Shridhar Sunil Samant vs State Of Maha. Thr. Prin. Sec And ...
2023 Latest Caselaw 4379 Bom

                                                         3.5559.23-wp.docx


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  CIVIL APPELLATE JURISDICTION

                        WRIT PETITION NO. 5559 OF 2023

Shridhar Sunil Samant                                    ..... Petitioner

         Vs.

The State of Maharashtra & Ors.                          ..... Respondents


Mr. Dnyaneshwar Kale a/w. Mr. Harshit Kumar for the Petitioner
Mrs. N. M. Mehra, AGP for the State


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

DATED : APRIL 27, 2023

P.C.

1. The Petitioner challenges the judgment of the Tribunal. The

learned Counsel for the Petitioner submits that the Tribunal has held

that the Petitioner is a meritorious, however, only on the ground

that, now the vacancy is not available, has dismissed the Original

Application.

2. Notice to the Respondents, returnable on 5th July 2023.

3. The learned AGP waives notice for Respondent Nos.1 to 4.

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



Basavraj                                                                         1/1