Hemant Prabhakar Hinge vs The Honble Chairman, Aund ...
2022 Latest Caselaw 10556 Bom

                                                                              7-wp-7200-2017.doc




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO. 7200 OF 2017
                     Hemant Prabhakar Hinge                          ...Petitioner
                          V/s.
                     The Hon'ble Chairman, Aund Shikshan
                     Mandal and Ors.                                 ...Respondents
                                                ----
                     Dr. U. P. Warunjikar a/w. Mr. M. A. Parab a/w. Mr. Nitesh Gupta
                     i/b. Mr. Pravartak Pathak, for the Petitioner.
                     Mr. Vinayak Kumbhar i/b. Mr. A. N. Bandiwadekar, for the
                     Respondents.
                     Mr. C. D. Mali, AGP for the Respondent / State.
        Digitally
                                                      ----
        signed by

                                                    CORAM : C.V. BHADANG, J.

MAMTA MAMTA AMAR AMAR KALE

DATE : 11 OCTOBER 2022 KALE Date:

2022.10.11 15:03:15 +0530

P.C.

. The challenge in this petition is to the judgment and order passed by the College Tribunal dismissing the appeal filed by the Petitioner challenging his termination on account of the alleged misconduct.

2. The learned counsel for the Petitioner states that the Petitioner was appointed as a Laboratory Attendant in the year 1995 and has five years to go before he attains the age of retirement / superannuation.

3. Considering the circumstances, the petition to stand over to 10 November 2022 for final disposal.

C.V. BHADANG, J.

                     Mamta Kale                                                    page 1 of 1