Maharashtra State Backward ... vs Vijay Ghogare And Ors
2017 Latest Caselaw 8483 Bom

                                                                            4. WP 11848-15.doc

DDR

                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 CIVIL APPELLATE JURISDICTION
                            WRIT PETITION NO. 11848 OF 2015
       Maharashtra State Backward Classes
       Electricity Employees Union                     ...Petitioners
              vs.
       Vijay Ghogare & Ors.                            ...Respondents
                                      ...........

Mr. D.V. Saroj a/w Mr. Pravin Dhanawade for the petitioners.

Mr. C.T. Chandratre a/w. Ms. Komal Kandharkar for the respondents.

...........

                                 CORAM               :    SMT. V.K. TAHILRAMANI  & 
                                                          M.S.KARNIK, J.J.

                                 DATE               :     6th NOVEMBER, 2017.

ORAL JUDGMENT (PER SMT. V.K. TAHILRAMANI, J.):-

Heard both sides.

2. Rule. Rule is made returnable forthwith.

3. Learned Counsel for the petitioners as well as learned

Counsel Shri Chandratre for the respondent No.1 and learned AGP

for the remaining respondents do not dispute that the issue in this

petition is very same issue which was dealt with by this Court in Writ

Petition No.2797 of 2015 which was disposed of by order dated 4 th

4. WP 11848-15.doc

August, 2017. Hence this petition is disposed of in terms of the order

dated 4th August, 2017 in Writ Petition No. 2797/2015.

4. Rule is disposed of in above terms.

(M.S. KARNIK, J.) ( SMT. V.K. TAHILRAMANI J.)