Vivek Babu Patil vs Dhanraj Mane, Director Of ...
2022 Latest Caselaw 5092 Bom

                                                                                   82 cp 134.2022.doc


         Dusane

                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                       CONTEMPT PETITION NO. 134 OF 2022



                      Vivek Babu Patil                             ...    Petitioner
                           Versus
                      Dhanraj Mane, Director of Education          ...    Respondent
BHALCHANDRA           (Higher Education), M.S. Pune.
GOPAL
DUSANE

Digitally signed by
BHALCHANDRA
GOPAL DUSANE          Kranti LC i/by Kartikeya Bahadur for Petitioner.
Date: 2022.06.08
18:56:09 +0530        Mr. N.C. Walimbe, AGP for State.


                                            CORAM : S.V. GANGAPURWALA &
                                                    MADHAV J. JAMDAR, JJ.

DATED : 7TH JUNE 2022

P.C. :

1. We have heard learned counsel for the Petitioner and the learned

AGP.

2. The grievance of the Petitioner is that the Petitioner ought to have

been brought on aided posts in the year 2002 but under the impugned

communication has been brought on aided post on the date when the order

82 cp 134.2022.doc

is passed and the same is not in compliance with the order of this Court

dated 6th September 2021 in Writ Petition No. 11627 of 2018.

3. We have gone through the order. This court under the said judgment

and order had not directed to appoint the Petitioner from a particular date.

The decision was left to be taken upon hearing the Petitioner and those at

serial no. 1 and 8. If the decision according to the Petitioner is erroneous,

the Petitioner shall assail the said decision in the Writ Petition and not by

way of Contempt Petition.

4. In the light of that the present Contempt Petition is disposed of with

no order as to costs. If the Petitioner is aggrieved by the order, he may

assail in the appropriate proceedings.

5. All contentions are kept open.

(MADHAV J. JAMDAR, J.) (S.V. GANGAPURWALA, J.)