Datta Shrirang Mane vs State Of Maharashtra And 3 Ors
2022 Latest Caselaw 1038 Bom

                                                    501-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. A. A. Kumbhakoni-Advocate General
with mr. P. H. Kantharia-Government
Pleader and Mr. Jyoti Chavan-AGP and Mr.
Manoj Badgujar for respondent State.
Mr. Anil Singh-Additional Solicitor General
with Mr. R. R. Shetty for respondent no. 4.
Mr. Navroz Seervai-Senior Advocate for
intervener (Mr. Sanjay Pandey).



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

                        DATE :      JANUARY 28, 2022


P.C.:

1. We had concluded hearing of this PIL petition on 25 th January 2022 and granted liberty to the State of Maharashtra as well as Mr. Sanjay Pandey, Acting Director General of Police, Maharashtra, who was heard as an intervenor, to file written notes of arguments by 27th January 2022. Such written notes have since been filed.

J.V.Salunke,PS 501-PILL.401.2022

2. In course of preparing the judgment, paragraphs 4(o) and 6 of the writ petition came to our notice. We found therefrom certain allegations having been levelled against Mr. Sanjay Pandey. In view of such allegations, we consider it appropriate to grant the oral prayer for impleadment of Mr. Sanjay Pandey as an additional respondent, which was made earlier by Mr. Seervai, learned senior advocate.

3. The cause title of the PIL petition shall be amended suitably here and now by the learned advocate for the petitioner. Copy of the amended writ petition be served on the added respondent, Mr. Sanjay Pandey, by tomorrow positively whereupon he shall be at liberty to file his reply affidavit by 4th February 2022; rejoinder thereto, if any, may be filed by the petitioner by 7th February 2022.

4. If the State of of Maharashtra and the Union Public Service Commission (UPSC) so choose, they may also file their reply affidavits by 4th February 2022; rejoinder thereto, if any, by the petitioner may be filed by 7th February 2022.

5. The PIL petition shall be listed for further hearing on 9th February 2022 as a part-heard matter.

SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.01.28 19:21:28 +0530 (M. S. KARNIK, J.) (CHIEF JUSTICE)

J.V.Salunke,PS