Citation : 2021 Latest Caselaw 7782 Bom
Judgement Date : 11 June, 2021
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 6459 OF 2021
Khushal Gomaji Neware ... Petitioner.
Versus
The Zilla Parishad, Gadchiroli,
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sachin Zoting, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6460 OF 2021
Vandana Sheshrao Dhamakkar @
(after marriage, Vandana Ravindra Mandlik) ... Petitioner.
Versus
The Education Officer (Secondary),
Zilla Parishad, Akola
and others ... Respondents.
....
Mr. P.R. Parsodkar, Advocate for the Petitioner
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.1
Mr. A.R. Deshpande, Advocate for Respondent Nos.2 and 3.
....
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AND
WRIT PETITION NO. 6461 OF 2021
Kisan Wasudeo Rane ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. P.R. Parsodkar and Mr. R.S Parsodkar, Advocates for the Petitioner
Mr. Sahil Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6462 OF 2021
Mangesh Mugutrao Bramhakhede ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
,
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil Bhandge, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6463 OF 2021
Vinod S/o Keshaoao Deshmukhe ... Petitioner.
Versus
The Zilla Parishad, Gadchiroli
Through its Chief Executive Officer
and others ... Respondents.
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....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sachin Zoting, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent Nos. 2 and 3
....
AND
WRIT PETITION NO. 6464 OF 2021
Dinesh Mahadeo Rane ... Petitioner.
Versus
The Zilla Parishad, Amravai
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil M. Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6465 OF 2021
Saraswati Rameshwar Ghate ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil M. Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
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AND
WRIT PETITION NO. 6466 OF 2021
Bharti Shudhodhan Rane ... Petitioner.
Versus
The Zilla Parishad, Amravati
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil M. Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6467 OF 2021
Sarita Badrinath Bhopse ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil M. Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6468 OF 2021
Ravi Mahadeo Rane ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
....
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Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. S.D. Chopde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
AND
WRIT PETITION NO. 6469 OF 2021
Ganesh Vithalrao Bhopse ... Petitioner.
Versus
The Zilla Parishad, Amravati,
Through its Chief Executive Officer
and another ... Respondents.
....
Mr. R.S. Parsodkar and Mr. P.R. Parsodkar, Advocates for the Petitioner
Mr. Sahil M. Bhangde, Advocate for Respondent No.1
Mr. P.S. Patil, Additional. Govt. Pleader for Respondent No.2
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATE : 11th JUNE, 2021 PER COURT:-
1. We have heard Mr. Parsodkar, learned counsel for the petitioner
and Mr. Patil, learned AGP for Respondents / State.
2. Mr. Parsodkar, the learned counsel for the petitioner submits
that in all these matters, the caste claim of the petitioners is
invalidated. They approached this Court at Nagpur. The writ petitions
are finally disposed of and the Division Bench at Nagpur in respective
writ petitions filed by the petitioners has granted protection to their
services.
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3. In case, the protection is already granted by this Court to the
services of the petitioners upon invalidation of the caste claim, then
the petitioners are covered by the judgment delivered by this Court in
writ petition No.903 of 2020 with other connected writ petitions
decided under common judgment and order dated 04.05.2021.
4. For the reasons recorded in the judgment dated 04.05.2021 in
writ petition No. 903 of 2021 with other connected writ petitions, the
present writ petitions are also allowed. The impugned
communications are quashed and set aside.
5. Writ Petitions are disposed of. No costs.
( SHRIKANT D. KULKARNI ) ( S.V. GANGAPURWALA )
JUDGE JUDGE
S.P. Rane
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