Chetan S/O Manohar Sahare vs The Dept. Of Posts India Thr. ...
2022 Latest Caselaw 7428 Bom

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

                      WRIT PETITION NO. 4250 OF 2022
                  (Chetan Manohar Sahare V/s The Department of Posts India)

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


       Mr. Ashwin Deshpande, Advocate for Petitioner.
       Mr. N. S. Deshpande, ASGI for Respondent.
                             ------

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

DATE : JULY 29, 2022.

. The challenge raised in this Writ Petition is to the communication dated 15/7/2022, by which the Respondent - Employer has informed the Petitioner that his services would be terminated at the expiry of a period of one month from the date of service of the said notice. The Petitioner seeks protection of his services by relying upon the judgment of the Hon'ble Supreme Court in the case of State of Maharashtra and Another V/s Kishao Vishwanath Sonone and Another and other connected Appeals, 2020 SCC OnLine SC 1040 , especially paragraphs 100 and 101 thereof.

2. We find that since the employer of the Petitioner is the department Posts, the Petitioner can seek remedy before the Central Administrative Tribunal. The Petitioner is, thus, permitted to withdraw

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the Writ Petition with liberty to seek the said remedy. The points raised in this Petition are kept open .

3. Writ Petition is disposed of, as withdrawn.

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

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:30.07.2022 10:43 Yadav VG