All India Adiwasi Employees Fed. ... vs State Of Maha.,Thr. Secy. ...
2023 Latest Caselaw 3912 Bom

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

                             WRIT PETITION NO. 2508                        OF 2023
         All India Adiwasi Employees Federation (AIAEF), Gadchiroli and another
                                                        -Vs.-
                                The State of Maharashtra and another
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Office notes, Office Memoranda of
Coram, appearances, Court's orders              Court's or Judge's Orders.
or directions and Registrar's orders.
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                             Mr. M.M.Sudame, counsel for the petitioners.
                             Mr. A.A.Madiwale, AGP for respondent No.1.


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

DATE : 19TH APRIL, 2023

It is submitted by the learned counsel for the petitioners that notwithstanding the judgment of the Full Bench of this Court in the case of Dr. Suresh Chandra Verma and others v. The Chancellor, Nagpur University and others , reported in 1988 Mh.L.J. 1097, the respondent No.2 has issued an advertisement on 04/02/2023 without specifying subject-wise reservation. It is pointed out that the same is pursuant to the Notification dated 07/04/2022 issued by the Higher and Technical Education Department proposing otherwise.

2. Issue notice to the respondents, returnable in three weeks.

3. Learned Additional Government Pleader waives service of notice for respondent No.1.

4. In addition issue notice to the learned Advocate General.

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

KHUNTE