Vaishali Ramchandra Ranjwe And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 15721 Bom

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         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD


                    13 WRIT PETITION NO.12253 OF 2021

            VAISHALI RAMCHANDRA RANJWE AND ANOTHER
                                VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS
                                   ...
              Advocate for Petitioners : Mr. S. S. Thombre
             AGP for Respondents - State : Mr. S. G. Sangle
                                   ...

                                 CORAM : S. G. MEHARE, J.
                                        ( VACATION COURT )

                                 DATE    : 09.11.2021


PER COURT :-

1.      Heard the learned counsel for the petitioners.



2.      Learned counsel for the petitioners submits that the

judgment and order passed by the Maharashtra Administrative

Tribunal, Mumbai in Original Application No. 354 of 2015 is,

under challenge.               In pursuance of the said order, notices of

reversions are issued to the petitioners. It is also submitted

that the petitioners are promoted after passing Sub Service

Departmental Examination and also confrmed.                            He further

pointed out that under Clause (D) of Paragraph - 45 of the

impugned order of the Tribunal, the promotions of the

petitioners are protected.



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3.      He would further submit that in identical Writ Petition No.

7688/2020, the Honourable Co-ordinate Bench of this Court

passed an interim order of status-quo on 23.11.2020.



4.      There appears substance in the submissions of the

learned counsel for the petitioners that in the impugned order

in Clause (D) of paragraph 45 the promotions are protected.

Hence, the following order :-

                               ORDER

1. Issue notice to the respondents, returnable on

21.12.2021.

2. The learned AGP waives the notice for respondent Nos. 1

to 4 / State.

3. Humdast allowed.

4. Till then, status quo as of today be maintained.

( S. G. MEHARE) VACATION JUDGE

shp/-