Shaikh Mehboob Shaikh Khajamiya vs The State Of Maharashtra And ...
2021 Latest Caselaw 387 Bom

                                                                932-wp-131-21
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                          WRIT PETITION NO. 131 OF 2021

 Shaikh Mehboob Shaikh Khajamiya               ... Petitioner.

          Versus

 The State of Maharashtra
 and another                                   ... Respondents.
                                       ....
 Mr. N.L. Jadhav, Advocate for the Petitioner.
 Mr. A.B. Chate, A.G.P. for Respondent Nos. 1 and 2.

                                       ....

                               CORAM : S.V. GANGAPURWALA AND
                                       SHRIKANT D. KULKARNI, JJ.

DATE : 07th JANUARY, 2021

PER COURT:-

1. We have heard Mr. Jadhav, learned Counsel for the petitioner

and learned AGP for respondents.

2. Learned Counsel for the petitioner submits that the respondents

be directed to initiate the selection process for appointment from PAP

category. The petitioner would become age bar after a short time.

3. It would not be possible to issue specific directions as sought

for. The persons to be appointed from PAP category have to undergo

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the selection process, in view of the judgment of the Full Bench of this

Court in writ petition Nos. 5266/2006, 6100/2008 and 7485/2008

dated 09.07.2009. It is for the respondents, to initiate the selection

process as per its requirement.

4. The petitioner may prosecute his grievance as may be

permissible before the authority.

5. The writ petition is disposed of. No costs.

 ( SHRIKANT D. KULKARNI )                       ( S.V. GANGAPURWALA )
         JUDGE                                           JUDGE

 S.P. Rane




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