Rahul Doshi And Ors vs The Thane Municipal Corporation ...
2022 Latest Caselaw 3994 Bom

                                                      3-aswp2587-2008


AGK

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             CIVIL APPELLATE JURISDICTION

                WRIT PETITION NO. 2587 OF 2008
                              WITH
               CIVIL APPLICATION NO. 2441 OF 2016
                                AND
               CIVIL APPLICATION NO. 2440 OF 2016
                                AND
      INTERIM APPLICATION (ST) NO. 8847 OF 2021


Rahul Doshi & Ors.                           ...Petitioners
        V/s.
The Thane Municipal Corporation & Ors.       ...Respondents


Mr. Santosh Musale for the petitioners/applicants.
Mr. N. R. Bubna for respondent nos. 1 & 2.
Mr. M. M. Pabale, AGP for respondent no. 3/State.

                        CORAM: DIPANKAR DATTA, CJ &
                               M. G. SEWLIKAR, J.

                        DATE:        APRIL 12, 2022

P.C.:

1. This writ petition involves a seniority dispute. However, during the pendency of the writ petition, a coordinate Bench of this Court by its judgment and order dated 9 th January 2019 has disposed of Writ Petition No. 5827 of 2017 expressing views which nullify the claim of the petitioners in this writ petition.

3-aswp2587-2008

2. Mr. Bubna, learned advocate for the Thane Municipal Corporation has shared a copy of the said judgment and order with Mr. Musale, learned advocate for the petitioners. Mr. Musale seeks time to obtain instructions.

3. List the writ petition 'for directions' on 29th April 2022.

ATUL Digitally signed by ATUL GANESH (M. G. SEWLIKAR, J.) (CHIEF JUSTICE) KULKARNI GANESH Date:

KULKARNI 2022.04.12 17:49:30 +0530