Balaji Rakhmaji Ghuge vs The State Of Maharashtra And ...
2022 Latest Caselaw 1026 Bom

                                     (1)                           976-wp-1278-2022




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                      WRIT PETITION NO.1278 OF 2022

 DR. BALAJI RAKHMAJI GHUGE                                  ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. S. S. Thombre, Advocate for the Petitioner.
 Mr. P. S. Patil, AGP for Respondent Nos.1 and 3.
 Mr. S. G. Karlekar, Advocate for Respondent No.2.
                        ...

                                  CORAM : S. V. GANGAPURWALA &
                                          S. G. DIGE, JJ.

DATED : 28th JANUARY, 2022.

PER COURT:-

1. We have heard Mr. Thombre, learned counsel for the petitioner and Mr. Patil, learned A.G.P. for respondent nos.1 and 3.

2. We apprised the learned advocate for the petitioner that, we may dispose of the petition finally.

3. Mr. Thombre, learned counsel for the petitioner seeks time and submits that, interim order be passed by directing respondents to grant 7% additional marks to the petitioner i.e. total 28% instead of 21% granted as additional weightage for working in difficult area.

4. It is not the case of the petitioner that,

(2) 976-wp-1278-2022

the period of service rendered in a difficult area and/or remote area and/or rural area is considered only upto September 2021 for the petitioner and a different date is considered for the other candidates. If a cut off date is to be prescribed, it has to be the same for all the candidates. In view of that, we cannot pass interim orders.

5. Mr. Thombre, learned counsel for the petitioner seeks some accommodation to refer to some judgments and also to make further submissions.

6. Place the matter on 01.02.2022.

   (S. G. DIGE)                                       (S. V. GANGAPURWALA)
          JUDGE                                               JUDGE


 Devendra/January-2022