The State Of Maharashtra, Thr. Its ... vs Rajkumar Pandurang Sonpitale
2021 Latest Caselaw 17084 Bom

3.wp.5031.21.odt                                                                                          1/2


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

                                    Writ Petition No.5031 of 2021

            The State of Maharashtra, through its Secretary, Home Department & others
                                                vs.
                                  Sadanand Nilkanthrao Thote

                                                     with

                                    Writ Petition No.5034 of 2021

            The State of Maharashtra, through its Secretary, Home Department & others
                                                vs.
                                 Rajkumar Pandurang Sonpitale

=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Office notes, Office Memoranda of
Coram, appearances, Court's orders                           Court's or Judge's Orders
or directions and Registrar's orders.
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=


                             Ms. N.P. Mehta, A.G.P. for the Petitioners.
                             Mr. N.B. Kalwaghe, Advocate for the Respondent.

                                              CORAM         : DIPANKAR DATTA, C.J. AND
                                                              VINAY JOSHI J.

                                              DATE          : 8th DECEMBER, 2021.
                         P.C.


                         01]            A Single Bench of the Maharashtra Administrative

Tribunal presided over by the Member (Administrative) has allowed several original applications by a common judgment, dated 24/12/2020.

02] We are informed that these are two out of several (twenty-six) writ petitions which the petitioner (State of Maharashtra) has instituted challenging such common judgment. All these writ petitions should be considered together to avoid conflicting decisions.

 3.wp.5031.21.odt                                                                                 2/2


                        03]            Let the connected writ petitions being Writ Petition

Stamp Nos.13107, 13133, 13112, 13067, 13132, 13061, 13108, 13065, 13130, 12968, 13131, 13068, 12967, 13077, 12966, 13060, 13066, 13078, 13149, 13154, 12964, 13063, 13064, 13106, 13069, & 13062 of 2021 be listed together on 10 th December, 2021.

                                         JUDGE                  CHIEF JUSTICE
             *sandesh