Datta Shrirang Mane vs State Of Maharashtra And 3 Ors
2022 Latest Caselaw 1437 Bom

                                                                      5-PILL.401.2022


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          ORDINARY ORIGINAL CIVIL JURISDICTION

      PUBLIC INTEREST LITIGATION (L) NO. 401 OF 2022

 Datta Shrirang Mane                             }       Petitioner
           versus
 State of Maharashtra and Ors.                   }       Respondents


 Dr. Abhinav D. Chandrachud with Ms. Unnati
 Ghia, Mr. Sanjay Kharat, Ms. Sanjali Bidwe
 and Mr. Akash Yadav i/b. Mr. Pradeep Havnur
 for the petitioner.
 Mr. Ashutosh Kumbhakoni, Advocate General
 with Mr. Manoj Badgujar, Ms. P. H. Kantharia-
 Government Pleader and Ms. Jyoti Chavan-
 AGP for the respondents 1 to 3.
 Mr. Anil C. Singh, Additional Solicitor General
 with Mr. R. R. Shetty for the respondent no. 4.
 Mr. Navroz Seervai, Senior Advocate with Mr.
 Ranbir Singh, Mr. Saket Mone, Mr. Subit
 Chakrabarti and Mr. Abhishek Salian i/b. Vidhi
 Partners for respondent no. 5.



                               CORAM: DIPANKAR DATTA, CJ &
                                      M. S. KARNIK, J.

                               DATE:      FEBRUARY 10, 2022


 P.C.:

1. The parties have concluded their arguments. They are at liberty to file written notes of arguments by Wednesday next (16th February 2022).

2. At this stage, Mr. Kumbhakoni submits that in view of the submissions advanced by the parties in Court, he has

J.V.Salunke,PS

5-PILL.401.2022

received instructions to submit that the Government in the appropriate department is prepared to reconsider its position in regard to implementation of the recommendation of the Union Public Service Commission and any decision taken upon such reconsideration shall be conveyed to the Court on 21 st February 2022.

3. In such view of the matter, we do not reserve judgment today. However, while concluding hearing on merits, we direct listing of this PIL petition 'for direction' on 21st February 2022.

4. Be it recorded that pursuant to our order dated 9th February 2022, Mr. Kumbhakoni, learned Advocate General has placed before us the relevant records/files containing the relevant decisions of the Referral Boards. We direct that the said records/files shall be placed in a cover and appropriately sealed for being retained in the custody of the Prothonotary and Senior Master of this Court. Such sealed cover shall be placed before us on the next date as aforesaid.

SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.02.11 11:57:23 +0530

(M. S. KARNIK, J.) (CHIEF JUSTICE)

J.V.Salunke,PS