Firdous Mohammad Yunus Patel vs The Commissioner Of Police ...
2021 Latest Caselaw 4303 Bom

           Digitally signed
Jitendra   by Jitendra S.
           Nijasure
S.         Date:
Nijasure   2021.03.10
           11:59:44 +0530
                                                            25-wpst-3816-2021.doc

   jsn

                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                              WRIT PETITION (ST.) NO.3816 OF 2021


           Firdous Mohammad Yunus Patel                      ...Petitioner

                      Versus

           The Commissioner of Police & Ors.                 ...Respondents

                                            ----------
           Ms. Misbaah Solkar for the Petitioner.
           Mr. C.D. Mali, AGP for State.
                                            ----------

                                            CORAM :        K.K. TATED &
                                                           R.I. CHAGLA, JJ.

                                            DATE         : 9TH MARCH, 2021

           ORDER :

1. Heard learned Counsel for parties.

2. Learned Counsel for the Petitioner submits that by this

Writ Petition under Article 226 of the Constitution of India, the

Petitioner is seeking directions against the Respondent to

consider her application for appointment on compassionate

ground in place of her deceased husband. Learned Counsel for

the Petitioner submits that earlier the Petitioner has fled

Original Application No.446 of 2019 before the Maharashtra

25-wpst-3816-2021.doc

Administrative Tribunal, Mumbai, for the same cause of action.

She further submits that the Tribunal rejected her Original

Application by judgment dated 3rd November, 2020. She

further submits that, it remained on their part to challenge the

said judgment in the present Petition. Hence, she submits that

in view of this fact, the Petitioner may be permitted to

withdraw the Writ Petition with liberty to fle appropriate

proceedings to challenge the judgment dated 3rd November,

2020 passed by the Maharashtra Administrative Tribunal,

Mumbai in Original Application No.446 of 2019. To that effect

learned Advocate for the Petitioner has given in writing. Same

is accepted and taken on record and marked "X" for

identifcation.

3. In view of this, Writ Petition stands disposed of as

withdrawn with liberty as prayed.

     [R.I. CHAGLA J.]                   [K.K. TATED, J.]