Gunai Shikshan Prasarak Mandal ... vs The State Of Maharashtra And ...
2022 Latest Caselaw 4570 Bom

                                           -1-

          IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                       BENCH AT AURANGABAD

            925 WRIT PETITION NO.3971 OF 2022
WITH WP/3972/2022 WITH WP/10418/2021 WITH WP/10747/2021

SHRIRAM SHIKSHAN PRASARAK MANDAL THROUGH ITS PRESIDENT
          RAMDAS JAISINGH CHAVAN AND ANOTHER
                        VERSUS
         THE STATE OF MAHARASHTRA AND OTHERS

Mr.B.L.Sagar Killarikar, Advocate for the petitioners in WP
No.3971/2022 and 3972/2022.
Mr.Parikshit Mantri h/f Mr.P.V.Barde, Advocate for the petitioners in WP
No.10418/2021 and WP No.10747/2021.
Mr.P.S.Patil, AGP for respondent/State.

Mr.D.R.Jethliya, Advocate for respondent Nos. 7 and 8 in WP Nos.10418/2021 and 10747/2021.

( CORAM : RAVINDRA V. GHUGE AND S.G. DIGE, JJ.)

DATE : APRIL 28, 2022

PER COURT :

1. Issue notice to the respondents in WP No.3971/2022 and

3972/2022. The learned AGP waives service of notice and seeks time

to take instructions.

2. This Court has delivered a judgment on 23.06.2021 in a group of

petitions thereby observing that the relief granted to the petitioners

khs/April 2022/3971

would also be granted to the identically placed employees who are not

before the Court.

3. Stand over to 02.05.2022 for "passing orders".

( S.G. DIGE, J. ) ( RAVINDRA V. GHUGE, J.)

khs/April 2022/3971