Shriram Vilas Mote vs The State Of Maharashtra Thr The Chief ...
2023 Latest Caselaw 13206 Bom

Bombay High Court

Shriram Vilas Mote vs The State Of Maharashtra Thr The Chief ... on 20 December, 2023

Author: Nitin Jamdar

Bench: Nitin Jamdar

2023:BHC-AS:38913-DB


               Trupti                               1                 36-wp-5356-2022.doc




                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               CIVIL APPELLATE JURISDICTION

                                    WRIT PETITION NO. 5356 OF 2022

               Shri Shriram Vilas More                             ...        Petitioner
                        versus
               The State of Maharashtra and Others                 ...        Respondents
                                               .......
               Mr.Sachin Gite for the Petitioner.
               Mr.N.K.Rajpurohit, AGP for Respondent Nos. 1 and 2-State.
               Mr.Ashutosh M.Kulkarni with Mr.Sarthak Diwan for Respondent
               No.3.
                                               .......
                                      CORAM : NITIN JAMDAR &
                                              MANJUSHA DESHPANDE, JJ.

DATE : 20 DECEMBER 2023

P.C.:

The Petitioner had filed this petition challenging the judgment and order dated 19 April 2022 passed by the Maharashtra Administrative Tribunal (the Tribunal), Mumbai where the Petitioner was not permitted to appear for the main examination in the State service.

2. By a detailed interim order dated 5 May 2022, the Division Bench of this Court permitted the Petitioner to participate in the main examination. Thereafter, the petition has remained pending.

Trupti 2 36-wp-5356-2022.doc

3. The learned Counsel for the Petitioner informs that the Petitioner was not successful in the main examination and therefore, nothing survives in this petition.

4. The writ petition is accordingly disposed of.

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