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Jayesh S/O Jivan Dange vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 4330 Bom

Citation : 2022 Latest Caselaw 4330 Bom
Judgement Date : 25 April, 2022

Bombay High Court
Jayesh S/O Jivan Dange vs The State Of Maharashtra, Through ... on 25 April, 2022
Bench: S.B. Shukre, Mukulika Shrikant Jawalkar
                                                                                                   13-wp 5291-19.odt
                                                           1/2



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

                        CIVIL WRIT PETITION NO. 5291                              OF        2019

                                               Jayesh Jivan Dange
                                                       -Vs-
                                          State of Maharashtra and ors.

-----------------------------------------------------------------------------------------------------------------------------
Office notes, Office Memoranda of
Coram, appearances, Court's orders                                   Court's or Judge's Orders.
or directions and Registrar's orders.
-----------------------------------------------------------------------------------------------------------------------------
                                       Mr.P.S.Kshirsagar, counsel for the petitioner.
                                       Mr. A.M.Deshpande, Addl.G.P for respondent Nos.1 and 2.
                                       Mr.A.P.Thakare, Counsel for respondent No.3.



                                               CORAM : SUNIL B.SHUKRE &
                                                       SMT.M.S.JAWALKAR, JJ.

DATE : 25.04.2022.

1. Reply of respondent is taken on record. Learned counsel for the petitioner has filed a pursis annexing thereto the judgment dated 11th March 2020 rendered by Co-ordinate Bench of this Court at Aurangabad in Writ Petition No.6267 of 2018, wherein a view has been taken that the restriction imposed by the Government Resolution dated 20.05.2015 that name of legal representative of deceased employee cannot be considered in place of another legal representative of that deceased employee whose name happens to be in the waiting list for giving of appointment on compassionate ground, is unjustified and therefore, to this extent, the GR has been quashed and set aside.

Kavita 13-wp 5291-19.odt

2. Learned AGP seeks time to file specific reply in the matter. Further time to the State is necessary as one of the prayers made in this petition seeks quashing of Clause 1C of G.R. dated 20.05.2015.

3. Stand over after eight weeks.

(SMT. M.S.JAWALKAR, J) (SUNIL B. SHUKRE,J)

Signed By:KAVITA PRAVIN TAYADE P. A.

Signing Date:25.04.2022 18:20

Kavita

 
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