Geeta D/O Narayan Chamat @ Mrs. ... vs State Of Maha., Thr. Secretary, ...
2023 Latest Caselaw 4461 Bom

                                                     1                                     933-wp-2843-23.odt

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

                                      WRIT PETITION NO. 2843 OF 2023
              Geeta D/o. Narayan Chamat @ Mrs. Geeta W/o. Shridhar Ghawghawe
                                                      and another
                                                             Vs.
                                        State of Maharashtra and others
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              Office Notes, Office Memoranda of                                Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
              ----------------------------------------------------------------------------------------------------
                       Mrs. Smita Dashputre, Advocate for petitioners.
                       Shri A. A. Madiwale, AGP for respondent nos. 1 to 4/State.



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

DATED :- 28.04.2023.

The petitioners claim to be employees of the respondent no. 5- School that has been de-recognized. They seek to rely upon the judgment in Writ Petition No. 5796/2018 (Rambhau Dadaji Bhajankar and others Vs. State of Maharashtra and others, decided on 08.02.2023) wherein the direction was issued to absorb the services of the said petitioners. Similar relief is sought in the present Writ Petition.

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

3. The learned Assistant Government Pleader waives notice for respondent nos. 1 to 4.

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

RR Jaiswal