Citation : 2021 Latest Caselaw 14286 Bom
Judgement Date : 1 October, 2021
1/2 3.wp.3653.2014.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 3653 OF 2014
(Kundalik Budhaji Badole V/s The State of Maharashtra & Ors.)
Office Notes, Office Court's or Judge's orders
Memoranda of Coram,
Appearances, court's
orders or directions and
Prothonotary's orders
Mr. M. M. Sudame, Advocate for Petitioner.
Mr. A. M. Kadukar, AGP for Respondent Nos.1
and 2.
Mr. S. G. Joshi, Advocate for Respondent Nos.3
and 4.
------
CORAM : SUNIL B. SHUKRE &
ANIL S. KILOR, JJ.
DATE : OCTOBER 1, 2021.
. We have heard the matter for some time. However,
it is found that there are certain missing links, as regards the continuity of service rendered by the Petitioner, with the result that this Court is unable to determine the issue as to from what date the Petitioner has been continued in service, following the Judgment dated 7/4/2000 passed by the School Tribunal, Nagpur and also the Orders dated 19/12/2002 and 20/8/2011 passed by the High Court in Writ Petition No. 470/2002 and Writ Petition No.350/2011 respectively.
2. The reply of Education Officer does not clarify the doubts arriving as above.
2/2 3.wp.3653.2014.odt
3. We direct the Respondent No.2 - Education Officer to file detailed reply in the matter along with copies of all the orders of approval. We also direct the Respondent No.2 to file on record Service Book of the Petitioner.
4. List the matter after two weeks.
(ANIL S. KILOR, J.) (SUNIL B. SHUKRE, J.)
Yadav VG
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!