Amol Rajendra Thombre vs State Of Maharashtra Thr The ...
2022 Latest Caselaw 1551 Bom

Citation : 2022 Latest Caselaw 1551 Bom
Judgement Date : 15 February, 2022

Bombay High Court

Amol Rajendra Thombre vs State Of Maharashtra Thr The ... on 15 February, 2022

Bench: S.B. Shukre, Amit B. Borkar

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION
                 WRIT PETITION NO.                   8875   OF       2021


Amol Rajendra Thombre                                                 ... Petitioner.

                         Vs.

State of Maharashtra & 5 Ors.                                         ...Respondents.
                                              ---

Mr. Akhil Kupade, Advocate i/by Manoj Harit for the Petitioner.
Mrs. P. J. Gavhane, AGP for the State.
                                ---

                                             CORAM : SUNIL B. SHUKRE &
                                                     AMIT BORKAR, JJ.

DATED: FEBRUARY 15,2022.

P.C. :

1. Heard. Petitioner's contention is that for inclusion of name of the Petitioner in "Shalarth-Id portal system", the Respondent cannot consider the issue of grant of approval to the appointment of the Petitioner in irregular manner. Learned counsel for the Petitioner places reliance on following judgments of this court in the case of viz.- (i) Ansari Amina Muzhar Ali vs. The State of Maharashtra & Ors. - Writ Petition No. 1380 of 2019, (ii) Bhushan Vikas Gaikwad vs. The State of Maharashtra & Ors. - Writ Petition No. 1491 of 2021, (iii) Satpute Vidya Machindra vs. The State of Maharashtra & Ors. - Writ Petition No. 3811 of 2013, (iv) Madhav Shankar Kshirsagar & Ors. vs. The Stat eof Maharashtra & Ors. - Writ Petition No. 890 of 2014 & (v) Murlidhar s/o. Janrao Kale & Ors. vs. State of Maharashtra & Ors. - Writ Petition No. 3034 of 2010.


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2. Issue notice for final disposal at the admission stage to the Respondents. Learned AGP waives service of notice on behalf of the Respondent Nos. 1 to 4.

3. In the meanwhile, no coercive steps be taken for recovery of the salary already paid to the Petitioner until further orders.

4. Stand over to 15th March, 2022.

(AMIT BORKAR, J.) (SUNIL B. SHURE,J.)

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