Kalpana Vasant Jadhav vs The State Of Maharashtra Thr. ...
2021 Latest Caselaw 13850 Bom

                                                       1                                20wp3700.21

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

                             WRIT PETITION NO.3700 OF 2021
   (DR.KALPANA VASANT JADHAV...VS..STATE OF MAH. THR. DEPT OF HIGHER & TECHNICAL
                                EDUCATION & OTH.)
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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 I.A.Sheikh, Advocate for Petitioner.
                            Shri A.A.Madiwale, A.G.P. for Respondent Nos.1 & 2.

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

DATED : SEPTEMBER 24, 2021.

1. Heard.

2. It is the contention of the petitioner that his case is covered by the judgment of this Court rendered in the case of Maruti Dattatraya Patil ..vs.. State of Maharashtra, in Writ Petition No.13166 of 2017, decided on 3rd October 2018.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Shri A.A.Madiwale, learned A.G.P. waives service of notice for the respondent Nos.1 & 2.

5. To be tagged along with Writ Petition No. 1844 of 2021.

(ANIL S.KILOR,J) (SUNIL B. SHUKRE,J) RRaut..