Rustam Nari Ingle And Others vs State Of Maha. Thr. Secretary, ...
2022 Latest Caselaw 530 Bom

1/2                                                                          12.wp.222.2022.odt



            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH : NAGPUR

                         WRIT PETITION NO. 222 OF 2022
                    (Rustam Nari Ingle & Ors. V/s State of Maharashtra & Ors.)


Office   Notes,    Office                        Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Prothonotary's orders


                                     Mr. M. M. Sudame, Advocate for Petitioners.
                                     Mr. N. S. Rao, AGP for Respondent No.1.
                                                      ------

                                              CORAM          : SUNIL B. SHUKRE &
                                                               ANIL L. PANSARE, JJ.

                                              DATE           : JANUARY 14, 2022.


                .                Heard Mr. Sudame, the learned Counsel for the
                Petitioners.

2. The contentions of the Petitioners are that all of them are similarly situated at par with the Petitioners in Writ Petition No.2222/2002 and other connected matters, and therefore, are entitled to receive the benefits of the Judgment delivered in these Petitions by the Co-ordinate Bench of this Court on 15 th February, 2019 which is not being made available to the Petitioners.

2/2 12.wp.222.2022.odt

3. Issue notice for final disposal at admission stage to the Respondents, returnable after four weeks.

4. Mr. Rao, the learned AGP waives notice on behalf of Respondent No.1.

5. Stand over after four weeks.

(ANIL L. PANSARE J.) (SUNIL B. SHUKRE, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:14.01.2022 17:28