Devidas Pundlik Muneshwar vs The State Of Maharashtra And ...
2021 Latest Caselaw 10350 Bom

                                     1              953-wp 6253-2017.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                          WRIT PETITION NO. 6253 OF 2017

 Devidas Pundlik Muneshwar                                       .. Petitioner
          Versus
 The State of Maharashtra and others                             .. Respondents

 Mr. Y. P. Deshmukh, Advocate for the Petitioner.
 Mrs. M. A. Deshpande, Addl. G. P. for Respondent Nos. 1, 3 and 4.
 Mr. S. S. Thombre, Advocate for Respondent No. 2.

                               CORAM :    S. V. GANGAPURWALA &
                                          R. N. LADDHA, JJ.

DATED : 04th AUGUST, 2021.

PER COURT:-

. The learned Addl. G. P. appears for respondent Nos. 1, 3 and 4.

and submits that the judgment of the Special Bench of this Court

holding that CAS benefit is not applicable to the employees not passing

NET/SET examination is assailed before the Apex Court and the said

matter is shown in the list of the matters to be taken up in the week

commencing from 03.08.2021.

2. At the request of learned counsel for the petitioner, place the

matter on 01.09.2021.

 ( R. N. LADDHA )                              ( S. V. GANGAPURWALA )
      JUDGE                                              JUDGE

 P.S.B.


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