Citation : 2022 Latest Caselaw 13088 Bom
Judgement Date : 15 December, 2022
15-WP-7627-22 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.7627 OF 2022
Bhojraj Kisan Shivankar, Laboratory Assistant, D. B. Science College, Gondia and ors.
-vs-
State of Maharashtra, Thr. Secretary, Higher and Technical Education Dept. Mantralaya,
Mumbai and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri S. V. Ingole, Advocate for petitioners.
Shri A. S. Fulzele, Additional Government Pleader for respondents.
CORAM : A. S. CHANDURKAR AND ANIL L. PANSARE, JJ.
DATE : December 15, 2022
Cause title of the writ petition indicating the description of respondent No.3 is permitted to be corrected. Correction be carried out forthwith.
The petitioners who are Laboratory Assistants seek benefit of the judgment of this Court in Writ Petition No.243/2007 (Shirirsh s/o Mukundrao Patil and anr. vs. The State of Maharashtra, Thr. Secretary, Higher and Technical Education Dept. Mantralaya, Mumbai and ors.) decided on 04/07/2014 by the Aurangabad Bench.
Issue notice, returnable in four weeks. Learned Additional Government Pleader waives notice for the respondents.
(Anil L. Pansare, J.) (A. S. Chandurkar, J.)
Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:17.12.2022 Asmita 11:53:20
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