIT PETITION NO. 1041 OF 1998

      Prakash S/o. Ganpatrao Tembhurnikar,
      Age. 50 years, Occ. Assistant Head Master
      and Incharge Head Master
      in Bharat Vidyalaya at Nanded,
      Tq. and Dist. Nanded.                                       ...PETITIONER.

               VERSUS

1.    The State of Maharashtra.

2.    Director of Education,
      Maharashtra State, Pune-1.

3.    Education Officer,
      (Secondary School) Zilla Parishad,
      Nanded, Tq. And Dist. Nanded.

4.    Secretary,
      Rashtriya Shikshan Samiti,
      Nanded, Tq. and Dist. Naned.

5.    Dattatrya S/o. Rukman Debadwar.
      Age. Major, Occ. Service in 
      Bharat Vidyalaya at Nanded, 
      Tq. and Dist. Nanded.                                   ...RESPONDENTS.

                                         ...
                     Advocate for Petitioner : Shri R. D. Mane.
                                         ...

                                           CORAM : RAVINDRA V. GHUGE, J.

Dated : March 02, 2017

ORAL JUDGMENT :

1. Learned advocate for the petitioner submits that the petitioner has

passed away. By communication dated 20/02/2017 sent by speed post,

learned counsel has contacted the family members of the deceased /

petitioner. He submits that there is no response.

2. The copy of the communication is taken on record and marked as

Exhibit 'X' for identification.

3. Considering the above, this petition is disposed of as being abated.

( RAVINDRA V. GHUGE, J. ) S.P.C.

 
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