Ku.Nanda Dhanraj Moundekar vs The State Of Maharashtra Through ...
2021 Latest Caselaw 53 Bom

                                                                                                   23-wp-3905-20.odt
                                                           1/2



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

                              CIVIL APPLICATION NO. 1890 OF 2016
                                              IN
                             WRIT PETITION NO. 3905 OF 2000

                               Ku.Nanda Dhanraj Moundekar
                                            -Vs-
    The State of Maharashtra, through the Secretary, Department of Irrigation, Mantralaya,
                                          Mumbai-

-----------------------------------------------------------------------------------------------------------------------------
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, AGP for respondent no.2.


                                               CORAM : SUNIL B.SHUKRE &
                                                       AVINASH G. GHAROTE, JJ.

DATE : 04.01.2021.

1. Nobody is present for the petitioner.

2. Heard learned AGP for respondent/State.

3. Prayer made in this application is about finally disposing of this petition in view of the judgment of the Full Bench of this Court rendered in the case of Arun Vishwanath Sonone Vs. State of Maharashtra, Mumbai, through its Secretary, Department of Education, Mantralaya, Mumbai and ors. reported in 2015 (1) Mh.L.J.457.

4. The judgment in the case of Arun Vishwanath Sonone (supra) has been expressly overruled by the Hon'ble Supreme Court in the case of Chairman and Managing Director of Food Corporation of India and ors. Vs. Jagdish Balaram Bahira and ors. (2017) 8 SCC 670.

Kavita

23-wp-3905-20.odt

Therefore prayer cannot be granted and the application stands rejected.

5. The learned AGP to take instructions as to whether or not the petitioner still continues in service and in which capacity. These instructions may be placed on record. Civil application is disposed of.

                      WRIT PETITION NO. 3905              OF    2000

                       6.          Stand over to two weeks.




                              JUDGE                              JUDGE




Kavita