State Of Maharashtra, Thr. Principal ... vs Digambar S/O Shivram Bochare
2023 Latest Caselaw 12341 Bom

Bombay High Court

State Of Maharashtra, Thr. Principal ... vs Digambar S/O Shivram Bochare on 6 December, 2023

Author: Avinash G. Gharote

Bench: Avinash G. Gharote

                                                                1                   20.WP.8090-2023.odt




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

                             WRIT PETITION NO. 8090 OF 2023
      ( State of Maharashtra, Thr. Principal Secretary (Forests) & Ors.
                                    Vs.
                    Digambar S/o Shivram Bochare )

Office Notes, Office Memoranda                        Court's or Judge's orders
of Coram, Appearances, Court's
orders     or    directions and
Registrar's orders


                        Mr. N.R. Patil, AGP for the Petitioners.




                        CORAM:         AVINASH G. GHAROTE, J.

DATED : 6th DECEMBER, 2023

Heard Mr. Patil, learned AGP for the petitioners/State.

2. The contention is that since the Government Resolution dated 31.01.1996 is being taken assistance of, for claiming permanency the requirement thereof of the respondent having worked for a period of 240 days every year for a period of five years from 01.11.1989 has not been complied with, for which the calculations made in para-5 of the petition are being relied upon.

3. Since it is contended, that earlier two litigations namely Complaint ULP No.558/1996 and Complaint ULP No.35/1999 filed by the respondent for the same purpose had been dismissed, & the respondent was not entitled to file the Complaint ULP No.99/2018 on the same ground, 2 20.WP.8090-2023.odt

considering which, issue notice for final disposal to the respondent, returnable on 19.12.2023.

4. The petitioners shall serve the respondent by all modes permissible in law.

5. Since there is a substantial delay in challenging the impugned judgment dated 12.09.2022, the petitioners in order to show their bonafies to deposit a costs of Rs. 25,000/- (Rs. Twenty Five Thousand Only) in this Court by 15.12.2023.

6. Till the returnable date there shall be ad interim stay in terms of prayer clause (G).

(AVINASH G. GHAROTE, J.)

SD. Bhimte

Signed by: Mr.S.D.Bhimte Designation: PA To Honourable Judge Date: 06/12/2023 20:01:35