Lalita Maroti Khillare vs Sub Divisional Agricultural ...
2021 Latest Caselaw 17337 Bom

                                                        1                             41.WP.1019-2020.odt




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

                            WRIT PETITION NO. 1019 OF 2020
                                 ( Lalita Maroti Khillare
                                           Vs.
                        Sub-Divisional Agricultural Officer & Anr. )

Office Notes, Office Memoranda                          Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                                  Mr. R.D. Hajare, Advocate for the Petitioner.
                                  Ms. Nivedita P. Mehta, AGP for Respondent Nos. 1 & 2/State.



                                  CORAM:          AVINASH G. GHAROTE, J.

DATED : 13th DECEMBER, 2021.

Heard Mr. Hajare, learned counsel for the petitioner.

2. The petition seeks to challenge the order dated 21.08.2019, passed by the learned Industrial Court, Chandrapur, whereby the complaint filed by the petitioner has been dismissed. It is material to note, that the impugned judgment, categorically holds that the complainant/petitioner was not entitled to the benefit of permanency. Considering the findings rendered in this regard in the earlier round of litigation, which went up to the Hon'ble Apex Court, and the impugned judgment, relies upon the findings rendered therein to hold that the petitioner was not entitled for permanency, considering which, I do not see any reason to interfere in the same, as the matter cannot now be permitted to be reopened 2 41.WP.1019-2020.odt

afresh. The petition is therefore without any merit and it is accordingly dismissed with no order as to costs.

JUDGE SD. Bhimte

Signed By:SHRIKANT DAMODHAR BHIMTE

Signing Date:13.12.2021 19:57