Sushant Tanaji Gurav vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 1914 Bom

                                  1                 53. WP 1512.22.doc

JPP

     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           CIVIL APPELLATE JURISDICTION

             WRIT PETITION NO. 1512 OF 2022

Sushant Tanaji Gurav                                 ... Petitioner

      V/s.

The State of Maharashtra and Ors.                    ... Respondents

Mr. Prashant Bhavake for the Petitioner
Mr. S.B. Kalel, AGP for the Respondent - State

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

DATE : 24 FEBRUARY 2022

P.C. :-

Heard the learned Counsel for the Petitioner and the learned AGP for the Respondent Nos. 1 to 5. There is no need to issue notice to the Respondent Nos. 6 and 7 as the main relief has been claimed in the Petition is only against the Respondent No.4.

2. Rule. Rule made returnable forthwith for final disposal by consent of the parties.

3 The Respondent No.4 is directed to decide the proposal dated 15 September 2021 received by him regarding inclusion of the 2 53. WP 1512.22.doc

name of the Petitioner in Shalarth system in accordance with law and in the light of the judgment rendered by this Court in Writ Petition No. 8966 of 2021 delivered on 21 February 2022 at the earliest, and in any case within four weeks from the date of receipt of the order.

4. Rule accordingly. No costs.

AMIT BORKAR, J. SUNIL B. SHUKRE, J.

               Digitally signed
               by JYOTI
 JYOTI         PRAKASH
 PRAKASH       PAWAR
               Date:
 PAWAR         2022.02.25
               11:31:59 +0530