Swapnil Gangadhar Ramod vs The State Of Maharashtra And ...
2022 Latest Caselaw 670 Bom

                                      1                               wp 947.22

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   BENCH AT AURANGABAD

                       WRIT PETITION NO. 947 OF 2022

          Swapnil Gangadhar Ramod                       ..   Petitioner

                   Versus

          The State of Maharashtra and another          ..   Respondents

 Shri Chandrakant R. Thorat, Advocate for the Petitioner.
 Shri S. P. Tiwari, A.G.P. for Respondent Nos. 1 and 2.

                           CORAM :    S. V. GANGAPURWALA AND
                                      SHRIKANT D. KULKARNI, JJ.
                               DATE : 18TH JANUARY, 2022.

 ORDER :

. The caste claim of the petitioner is invalidated.

2. Issue notice to respondents. The learned A. G. P. waives notice for all respondents and seeks time. Stand over to 03.02.2022.

3. Till the next date adverse action may not be taken against the petitioner pursuant to the impugned judgment.

[SHRIKANT D. KULKARNI, J.] [S. V. GANGAPURWALA, J.]

bsb/Jan. 22