Milind Bhagwan Bansode vs Purushottam Prataprao Jadhav And ...
2022 Latest Caselaw 6836 Bom

                                                               76-wp-7444-22
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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO.7444 OF 2022

                    MILIND BHAGWAN BANSODE
                             VERSUS
            PURUSHOTTAM PRATAPRAO JADHAV AND OTHERS

                                     ....
   Dr. R.J. Godbole, Advocate for the Petitioner
   Mr. S.B. Pulkundwar, AGP for Respondent Nos. 6 and 8
                                     ....

                               CORAM      :   MANGESH S. PATIL, J.

                               DATE       :   18 JULY 2022

   PER COURT:-


           Heard.

2. The petitioner was respondent No.6 in an appeal preferred

by respondent No.1 under Section 59 of the Maharashtra

Universities Act, 1994. In the process of deciding the appeal,

without there being prima facie any prayer or relief claimed qua

the petitioner the hearing, observations and conclusions and even

directions have been issued touching the legality of his

appointment.

3. Issue notice to respondents, returnable on 17.08.2022.

Learned AGP waives service for respondent Nos. 6 and 8.

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4. There shall be stay to the operation of clause (iv) of the

operative part of the judgment of the Tribunal dated 20.06.2022,

till the next date.

[ MANGESH S. PATIL ] JUDGE S.P. Rane

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