Bombay High Court
Parameshwar Ganpat Hagwane And ... vs State Of Maharashtra, Thr. ... on 8 April, 2022
Bench: A.S. Chandurkar, Anil Laxman Pansare
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
Writ Petition (WP) No. 1059/2021
Abddul Rahuf Ayub Shekh and ors. ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 2444/2021
Magesh Wasndev Thakare ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 2673/2021
Manish Madhuarrao Chawre and ors. ..VS.. The State of Maharashtra and
ors.
WITH
Writ Petition (WP) No. 2445/2021
Parameshwar Ganpat Hagwane and ors. ..VS.. The State of Maharashtra and
ors.
WITH
Writ Petition (WP) No. 2446/2021
Shyam Pandurangji Barde and ors. ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 2674/2021
Umesh Pundalikrao Gughane and ors. ..VS.. The State of Maharashtra and
ors.
WITH
Writ Petition (WP) No. 1928/2022
Raju Namdevrao Wanjari and ors. ..VS.. The Transport Commissioner and
anr..
WITH
Writ Petition (WP) No. 1927/2022
Gaffar Shah Munshi Shah ..VS.. The State of Maharashtra and ors.
AND
Writ Petition (WP) No. 3496/2021
Kailash Prakash More and ors. ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 3166/2021
Santosh Sitaram Shanke ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 3168/2021
Datta Krishnarao Hiwrale ..VS.. The State of Maharashtra and ors.
WITH
Writ Petition (WP) No. 3167/2021
Manohar Hanif Ghatte and anr. ..VS.. The State of Maharashtra and ors.
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WITH
Writ Petition (WP) No. 3165/2021
Shivshankar Narayan Ghate and ors. ..VS.. The State of Maharashtra and
ors.
WITH
Writ Petition (WP) No. 3497/2021
Anukul Vasudevrao Thakare and ors. ..VS.. The State of Maharashtra and
ors.
WITH
Writ Petition (WP) No. 3495/2021
Pratap Singh Mohan Chavan and ors. ..VS.. The State of Maharashtra and
ors.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order__________________________________________________________
Shri P.A. Kulkarni, Advocate for the petitioners
Miss. Nivedita P. Mehta, Assistant Government Pleader for respondent/State in WP
No. 1059/2021 and connected writ petitions
Ms. Hemlata Jaipurkar, Assistant Government Pleader for respondent/State in WP
No. 3496/2021 and connected writ petitions
CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, J.J.
DATED : 08/04/2022
These writ petitions have been circulated by the petitioners
for the reason that they apprehend that their services as
contractual ambulance Drivers would be replaced by engaging
other contractual ambulance Drivers by the concerned Zilla
Parishads.
It is submitted that similar issues have been decided by the
Division Bench in Writ Petition No. 2247/2014 (Dhiraj S/o.
Sudhakarrao Wankhede and ors. Vs. The Zilla Parishad,
Chandrapur and ors.) and the Special Leave Petition filed against
this judgment had been dismissed.
Since, the learned Counsel for the Zilla Parishad is not
available, it is directed that until further order the services of the
petitioners as contractual ambulance Drivers shall not be replaced
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921, 922wp 1059.2021 + 15.odt
by engaging other contractual ambulance Drivers in their place.
Put up for further consideration on 13.04.2022.
JUDGE JUDGE
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