Ajit S/O. Manohar Metkar vs The State Of Maharashtra, Thr. ...
2021 Latest Caselaw 8864 Bom

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

                            WRIT PETITION NO. 2345 OF 2021
             (Dr. Ajit s/o Manohar Metkar Vs. State of Maharashtra and others)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                            Shri Rohit Joshi, Advocate for petitioner.
                            Shri A.A. Madiwale, AGP for respondent/State.


                            CORAM : SUNIL B. SHUKRE AND
                                    ANIL S. KILOR, JJ.

                            DATE         : 7th JULY, 2021.


                                          Hearing    was     conducted       through        Video

conferencing and the learned counsel agreed that the audio and video quality was proper.

2. Heard the learned counsel for the petitioner.

3. Issue notice for final disposal at admission stage to the respondents, returnable after two weeks.

4. Shri A.A. Madiwale, learned AGP waives service of notice for respondents.

5. The contention is that the petitioner is eligible to take admission as in-service candidate to Post Graduation Courses as the ad-hoc service rendered by the petitioner can be counted as per the judgment of

10.wp2345.2021.odt

Division Bench of this Court at Aurangabad delivered in Writ Petition No.3394/2018 on 18.04.2018 and that the petitioner as per Notification dated 16.09.2019 is now appointed as regular Dental Surgeon.

6. In case the admission process has been started, the candidature of the petitioner may be considered in accordance with Rules and keeping in view the law laid down by the Division Bench of this Court at Aurangabad in Writ Petition No.3394/2018.

                                   JUDGE                         JUDGE
Prity