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Dakram S/O Tukara Kohade vs The State Of Maharashtra,Through ...
2021 Latest Caselaw 16733 Bom

Citation : 2021 Latest Caselaw 16733 Bom
Judgement Date : 2 December, 2021

Bombay High Court
Dakram S/O Tukara Kohade vs The State Of Maharashtra,Through ... on 2 December, 2021
Bench: S.B. Shukre, Anil Laxman Pansare
                                                                                                 DB.02.12.WP462.20
                                                               1


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

                                  WRIT PETITION NO. 462/2020
    (Dakram s/o Tukaram Kohade vs. The State of Maharashtra and another )
.......................................................................................... .........................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                        Court's or Judge's order
of directions and Registrar's orders
............................................................................................................................................
           Mr .S.R. Narnaware, Advocate for the petitioner
           Mr. K L Dharmadhikari, AGP for respondent no.1


          CORAM :             SUNIL B. SHUKRE &
                              ANIL L. PANSARE, JJ.
          DATED             : 2nd December, 2021.
                     Heard.

2. Learned counsel for the petitioner has tendered before us a copy of the judgment delivered in the case of Raja Tukaram Shinde vs. State of Maharashtra and another in Writ Petition No. 903/2020 along with other connected matters on 4th May 2021, by a coordinate bench of this Court at Aurangabad, in order to support his argument that since the petitioner was granted protection earlier by a Division Bench of this Court in Writ Petition No.898/2012 decided on 20 th September 2013, by treating the petitioner as a candidate from 'open' category and this judgment having attained finality, now cannot be reopened so as to endanger the position of the petitioner in service, on the ground that quietus to the litigation has to be given, which is the view taken in the judgment.

Mr. Dharmadhikari, learned AGP appearing for respondent no.1 seeks time to study the judgment. Time granted.

Stand over to 8th December,2021.

                                JUDGE                                                                           JUDGE
sahare                                                                                                 Digitally Signed ByNARENDRA
                                                                                                       BHAGWANTRAO SAHARE
                                                                                                       Location:
                                                                                                       Signing Date:02.12.2021 18:08
 

 
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