Citation : 2022 Latest Caselaw 479 Bom
Judgement Date : 13 January, 2022
23.WP1298.21.odt 1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH : NAGPUR.
WRIT PETITION NO.1298/2021
Keshao s/o Vishwanath Sonone
Vs.
State of Maharashtra through its Secretary, General Administration, Mantralaya,
Mumbai and ors.
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Office Notes, Office Memoranda of Court's or Judge's Order
Coram, appearances, Court's Orders
or directions and Registrar's order
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Shri V. G.Wankhede, Advocate for petitioner.
Ms. N. P. Mehta, Assistant Government Pleader for respondent no.1.
CORAM :- A.S.CHANDURKAR AND PUSHPA V. GANEDIWALA, JJ.
DATED :- JANUARY 13, 2022.
The learned counsel for the petitioner submits that in view of the directions issued by the Honourable Supreme Court in paragraph 101 of its judgment in Civil Appeal No.4096/2020 ( The State of Maharashtra & anr. vs. Keshao V. Sonone and anr) with connected appeals, the respondent no.2 could not have placed the petitioner on a supernumerary post.
Issue notice for final disposal of the writ petition, returnable in three weeks.
Ms. N. P. Mehta, learned Assistant Government Pleader waives notice for the respondent no.1.
(PUSHPA V. GANEDIWALA J.) (A.S.CHANDURKAR, J.)
Andurkar..
Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:
13.01.2022 15:50
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