Mangesh Martotirao Bodhgire And ... vs Reserve Bank Of India And Ors
2023 Latest Caselaw 3630 Bom

2023:BHC-AS:11185-DB
                                                                      52.685.23-wp.docx


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                              CIVIL APPELLATE JURISDICTION

                                      WRIT PETITION NO. 685 OF 2023

            Mangesh Marotirao Bodhgire & Anr.                         ..... Petitioners

                     Vs.

             Reserve Bank of India & Ors.                             ..... Respondents

            Mr. Bhumkar N. R. for the Petitioners
            Dr. Milind Sathe, Senior Advocate with Aditi Phatak, Kirti Ojha and
            Vijay Salokhe I/b. BLAC Co. for Respondent Nos.1 to 4.


                                                  CORAM:    S.V.GANGAPURWALA, ACJ &
                                                            SANDEEP V. MARNE, J.

DATED : APRIL 12, 2023

P.C.

1. At the request of the learned Counsel Petitioners, leave to add

the concerned Scrutiny Committees as parties, is granted.

Amendment shall be carried out forthwith.

2. The learned AGP accepts notice for the added party.

3. The Petitioner seeks conditional appointment. Reliance is

placed on the judgment of the Division Bench of this Court in the

case of Shrikant Chandrakant Saindane Vs. The State of

Maharashtra & Ors. in Writ Petition No.2136 of 2011 (Aurangabad

Bench) with connected Writ Petitions dated 25 th August 2011. The

said judgment would not enure to the benefit of the Petitioner

inasmuch as the said judgment is with regard to the employment

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under the State of Maharashtra and covered by the Government

Resolutions issued by the State of Maharashtra. The said judgment

is prior to the judgment in the case of Chairman and Managing

Director, Food Corporation of India & Ors. Vs. Jagdish Balaram

Bahira (2017) 8 SCC 670 .

4. Dr. Sathe, the learned Senior Advocate relied on the judgment

of the Division Bench of this Court in the case of Chitra Udaram

Sonarghare Vs. State of Maharashtra & Ors. 2020 (3) Mh.L.J.

711 . It is further submitted by the learned Senior Advocate for the

Respondents that they have not yet called the wait listed candidates

and the Petitioner may submit the validity.

5. Considering the above, we pass the following order:

a. The Petitioners shall appear before the concerned Scrutiny Committees on 18th April 2023.

b. Considering the exigency, the Committees shall endeavour to decide the said proceedings preferably within four months from the date of appearance of the Petitioners.

c. The Petitioners may cooperate the Committees in expeditious disposal of the representation.

d. With the aforesaid observations, the Writ Petition is disposed. No costs.

(SANDEEP V. MARNE, J) (ACTING CHIEF JUSTICE)

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