Prasad Rajaram More vs The State Of Maharashtra Thr. The ...
2021 Latest Caselaw 9746 Bom

ppn                                    1              36.wpst-98474.20.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                  WRIT PETITION (ST.) NO.98474 OF 2020

Prasad Rajaram More                                  .. Petitioner
       Versus
State of Maharashtra through The Secretary
Department of Education & Sports & Ors.              .. Respondents

            ---
Mr.S.B. Deore a/w Mrs. Suchita J. Pawar for the petitioner.
Mr.N.K. Rajpurohit, AGP for the respondent nos.1 & 2-State.
Mr.Sagar A. Mane for the respondent nos.3 & 4.
            ---

                               CORAM : R.D. DHANUKA
                                         R. I. CHAGLA, JJ.

                              DATE     : 26th JULY 2021
                                   (through video conferencing)

P.C.:-
.               The petitioner seeks liberty to file affidavit-in-rejoinder

within two weeks. Liberty as prayed is granted. Copy of such rejoinder shall be served upon the respondent's advocate simultaneously.

2. Both the parties are also permitted to file copies of the judgments which they propose to rely upon in support of their rival contentions raised in this petition with advance copies on the other side.

3. Stand over to 23rd August 2021.

              R. I. CHAGLA J.                     R.D. DHANUKA, J.