Chandusing S/O Harising Padwal vs State Of Maharashtra Thr. ...
2022 Latest Caselaw 7034 Bom

                                               1                             WP4091-22.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR
                           WRIT PETITION NO. 4091/2022
       (CHANDUSING HARISING PADWAL VERSUS STATE OF MAHARASHTRA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                 Court's or Judge's order
and Registrar's orders.
        Shri R.D. Dhande, counsel for the petitioner.

         CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : JULY 21, 2022.

The petitioner seeks release of pensionary benefits by relying upon the judgment in Writ Petition No.14820 of 2021 [Moreshwar Ramchandra Hadke Versus The State of Maharashtra & Others ] decided on 16.03.2022.

Issue notice to the respondents returnable in four weeks. Learned Additional Government Pleader Shri D.P. Thakare waives service of notice for the respondent no.1.

(URMILA JOSHI-PHALKE, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:21.07.2022 18:40