Shubham Janardhan Sawant vs The State Of Maharashtra Thr The ...
2023 Latest Caselaw 4101 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
            CIVIL APPELLATE JURISDICTION
            WRIT PETITION NO. 5299 OF 2023

Amit Harishchandra Daphal                           .....Petitioner
      V/s.
State of Maharashtra, thr. Sec.
Home Dept. And Ors.                        .....Respondents

                       ALONGWITH
              WRIT PETITION NO. 5300 OF 2023

Nitin Pandurang Shejwal                    .....Petitioner
      V/s.
State of Maharashtra, thr. Sec.
Home Dept. And Ors.                        .....Respondents

                       ALONGWITH
              WRIT PETITION NO. 5301 OF 2023

Omkar Kalyan Shinde and Ors.
      .....Petitioners
      V/s.
State of Maharashtra, thr. Sec.
Home Dept. And Ors.                        .....Respondents

                       ALONGWITH
              WRIT PETITION (ST.) NO. 11400 OF 2023

Sandip Dilip Shinde and anr.               .....Petitioners
      V/s.
State of Maharashtra, thr. Sec.
Home Dept. And Ors.                        .....Respondents




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                         ALONGWITH
                WRIT PETITION (ST.) NO. 11440 OF 2023

Shubham Janardhan Sawant                                          .....Petitioner
      V/s.
State of Maharashtra, thr. Sec.
Home Dept. And Ors.                                      .....Respondents
                             ----

Mr. Sandeep Dere, Advocate for the petitioner in WP-5299-
2023, WP-5300-2023 and WP-5301-2023.

Ms. Gayatri Singh, Senior Advocate i/by. Mr. Sangram
Chinnappa, Advocate for the petitioner in WP(St.) No.11400-
2023 and WP(St.) No.11440-2023.

Mr. Pranav Avhad, Advocate for respondents no.3 and 4.

Mr. B.V. Samant, AGP for State.


                CORAM :             S.V. GANGAPURWALA, ACTING CJ &

                                    SANDEEP V. MARNE, J.

                DATE :              24th APRIL, 2023.

P.C. :

1. At the request of the parties, place the matter on 12th June, 2023.

2. Till then, if the petitioners are in service then status-quo as on today with regard to the petitioners, be maintained.

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3. It is made clear that, in case the petitioners fail, they will not claim any equity.

4. It is the contention of the petitioners that Clause- 11.17 was not considered by the Tribunal while passing the impugned order. The learned Counsel for respondents no.4 to 6 submits that the same was pointed out, however, it is not reflected in the judgment. The reliance on Clause-11.17 will have to be considered on its own merits.

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