Ku. Pooja Manikrao Dhande vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 8401 Bom

                                        1                                  7-WP-4892-2023.odt



           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                            WRIT PETITION NO. 4892 OF 2023
              (Ku. Pooja Manikrao Dhande Vs. The State of Maharashtra & Anr.)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                   Court's or Judge's order
and Registrar's orders.
        Shri S.M. Vaishnav, Advocate for the petitioner.
        Ms S.S. Jachak, Assistant Government Pleader for respondent no.1.

        CORAM : A. S. CHANDURKAR AND MRS. VRUSHALI V. JOSHI, JJ.

DATE : AUGUST 18, 2023

It is submitted by the learned Counsel for the petitioner that the enquiry that was contemplated to be undertaken by the judgment in Ku. Pooja Manikrao Dhande Vs. The State of Maharashtra & Anr. [Writ Petition No. 8351/2022 decided on 19/4/2023] has not been undertaken in a proper manner. Though the petitioner's father has categorically refused to maintain the petitioner, she has been denied appointment on compassionate basis. 2] Issue notice to the respondents returnable in four weeks. 3] The learned Assistant Government Pleader waives notice for respondent no.1.

4] Liberty to apply in case of any contingency.

(MRS. VRUSHALI V. JOSHI, J.) (A. S. CHANDURKAR, J.)

SUMIT