Purushottam Gopal Sorate vs State Of Maha. Thr. Secretary, ...
2021 Latest Caselaw 6045 Bom

                                                                                        1                                            W.P.No.1576.2021

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 1576 OF 2021

                              Purushottam Gopal Sorate,
                                         ..VS..
  State of Maharashtra, through its Secretary, Department of General Administration,
                            Mantralaya, Mumbai and Ors.,
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                                  Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Shri S. D. Chande, Advocate for the petitioner.
                                               Smt. K. S. Joshi, G.P. for the respondent No.1.


                                                                       CORAM : SUNIL B. SHUKRE AND
                                                                               AVINASH G. GHAROTE, JJ.

DATED : 05.04.2021

Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and visual quality was proper.

2. Issue notice for final disposal at admission stage to the respondents, hamdust granted for service of notice, returnable on 09.04.2021. The petitioner to insure that the respondent Nos.2 to 4 are duly served with notice on or before next date.

3. Smt. K. S. Joshi, learned G.P. waives service of notice for respondent No.1.

4. Considering the fact that this Court had given liberty to the petitioner as per its judgment dated

19.01.2021 rendered in Writ Petition No.3852 of 2017 to prosecute his claim in respect of the Government Resolution, upon which reliance has been placed in this petition, before the appropriate Authority and the petitioner has also raised such a claim before the respondent No.2, we direct that status-quo in relation to the present service position of the petitioner be maintained till next date.

Stand over on 09.04.2021.

                                        JUDGE                          JUDGE




Kirtak