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Gautam S/O. Prabhakar Jadhav vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 3593 Bom

Citation : 2023 Latest Caselaw 3593 Bom
Judgement Date : 11 April, 2023

Bombay High Court
Gautam S/O. Prabhakar Jadhav vs The State Of Maharashtra, Thr. ... on 11 April, 2023
Bench: A.S. Chandurkar, M. W. Chandwani
909.wp.2301.23.jud                                                                                1/3

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

                                WRIT PETITION NO.2301 OF 2023

Petitioner                  :         Savita D/o Prabhakar Jadhav,
                                      Aged 38 years, Occupation : Labour,
                                      R/o Vrundavan Nagar, Chikhli Road, Buldhana,
                                      Tah. and Dist. Buldhana.
                                      - Versus -

Respondents                 :      1. The State of Maharashtra,
                                      through its Principal Secretary,
                                      Department of Urban Development, Mantralaya,
                                      Mumbai - 32.
                                   2. The State of Maharashtra,
                                      through Secretary,
                                      Department of Social Justice and Special Assistance,
                                      Mantralaya - 32.
                                   3. The Municipal Council, Buldhana,
                                      Tah. and Dist. Buldhana, through its Chief Officer.

                                               with
                                WRIT PETITION NO.2331 OF 2023

Petitioner                  :         Gautam S/o Prabhakar Jadhav,
                                      Aged about 36 years, Occupation : Labour,
                                      R/o. Vrundavan Nagar, Chikhli Road, Buldhana,
                                      Tah. and Dist. Buldhana.
                                      - Versus -
Respondents                 :      1. The State of Maharashtra,
                                      through its Principal Secretary,
                                      Department of Urban Development, Mantralaya,
                                      Mumbai - 32.
                                   2. The State of Maharashtra,
                                      through Secretary,




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 909.wp.2301.23.jud                                                                               2/3

                                      Department of Social Justice and Special Assistance,
                                      Mantralaya - 32.
                                   3. The Municipal Council, Buldhana,
                                      Tah. and Dist. Buldhana, through its Chief Officer.

=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=
Mr. N.B. Kalwaghe, Advocate for the Petitioners.
Ms. N.P. Mehta, Assistant Government Pleader for Respondent Nos.1 & 2.
Mr. Abhay Sambre, Advocate for Respondent No.3
=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=

                CORAM:             A.S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE : 11th APRIL, 2023.

COMMON JUDGMENT : (Per A.S. Chandurkar, J.)

Rule. Rule made returnable forthwith. Heard finally by consent of

the learned Counsel for the parties. Ms. N.P. Mehta, learned Assistant

Government Pleader waives service of notice for respondent Nos.1 and 2 and

Mr. Abhay Sambre, learned Counsel waives for respondent No.3.

02] The petitioners seek appointment on appropriate posts at

respondent No.3-Municipal Council based on the recommendations of the

Lad-Page Committee. The Municipal Council has on 16/07/2021 passed

Resolution No.38 recommending the names of the petitioners for such

appointments. Pursuant thereto, petitioners have made representations dated

19/04/2022, 24/04/2022 and 26/04/2022 to the Chief Officer seeking such

appointments. These representations are still undecided. In these facts, the

909.wp.2301.23.jud 3/3

interest of justice would be served by directing the Chief Officer, Municipal

Council, Buldhana to decide the aforesaid representations within a period of

six weeks from receipt of copy of this order. The decision taken by the Chief

Officer shall be communicated to the petitioners.

03] Rule is disposed of in the aforesaid terms with no order as to costs.

                 (M.W. CHANDWANI, J.)                    (A.S. CHANDURKAR, J.)
*sandesh





 

 
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