Jairaj Pundlikrao Dupare vs Collector And Chairman Of ...
2021 Latest Caselaw 8236 Bom

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               IN THE HIGH COURT OF JUDICATURE AT BOMBAY


                                NAGPUR BENCH, NAGPUR


                           WRIT PETITION NO. 458 OF 2021


        Jairaj Pundlikrao Dupare,
        Age - 56 years, Occ. Service,
        R/o C/o Nagar Parishad Marathi
        Primary School No.2, Shendurjana-
        Ghat, Tq. Warud, Dist. Amravati                    :   PETITIONER

                 ...VERSUS...
        1. Collector and Chairman of Promotion
           Committee, Camp, Amravati, Tq. and
           Dist. Amravati

        2. Chief Officer Municipal Council
           Shendurjana-Ghat, Tq. Warud,
           Dist. Amravati.                                 :    RESPONDENTS
        =-=-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
        Mr. P.S. Patil, Advocate for the petitioner.
        Mr. Amit Madiwale, AGP for the respondent no.1.
        =-=-=-=-=--=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
                                      CORAM : SUNIL B. SHUKRE AND
                                              ANIL S.KILOR, JJ.

DATED : 21st JUNE, 2021.

ORAL JUDGMENT : (Per : Sunil B. Shukre, J.)

Heard.

2. Rule. Rule made returnable forthwith. Heard

finally by consent of the learned counsel for the parties.

3. The petition is partly allowed.

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4. The respondent no.1-Collector and Chairman of

Promotion Committee, Amravati is directed to decide the

proposal dated 2nd November, 2018 forwarded by respondent

no.2 Chief Officer, Municipal Council Shendurjana-Ghat, Tq.

Warud, Dist. Amravati, in accordance with law within a

period of four weeks from the date of this order.

5. Rule is made absolute in the above terms. No

order as to costs.

                      JUDGE                                         JUDGE
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