Ravindra Krushnanth Bhoite vs The State Of Maharashtra And ...
2022 Latest Caselaw 365 Bom

                                       1                               wp 399.2022

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                 71 WRIT PETITION NO.399 OF 2022

               RAVINDRA KRUSHNANTH BHOITE
                          VERSUS
           THE STATE OF MAHARASHTRA AND OTHERS
                            ...
     Advocate for Petitioner: Mr. Pandav Suresh P.
    AGP for Respondents No. 1,3&4: Mr. A. S. Shinde
                            ...

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

                                     DATE:     10th JANUARY, 2022

 PER COURT:

1. The Petitioner seeks regularisation from the

initial date of appointment and refers to the

Judgment passed by this Court in Writ Petition

No. 2584 of 2009 with connected Writ Petitions

dated 08.11.2017. The learned Counsel submits

that the Petitioner is similarly situated.

2. Issue notice to the Respondents, returnable

on 14.03.2022. The learned A.G.P. waives service

of notice for Respondents No. 1, 3 and 4.

[S. G. DIGE, J.] [S. V. GANGAPURWALA, J.] marathe