Sandip Ramchandra Jadhav vs Mah. State Electricity ...
2021 Latest Caselaw 9227 Bom

                                                                                         30.WP.11585.19.doc



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION
                       CIVIL WRIT PETITION NO. 11585 OF 2019

    Sandip Ramchandra Jadhav                                   ... Petitioner
    V/s.
    Maharashtra      State    Electricity ... Respondents
    Transmission Co. Ltd. (MSETCL) and
    Anr.
                                             -------------------
    Mr. G.S. Godbole I.by Mr. Parag M. Tilak a/w. Mr. Aditya P. Shirke for
    the Petitioner.
    Mr.Abhijit A. Joshi a/w. Ms. Varsha Sawant for the respondent nos. 1
    and 2.
                                            ---------------------
                                   CORAM : SMT. SADHANA S. JADHAV &
                                           SURENDRA P. TAVADE, JJ.

DATED : JULY 14, 2021.

P.C. :

. The learned counsel for the respondent, Mr. Joshi has placed on record the regularisations of MSETCL Employees Services Regulations, 2012. The learned counsel submits that it would be necessary to refer to the judgments also in respect of the said regularisations and seeks time to place on record the same along with full copy of the advertisement as well. Since the appointment of the petitioner is based on the said advertisement.

2. Leave to file a compilation of documents as well as judgments.

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                                                                          30.WP.11585.19.doc



3.                 Stand over to 5th August 2021.




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




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