Citation : 2021 Latest Caselaw 3314 Bom
Judgement Date : 22 February, 2021
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1451 OF 2021
Gajanan Machhindra Nagre
and others .. Petitioners
Versus
Union of India through the
Secretary and others .. Respondents
Mr. Swapnil Tawshikar, Advocate for the Petitioners.
Mr. A. G. Talhar, A.S.G. for Respondent Nos. 1 to 3.
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 22nd February, 2021.
PER COURT:-
. The learned counsel for the petitioners submits that the
petitioners are similarly situated as the petitioners in Writ Petition
No. 12117 of 2016 with connected writ petitions decided under
judgment dated 03.05.2019.
2. The learned A.S.G. for respondent Nos. 1 to 3 does not dispute
the same.
3. In the light of that, we follow the same course.
4. Writ petition is allowed. The order of cancellation of the entire
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examination is set aside to the extent of the petitioners herein.
5. The respondents are directed to verify again, whether there are
any suspicious circumstances and irregularities in case of the
petitioners herein and if no such suspicious circumstances, irregularities
or malpractices are found as discussed in the judgment, the selection of
the petitioners be restored and further process shall be completed
within a period of two months.
6. Writ petition is disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S. V. GANGAPURWALA )
JUDGE JUDGE
P.S.B.
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