Sandip Ramchandra Jadhav vs Mah. State Electricity ...
2021 Latest Caselaw 8880 Bom

                                           1/1                            4.WP.11585.2019.doc

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                             CIVIL APPELLATE JURISDICTION

                              WRIT PETITION NO.11585 OF 2019

Sandip Ramchandra Jadhav                                        ....       Petitioner
   Versus
Maharashtra State Electricity Transmission
Company Ltd. (MSETCL) & Ors.                                    ...        Respondents
                                    .........
Mr. G.S. Godbole a/w. Mr. Parag M. Tilak for the Petitioner.

Mr. Abhijeet A. Joshi a/w. Ms. Varsha Sawant for Respondent Nos.1 and 2.
                                     .........
                                    CORAM : SMT. SADHANA S. JADHAV AND
                                             SURENDRA P. TAVADE, JJ.

                                    DATE     :   7th JULY, 2021.

P.C. :

1. Learned Counsel for the Petitioner, on instructions, submits that the post of

Additional Executive Engineer is not abolished and there is no panel constituted

for the promotion of said post. He also wishes to rely upon the judgment of this

Court and seeks time for furnishing the said copy of judgment.

2. Stand over to 14.07.2021.

( SURENDRA P. TAVADE, J. ) ( SMT. SADHANA S. JADHAV, J. )

Aarti Palkar