Junaid Ahmad Shah S/O Javed Shah vs State Of Maharashtra, Through ...
2022 Latest Caselaw 10318 Bom

                                              1                               WP5308-19.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                           WRIT PETITION NO. 5308/2019
   (JUNAID AHMAD SHAH JAVED SHAH 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.J. Mirza, counsel for the petitioners.
        Ms H.N. Jaipurkar, Assistant Government Pleader for the respondents.

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

DATE : OCTOBER 06, 2022.

In the impugned order, the Scrutiny Committee had referred to a decision rendered in Writ Petition No.2802 of 2014 and has further stated that in view of the aforesaid judgment earlier circulars dated 21.06.2006 and 23.03.2011 came to be cancelled. This was by issuing Government Resolution dated 16.02.2015.

The learned counsel for the petitioner has invited attention to the judgment in Writ Petition No.2802 of 2014 decided on 06.04.2015 to urge that no such direction came to be issued in that writ petition.

Hence the learned Assistant Government Pleader shall obtain instructions from the respondent no.2 as regards the aforesaid circulars and the judgment on which it seeks to rely.

Put up for further consideration on 21.10.2022.

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

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:06.10.2022 15:24