Karbhari Ramchandra Kapse vs The State Of Maharashtra And ...
2021 Latest Caselaw 17413 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                    WRIT PETITION NO.4548 OF 2020

             KARBHARI RAMCHANDRA KAPSE
                              VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS
                                  ...
         Advocate for the Petitioner : Shri Barde Parag Vijay
         AGP for Respondents 1, 2 and 5 : Shri S.G. Sangle
            Advocate for Respondent 4 : Shri S.B. Patil
                                  ...

                               CORAM : RAVINDRA V. GHUGE
                                             &
                                       S.G. MEHARE, JJ.

DATE :- 14th December, 2021

Per Court :-

1. In the face of the contention of the petitioner that

juniors have been absorbed leaving out the petitioner, by

following "pick and choose" policy and in the light of the

judgment of the learned Single Judge dated 29.10.2015 delivered

in Writ Petition No.558/1995 filed by the State of Maharashtra

vs. Karbhari Ramchandra Kapse, the learned AGP submits that

he needs some more time to collect instructions as to whether,

juniors were absorbed and as regards the details of such juniors,

who have been purportedly regularized in employment by

defeating the claim of the petitioners.

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2. Stand over to 07.01.2022 in the urgent admission

category.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)