Jalindar Rangrao Ingavale vs The State Of Maharashtra Thr The ...
2022 Latest Caselaw 13041 Bom

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                                                                               (13) wp 15435.2022.doc


                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO.15435 OF 2022

                      Jalindar Rangrao Ingavale                           ... Petitioner
                                    vs.
                      The State of Maharashtra and ors                    ... Respondents

                      Mr. Shrirang Katneshwarkar a/w Mr. Vaibhav Kulkarni, Mr.
                      Deepak Pote, i/b. Arvind G. Ambetkar for the Petitioner.

                      Mrs. Nisha Mehra AGP for the Respondent Nos.1 and 2 - State.


                                               CORAM : S.V. GANGAPURWALA, ACJ. &
                                                       S. G. CHAPALGAONKAR, J.

DATED : 14 DECEMBER, 2022

P.C. :-

1. Learned counsel for the petitioner submits that respondent no.3 was in service when he had applied for the post as such he could not have been considered as ex-service man.

2. After judgment of the Tribunal, the petitioner has raised the said ground in the present petition.

3. Issue notice to the respondents returnable on 7 th February, 2023.

4. Learned AGP waives service of notice on behalf of respondent nos.1 and 2.

(S. G. CHAPALGAONKAR, J.) (S.V. GANGAPURWALA, ACJ.)