Prakash Dattatray Bagul vs The State Of Maharashtra And Othes
2021 Latest Caselaw 9316 Bom

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                                    (1)

       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  BENCH AT AURANGABAD

                     905 WRIT PETITION NO.7614 OF 2020

                  PRAKASH DATTATRAY BAGUL
                               VERSUS
           THE STATE OF MAHARASHTRA AND OTHES
                                   ...
 Mr V. S. Panpatte, Advocate for petitioner;
 Mr S. K. Tambe, A.G.P. for respondent Nos.1 & 2;
 Mr I. D. Maniyar, Advocate for respondent Nos.3 & 4

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

DATE : 15th July, 2021

PER COURT:

1. This is a motion for speaking to the minutes of the Judgment

dated 06/07/2021. The learned Advocate for the petitioner points out

that the date of transfer of the petitioner as an 'Assistant Teacher' from

the unaided division to the 100% aided division, is 13/12/2016 instead

of 30/12/2016, as is mentioned in paragraph Nos.5 and 7.

2. In view of the above, this motion is disposed off. The date

30/12/2016 appearing in paragraph Nos.5 and 7 of this Judgment shall

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be replaced by the date 13/12/2016. The Judgment be corrected

accordingly and be uploaded.

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

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