Office Of The Government Pleader ... vs Shri Arvind Chandrakant Rane And ...
2023 Latest Caselaw 4050 Bom

                                                                          60 ia990-23.docx

                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
       Digitally
       signed by                          CIVIL APPELLATE JURISDICTION
       TRUSHA
TRUSHA TUSHAR
TUSHAR MOHITE                             INTERIM APPLICATION NO.990 OF 2023
MOHITE Date:
       2023.04.21                                         IN
       19:04:09
       +0530                                 WRIT PETITION NO.1506 OF 2022
                                                         WITH
                                             WRIT PETITION NO.1506 OF 2022


                           Office of the Government Pleader
                           High Court, Original Side, Mumbai              ..... Applicant

                           In the matter between

                           The State of Maharashtra                       ...... Petitioner

                                    Vs.

                           Shri Arvind Chandrakant Rane & Ors. ..... Respondents


                           Mr. B.V.Samant, A.G.P. for the State / Petitioner

                           Mr.Deepak Thanekar for the Respondent nos.1 to 4


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

                                            DATED :    APRIL 21, 2023


                           P.C.

1. We have heard the learned A.G.P. for the State and the

learned Counsel for the Respondent nos.1 to 4.

2. The present Interim Application is filed for

modification of the order dated 02.02.2022. Paragraph 6 of

the order reads thus:

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                                                      60 ia990-23.docx

"6. There shall, accordingly, be stay of operation of the order of the Tribunal; however, till such time the Writ Petition is finally disposed of, the Respondents shall not be discontinued from services and allowed to work on the same posts as they were working immediately prior to delivery of the judgment and order under challenge and paid emoluments therefor."

3. The said order would not preclude the present

Applicant / State Authority for initiating the disciplinary

proceeding if a misconduct is committed by any of the

Respondents or the non-applicants.

4. With these observations, Interim Application is

disposed of.

5. Time to carry out the amendment in the Writ Petition

is extended by two weeks from today.

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




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