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Savita Ramchandra Mali Alias ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 4133 Bom

Citation : 2022 Latest Caselaw 4133 Bom
Judgement Date : 19 April, 2022

Bombay High Court
Savita Ramchandra Mali Alias ... vs The State Of Maharashtra And ... on 19 April, 2022
Bench: R.D. Dhanuka, S. G. Mehare
                                        1                              wp 311.14

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 311 OF 2014

          Savita D/o Ramchandra Mali @
          Savita Sanjay Kshirsagar                      ..    Petitioner

                   Versus

          The State of Maharashtra and others           ..    Respondents

 Shri Krishna P. Rodge, Advocate h/f Shri P. G. Rodge, Advocate
 for the Petitioner.
 Shri S. G. Karlekar, A.G.P. for the Respondent No. 1.
 Mrs. S. K. Doke (Renge), Advocate for Respondent Nos. 3 and 4.
 Shri M. P. Tripathi, Advocate h/f Shri N. B. Khandare, Advocate
 for the respondent No. 5.

                           CORAM :    R. D. DHANUKA AND
                                      S. G. MEHARE, JJ.
                               DATE : 19TH APRIL, 2022.

 ORDER :

. The learned counsel for respondent Nos. 3 and 4 has tendered copy of order dated 10th September, 2018 passed by the Division Bench of this Court in Writ Petition No. 7504 of 2013 with other connected writ petitions and would submit that the writ petitions filed by other petitioners challenging same selection process for the post of Anganwadi Karyakarti/Anganwadi Supervisor undertaken by respondent Nos. 2 to 4 have been dismissed. She invited our attention to the prayer clause "B" of the petition and would submit that, though prayer is not maintainable in so far as dismissal of Writ Petition

2 wp 311.14

No. 7504 of 2013 is concerned, fact remains that said writ petition is already dismissed. She submits that nothing survives in this petition.

2. The learned counsel for the petitioner, however, seeks time to consider said judgment delivered by this court in Writ Petition No. 7504 of 2013 and to take instructions from his clients whether to pursue this petition or not.

3. Place the matter first on board on 26th April, 2022.

4. It is made clear that, no further adjournment would be granted.

       [S. G. MEHARE, J.]                   [R. D. DHANUKA, J.]

 bsb/April 22





 

 
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