Laxman Mahadeo Titirmare vs Gram Vikas Shikshan Sanstha, ...
2022 Latest Caselaw 3577 Bom

                                                                1                                      cao178.22.odt

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

                                   CIVIL APPLICATION [CAO] NO.178 OF 2022
                                                       AND
                                 MISC. CIVIL APPLICATION ST. NO.13960 OF 2021
                                                        IN
                                    L.P.A. NO.53/2011 IN W.P. NO.1155/2006 [D]
                            [Laxman s/o Mahadeo Titirmare .vs. Gram Vikas Shikshan Sanstha Khapa and others]
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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 Prashant Thakre, Advocate for the applicant-petitioner.
                                                ..........

                                 Coram : A.S. Chandurkar and Smt. M.S. Jawalkar, JJ.

Dated : April 01, 2022.

Heard the learned counsel for the applicant. He submits that in view of Circular dated 19.11.2001, the entitlement of the applicant ought to have been considered by holding his appointment to be valid.

It is seen that this Circular was not relied upon when the Letters Patent Appeal was argued. With the change in counsel this ground is sought to be urged for reviewing the said judgment. We do not find any error apparent on the face of record to invoke review jurisdiction. The applications are therefore rejected.

(Smt. M.S. Jawalkar, J.) (A.S. Chandurkar, J.)

Gulande

Signed By:ABHIMANYU SHANKARRAO GULANDE Private Secretary High Court Nagpur Signing Date:01.04.2022 17:33