Bhaskar Hari Suryawanshi vs The State Of Maharashtra And Ors
2021 Latest Caselaw 8907 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                       CIVIL APPLICATION NO.3903 OF 2008
                                IN WP/1652/2008

                        BHASKAR HARI SURYAWANSHI
                                 VERSUS
                  THE STATE OF MAHARASHTRA AND OTHERS

                                      WITH
                       CIVIL APPLICATION NO.3906 OF 2008
                                IN WP/1653/2008

                        VIJAY HARI SURYAWANSHI
                                  VERSUS
                THE STATE OF MAHARASHTRA AND ORS
                                     ...
      Advocate for the Applicants : Shri M.A.Golegaonkar h/f Shri A.S.
                               Golegaonkar
            AGP for the Respondents/ State : Shri S.K. Tambe
                                     ...

                                    CORAM : RAVINDRA V. GHUGE
                                                   &
                                            S.G. MEHARE, JJ.

DATE :- 08th July, 2021

Per Court :-

1. After perusing the prayer clauses put forth in the petitions,

the learned advocate for the applicants submits that the petitioners are no

longer in employment for more than a decade and as the petitions are ripe

for final hearing, the prayers in these Civil Applications would not survive

for the present. He further adds that in the event, their claims are

validated under the judgment of this Court, the employment that they

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have lost will have to be restored to them and then they would stand to

gain all benefits with retrospective effect.

2. In view of the above, both these Civil Applications are

disposed off. It be noted that if the petitioners succeed and their claims are

validated, they would be at liberty to seek consequential benefits in

relation to their employment. This issue would then be considered along

with the petitions.

3. List both Writ Petitions for final hearing on 26.08.2021.

kps (S.G. MEHARE, J.) (RAVINDRA V. GHUGE, J.)