Maharashtra Public Service ... vs Dr Vishal Trymbak Thakur And Ors
2023 Latest Caselaw 8838 Bom

Trupti                                1              10-wp-10721-2023.doc



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                CIVIL APPELLATE JURISDICTION

                   WRIT PETITION NO. 10721 OF 2023
Maharashtra Public Service Commission             ...        Petitioner
         versus
Dr.Minal Damodar Chavan and Another               ...        Respondents

                               WITH
                   WRIT PETITION NO. 10724 OF 2023
                               WITH
                   WRIT PETITION NO. 10727 OF 2023
                               WITH
                   WRIT PETITION NO. 10726 OF 2023
                                ......
Mr. A.A.Kumbhakoni, Senior Advocate with Mr.Sarthak Diwan i/b.
Mr.Ashutosh M.Kulkarni for the Petitioner in all Petitions.
Mr.Vishal Golambade i/b. Mr.Sandeep Marathe for Respondent
No.1 in WP No. 10721 of 2023.
Mr. B.V.Samant, AGP for the State.
                              ......
                           CORAM : NITIN JAMDAR &
                                  SMT. MANJUSHA DESHPANDE, JJ.

DATE : 29 AUGUST 2023

P.C.:

The learned Senior Advocate for the Petitioner states that the Maharashtra Administrative Tribunal had disposed of a group of original applications by a common judgment and order dated 8 May

Trupti 2 10-wp-10721-2023.doc

2019. This judgment and order was challenged in Civil Writ Petition (St.) No. 9195 of 2021 (Manoj Mohan Mahind & Ors. Vs. State of Maharashtra & Ors.) and other connected Petitions both by the employees as well as the Maharashtra Public Service Commission. By judgment and order dated 20 March 2023, the Petitions have been disposed of. The learned Senior Advocate submits that the present four Petitions also arise from the same judgment and order passed by the Tribunal, however, they remained to be a part of a group, and these Petitions are also covered by the judgment and order dated 20 March 2023.

2. The learned Counsel appears for Respondent No.1 in Writ Petition No. 10721 of 2023. In other Petitions, the Respondents- employees are not represented.

3. Issue notice to the Respondents in all four petitions, returnable on 26 September 2023. In addition to the Court notice, the Petitioner is permitted to serve the Respondents by Registered A.D./ Speed Post/ Email and file affidavit of service.

4. The learned Counsel for Respondent No.1 in Writ Petition No. 10721 of 2023 waives service of notice, and the learned AGP in all Petitions waives service.

 Trupti                                       3               10-wp-10721-2023.doc




5.       On      the     next       date,   the   Respondents-employees             will

demonstrate as to why these Petitions should not be disposed of in light of the judgment and order dated 20 March 2023.

(SMT. MANJUSHA DESHPANDE, J.) (NITIN JAMDAR, J.)