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The Assistant Commissioner Of ... vs Firdous Mohammad Yunus Patel
2022 Latest Caselaw 9353 Bom

Citation : 2022 Latest Caselaw 9353 Bom
Judgement Date : 16 September, 2022

Bombay High Court
The Assistant Commissioner Of ... vs Firdous Mohammad Yunus Patel on 16 September, 2022
Bench: G.S. Patel, Gauri Godse
                                     501-ASIAST-22952-2022 IN WP-2721-2021.DOC




 Amol



      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                   CIVIL APPELLATE JURISDICTION
        INTERIM APPLICATION (ST) NO. 22952 OF 2022
                                        IN
                    WRIT PETITION NO. 2721 OF 2021


 The Assistant Commissioner of Police, Solapur                           ...Applicant
 City, Solapur
        In the matter between
 The Assistant Commissioner of Police Solapur                           ...Petitioner
 City Solapur
        Versus
 Firdous Mohammad Yunus Patel                                        ...Respondent


 Mr PG Sawant, AGP for the Applicant/State.
 Ms Misbaah Solkar, for the Respondent.


                               CORAM      G.S. Patel &
                                          Gauri Godse, JJ.
                               DATED:     16th September 2022
 PC:-


1. This is one of the astonishing applications for extension of time. We delivered a reasoned judgment on 4th August 2022 requiring the Respondents to consider the Petitioner's application for compassionate appointment in government service. We said that the Petitioner would make an application by 29th August 2022 and the decision would be conveyed to her by 19th September 2022.

16th September 2022

501-ASIAST-22952-2022 IN WP-2721-2021.DOC

2. We are now told that the learned AGP's communication "did not reach" Mantralaya. If routine communications by email "do not reach" Mantralaya, there is going to be a compliance problem, and it is going to happen sooner rather than later.

3. We are also told that the Petitioner made the application. The file is now pending at the level of the Secretary, Home Department and that an extension of four months is required to take a decision.

4. We refuse any such prolonged extension.

5. We extend time from 19th September 2022 till 10th October 2022.

6. The matter is to be listed first on board on 11th October 2022.

7. And we will not accept an excuse that this order was not communicated or 'did not reach' Mantralaya.

 (Gauri Godse, J)                                              (G. S. Patel, J)





                               16th September 2022



 

 
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