Shailendra Kumar Singh And Anr vs Union Of India Through Its ...
2022 Latest Caselaw 6397 Bom

                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                           CIVIL APPELLATE JURISDICTION


                                          WRIT PETITION NO.10634 OF 2018


                    Shailendra Kumar Singh & Anr.                       .. Petitioners
                             v/s.
                    Union of India through its
                    Secretary and Ors.                                  .. Respondents



                    Mr. Ashutosh M. Kulkani i/b. V. Nagrani for the petitioners.
                    Mr. Ashok Shetty a/w Shailesh S. Pathak for the respondent-UOI.


                                                            CORAM : A. K. MENON &
                                                                      M. S. KARNIK, JJ.

DATED : 6TH JULY, 2022.

P.C. :

1. Heard the learned counsel for the petitioner. In view of the

judgment of this court in Writ Petition no.2270 of 2020 and

connected matters we are not inclined to interfere. We therefore

dispose of the petition with liberty to the petitioners to approach

the tribunal to challenge the new promotional norms which have

come into effect from 1st July, 2022.

2. Needless to mention we have not examined the merits of the case.

Digitally signed by

In the event, the petitioners mount such a challenge, it will be SANDHYA SANDHYA BHAGU BHAGU WADHWA WADHWA Date:

2022.07.07 18:35:09 +0530

6.wp-10634-18.doc wadhwa decided on its own merits uninfluenced by the order impugned in

this petition.

3. Petition is disposed in the above terms.

(M.S. KARNIK, J.) (A. K. MENON, J.)

6.wp-10634-18.doc wadhwa