Gunvant Gangaram Tarfe vs The State Of Maharashtra And ...
2022 Latest Caselaw 245 Bom

                                    1               910-wp 139-2022.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD
                  WRIT PETITION NO. 139 OF 2022
 Gunvant Gangaram Tarfe                                          .. Petitioner
       Versus
 The State of Maharashtra and others                             .. Respondents
 Mr. Ganesh J. Kore, Advocate for the Petitioner.
 Mr. P. S. Patil, Addl. G. P. for Respondent Nos. 1 to 3.

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

DATED : 06th JANUARY, 2022.

PER COURT:-

. The learned counsel for the petitioner submits that the

respondent No. 5 did not adhere to the judgment and order of this

Court dated 29.08.2017 in Writ Petition No. 10222 of 2017. As per the

said judgment the respondent No. 5 herein was supposed to apply for

ratifying the spelling mistake within a period of eight (08) weeks from

the date of receipt of the original certificate with the competent

authority. The learned counsel submits that though the order is passed

four years back, the respondent No. 5 has not yet complied the order,

as such his promotion be cancelled.

2. Issue notice to the respondents, returnable on 03.03.2022. The

learned Addl. G. P. waives notice for respondent Nos. 1 to 3.

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

 P.S.B.

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