The Chief Executive Officer And ... vs Shakeel Mohammedbhai Bagwan And ...
2022 Latest Caselaw 9472 Bom

                                          1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

         1 REVIEW APPLICATION (CIVIL) (ST) NO.2679 OF 2021
                                IN
                 WRIT PETITION NO.12549 OF 2019

            THE CHIEF EXECUTIVE OFFICER AND ANOTHER
                                 VERSUS
           SHAKEEL MOHAMMEDBHAI BAGWAN AND OTHERS
                                    ...
             Advocate for Applicants : Mr. Avinash D. Aghav
             AGP for Respondent / State : Mr. S.B. Yawalkar
              Advocate for petitioner in WP : Mr. E.S. Murge
                                    ...

                                    CORAM :         MANGESH S. PATIL &
                                                    SANDEEP V. MARNE, JJ.

                                    DATE        :   19-09-2022

ORAL ORDER (PER SANDEEP V. MARNE, J.) :

.        We have heard both the sides.

2. By the present application, the applicants seek review of the

order dated 15.10.2019 by which this Court has directed that the

Government Resolution dated 24.08.2017 would not have

retrospective operation. Similar review applications filed by the State

Government and by Zilla Parishads have been already rejected by the

judgment and order dated 30.08.2022 passed in Review Application

(Civil) No.170 of 2022 and other connected applications.

3. Following the same order, we proceed to dismiss the

present review application as well. The Review Application is

accordingly dismissed. No order as to costs.

( SANDEEP V. MARNE, J. ) ( MANGESH S. PATIL, J. )

GGP