Gurudas Adinath Lokre vs The State Of Maharashtra Thr The ...
2021 Latest Caselaw 9089 Bom

                                    1             53-wp 7590-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD
                  WRIT PETITION NO. 7590 OF 2021
 Dr. Gurudas Adinath Lokre                                     .. Petitioner
       Versus
 The State of Maharashtra and others                           .. Respondents
 Ms. Priyanka R. Deshpande, Advocate for the Petitioner.
 Mr. D. R. Kale, I/c. G. P. for Respondent Nos. 1 to 3.

                               CORAM :   S. V. GANGAPURWALA &
                                         R. N. LADDHA, JJ.

DATED : 12th JULY, 2021.

PER COURT:-

. The communication dated 10.03.2021 issued by the Joint

Director, Higher Education, Nanded Division, Nanded is assailed. Under

the impugned communication the petitioner is denied CAS benefit. The

same probably would be in tune with the judgment of the Division

Bench of this Court dated 23.12.2015 in Writ Petition No. 2082 of 2013

at the Principal Seat at Bombay.

2. The petitioner wants to place reliance upon the Government

Resolutions.

3. Issue notice to the respondents, returnable on 06.09.2021. The

learned in-charge Government Pleader waives notice for respondent

Nos. 1 to 3.

 ( R. N. LADDHA )                            ( S. V. GANGAPURWALA )
      JUDGE                                            JUDGE
 P.S.B.

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