Ramesh Tanbaji Lade vs State Of Maharashtra Through Its ...
2021 Latest Caselaw 14921 Bom

                                                                                          1                                            W.P.No.4005.2021

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

                                               WRIT PETITION NO. 4005 OF 2021

                                Ramesh Tanbaji Lade,
                                         ..VS..
   State of Maharashtra, through its Secretary, Department of Education, Mantralaya,
                                   Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri Anand Parchure, Advocate for petitioner.
                                               Shri N. R. Patil, A.G.P. for respondent Nos.1 to 4.

                                                            CORAM : SUNIL B. SHUKRE AND
                                                                    ANIL S. KILOR, JJ.

DATED : 12.10.2021

1. Leave to file on record copies of the Government Resolution dated 01st April, 2006 and 29th July, 2006 is granted.

2. Leave is also granted to file on record copies of the judgments in Writ Petition Nos. 6630, 6631, 6481 and 2732 all of 2013, Writ Petition No.2167 of 2014 and Writ Petition No.1154 of 2015 decided by a co-ordinate Bench of this Court at Aurangabad and also Writ Petition No.7962 of 2017, decided on 18.12.2017 by another co- ordinate Bench of this Court at Nagpur.

3. Stand over to 21st October, 2021.

                                                                          JUDGE                                                   JUDGE


Kirtak