Kewaldas Gyaniram Tembhekar vs The Prem Sewa Shikshan Sangh, ...
2022 Latest Caselaw 2573 Bom

                                         1/2                           909.wp2569.2021

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

                        WRIT PETITION NO. 2569 OF 2021
                          Shri Kewaldas Gyaniram Tembhekar
                                         Vs.
                    The Prem Sewa Shikshan Sangh, Nagpur and Ors.
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.

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Mr. Prashant Shende, Advocate for petitioner. Mr. H.D. Dubey, AGP for respondent No.2.

Mr. A.D.Mohgaonkar, Advocate for respondent Nos.1 & 4. Mr. Shaikh Majid, Advocate for respondent No.3.

                                        CORAM          :       MANISH PITALE J.
                                        DATE           :       15.03.2022.

During the course of argument, the learned counsel for the petitioner has invited attention of this Court to some portion of the original record which was called by this Court. Specific reliance is placed on Exh. 29, which is a set of documents filed before the Tribunal in support of the contention of the petitioner that he was indeed working continuously in the Adivasi Academy Uchcha Prathamik Shala.

2. A perusal of the impugned judgment and order passed by the Tribunal shows that while there is reference to certain documents, there does not appear to

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be detailed discussion pertaining to documents at Exh. 29 before the Tribunal.

3. The learned counsel appearing for the contesting respondents submits that the documents on which the petitioner is placing reliance will have to be dealt with in detail. Hence Rule, returnable on 21/06/2022.

4. Shri Dubey, learned AGP waives service of notice for respondent No.2/State, Shri Majid, learned counsel waives service of notice for respondent No.3 and Shri Mohgaonkar, learned counsel waives service of notice of respondent Nos.1 & 4.

JUDGE

Digitally signed by PRITY S GABHANE PRITY S Date:

GABHANE 2022.03.16 18:40:20 +0530

Prity