Asha Wd/O Gajanan Chaudhary vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 13686 Bom

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                                                                            wp194.2020.odt

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


                               WRIT PETITION NO.194/2020


 Asha Wd/o Gajanan Chaudhary,
 aged about 49 Yrs., Occ. Household,
 R/o Pimpalgaon Raja, Police Quarter No.4,
 Tq. Khamgaon, Dist. Buldana.                                                   ..Petitioner.

          ..Vs..

 1.       The State of Maharashtra,
          through its Secretary, Department
          of Home, Mantralaya, Mumbai - 32.

 2.       Inspector General of Police,
          Camp Area, Amravati.

 3.       The Superintendent of Police,
          Buldana, Tah. and Dist. Buldana.                                    ..Respondents.
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          Mr. H.D. Futane, Advocate for the petitioner.
          Mr. A.S. Fulzele, Additional Government Pleader for the respondents.
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                           CORAM :- SUNIL B. SHUKRE AND
                                            ANIL S. KILOR, JJ.

DATED :- 22.9.2021.

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard. Rule. Rule made returnable forthwith. Heard finally by consent.

2. The impugned order dated 24.9.2018 is, without any doubt, an

unreasoned order which is an anathema of principle of rule of law and

wp194.2020.odt

principle of natural justice. The petition is, therefore, allowed. The

impugned order is quashed and set aside. The matter is remanded

back to the Maharashtra Administrative Tribunal for fresh decision, in

accordance with law, within a period of four weeks from the date of

appearance of the petitioner before it. The petitioner is directed to

appear before the Maharashtra Administrative Tribunal on 29 th

September, 2021. Rule accordingly. No costs.

                               JUDGE                                    JUDGE




 Tambaskar.