Om Santosh Neware vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 3603 Bom

                                              1                                 WP1308-23.odt


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH, NAGPUR
                               WRIT PETITION NO. 1308/2023
        (OM SANTOSH NEWARE VERSUS THE STATE OF MAHARASHTRA & ANOTHER)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's order
and Registrar's orders.
        Shri S.M. Vaishnav, counsel for the petitioner.
        Ms N.P. Mehta, Assistant Government Pleader for the respondent no.1.
        Shri U.J. Deshpande, counsel for the respondent no.2.

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

DATE : APRIL 11, 2023.

It is submitted by the learned counsel for the petitioner that on 21.04.2022, the Chief Executive Officer, Zilla Parishad Akola has sought guidance of the Urban Development Department in the matter of substitution of the name of the petitioner in place of the petitioner's mother in the list of persons seeking compassionate appointment. Our attention is invited to the order passed in Writ Petition No. 5242 of 2022 dated 10.03.2023. That writ petition was filed by the candidate at Serial Number 2 in the waiting list of the applicants maintained by the Zilla Parishad. A similar remark as made against the name of said petitioner came to be set aside in Writ Petition No. 5242 of 2022.

In the aforesaid facts, the respondent no.1 to file an affidavit indicating the decision taken on the proposal dated 21.04.2022 in the light of the judgment of this Court in Writ Petition No. 5242 of 2022.

stand over three weeks.

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


APTE