State Of Maha., Thr. Secretary, ... vs Ishwar S/O Dewaji Mandape
2021 Latest Caselaw 4638 Bom

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                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR


    CIVIL APPLICATION (C.A.O.) NO.1372 OF 2018 IN M.C.A.ST.NO.9583 OF 2018
                             IN WRIT PETITION NO.289 OF 2008 (D)
    (State, through Secretary, Village Department, Jalsandharan and Social Forestry Department,
                             Mumbai and Others .vs. Ishwar D. Mande)

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Office notes, Office Memoranda of
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                                                Ms H.N.Jaipurkar, A.G.P. for the applicants.


                                                CORAM        : SUNIL B. SHUKRE, J.

DATE : 12.3.2021.

1. Heard Ms H.N.Jaipurkar, learned Assistant Government Pleader for the applicants.

2. Issue notice to the non-applicant on Civil Application No.1372 of 2018 for condonation of delay and Misc. Civil Application St. No.9583 of 2018 for review returnable on 22.3.2021. The non-applicant is personally present in the Court and he accepts the notice.

3. The non-applicant, who is the original petitioner, states that, in-spite of the Judgment of this Court which had confirmed the Judgment of the Industrial Court directing regularisation of service of the petitioner, these applicants/original respondents have failed to regularise his service. He also submits that today he is a broken man and has no physical, financial and mental strength to fight any litigation. He also states that his poor financial

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condition has been sought to be exploited which is evident from the fact that even the orders of the Court are not being respected by some Officers.

I propose to hear these applications finally on the next date, if possible. However, this Court would like to have clarification from the applicants as to what was the difficulty faced by the applicants in implementing the Judgment of this Court which is now, after delay, sought to be reviewed. Therefore, applicant no.2, the Director of Social Forestry, Pune, is directed to remain personally present before this Court on the next date to submit his clarification regarding non-implementation of the Judgment of this Court passed on 23.5.2016 in Writ Petition No.289 of 2008.

To be listed on 22.3.2021 at 2.00 p.m. in the chamber.

JUDGE

*jaiswal