Pushpa D/O Sakharam Ingale vs Chief Executive Officer, Zilla ...
2021 Latest Caselaw 10229 Bom

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

                        CIVIL WRIT PETITION NO. 2709 OF                                     2021

                                        Pushpa Sakharam Ingale
                                                    -Vs-
                        Chief Executive Office, Zilla Parishad, Buldhana and ors.

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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
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                                       Mr. A.P.Kalmegh, counsel for the petitioner.
                                       Ms. Sangeeta Jachak, counsel for respondent nos.1 to3.
                                       Mr. N.R.Patil, A.G.P for respondent no. 4.


                                               CORAM : SUNIL B.SHUKRE &
                                                       ANIL S.KILOR, JJ.

                                                DATE             : 03.08.2021.


                                  1.            Heard.

2. The caste claim of the petitioner is pending. Therefore, it is submitted that the petitioner could not have been placed on supernumerary post as has been done by issuing the order dated 22.01.2021.

3. Issue notice for final disposal at admission stage to the respondents, returnable after two weeks.

4. Ms. Sangeeta Jachak, learned counsel waives service of notice for respondent nos.1 to3.

5. Learned AGP waives service of notice for respondent No.4.

6. Reliance has been placed upon the view taken by this Court in its order dated 16.07.2021 in the case of

Kavita

10-wp 2709-21.odt

Sharda Laxman Shankhpal Vs. Forest Development Corporation of Maharashtra Ltd., FDMC Bhavan, Ambazari and also upon the judgment dated 28.01.2020 delivered in Writ Petition No. 549 of 2020 in the case of Jyoti Ramkrushna Pinjarkar Vs. Deputy Director/Member Secretary, Scheduled Tribe Scrutiny Committee Amravti and ors. and upon the judgment dated 27.11.2020 delivered in Writ Petition No. 3102 of 2020 in the case of Deepak Ramkrushna Pinjarkar Vs. The Registrar, Panjabrao Krushi Vidyapeeth, Akola and anr.

(ANIL S. KILOR,J) (SUNIL B. SHUKRE,J)

Kavita