Citation : 2021 Latest Caselaw 16311 Bom
Judgement Date : 24 November, 2021
4-WP.6963.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6963 OF 2021
The Special Inspector General }
of Police, Konkan and Ors. } Petitioners
versus
Dnyaneshwar Laxman Awate } Respondent
Mr. S. S. Panchpor, AGP for the petitioners.
Mr. Sandeep Dere, advocate for the respondent.
CORAM :- DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE :- NOVEMBER 24, 2021
PC :-
1. Whether or not the respondent, who was a Police Sub- Inspector, has been dismissed from service by the appropriate authority is the question that we would be tasked to decide on this writ petition.
2. Since the pleadings before the Tribunal are part of the writ petition, we do not propose to call the parties to file further affidavits. However, we call upon the respondent to file an affidavit annexing thereto the appointment letter that he received prior to his appointment as Sub-Inspector in the Maharashtra Police Force. Let such affidavit be filed by 7 days from date.
3. The writ petition shall be listed for hearing on 1st December 2021.
J.V.Salunke,PS 4-WP.6963.2021
4. The parties shall be at liberty to place convenience compilation of judgments and the relevant provisions of law as well as the document(s) referred to in the order dated 1st October 2012 (at Exhibit-N of the writ petition). SALUNKE JV Digitally signed by SALUNKE J V Date: 2021.11.25 10:57:58 +0530
(M. S. KARNIK, J.) (CHIEF JUSTICE)
J.V.Salunke,PS
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