Shri. Arjun Vitthal Chavan vs The State Of Maharashtra Through ...
2022 Latest Caselaw 1392 Bom

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                                                                                2-rpwst-23427.21.doc


           Digitally signed
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           by BIPIN
BIPIN
DHARMENDER
           DHARMENDER
           PRITHIANI                  CIVIL APPELLATE JURISDICTION
PRITHIANI  Date:
           2022.02.11
           16:05:43
           +0530
                                  REVIEW PETITION (ST.) NO. 23427 OF 2021
                                                  IN
                                     WRIT PETITION NO. 5088 OF 2021

                     Shri Arjun Vitthal Chava                                 ... Petitioner
                           Versus
                     The State of Maharashtra and Ors.                        ... Respondents

                                                     ******
                     Mr. A. M. Udane for the Petitioner.
                     Mrs. P. J. Gavhane, AGP for the State-Respondents.
                                                     ******
                                                         CORAM: R. D. DHANUKA AND
                                                                R. I. CHAGLA, JJ.

DATE : 9th FEBRUARY, 2022 (Through Video Conference)

P.C. :-

. By this Review Petition, the review petitioner (original petitioner) seeks recall of the order dated 7th September, 2021 on the ground that the Education Officer and other Authorities have not taken cognizance of the judgment of the Full Bench of this Court in case of Janabai d/o Himmatrao Thakur v/s. The State of Maharashtra and Ors., 2019 (6) Mh.L.J. 769 and judgment in case of CIDCO v/s. Vasudha Gorakhnath Mandevlekar, (2009) 7 SCC 283.

2. In our view, on this ground, review petition is not maintainable. If the authorities have not followed the judgment of this Court and the judgment of Hon'ble Supreme Court, the remedy of the review bdp

2-rpwst-23427.21.doc

petitioner cannot be a review petition.

3. Review Petition is misconceived and is accordingly dismissed. There shall be no order as to costs.

      [R. I. CHAGLA, J.]                      [R. D. DHANUKA, J.]