Dilip S/O Wasudeorao Lingot vs The State Of Maha., Thr. Its ...
2023 Latest Caselaw 1194 Bom

Citation : 2023 Latest Caselaw 1194 Bom
Judgement Date : 3 February, 2023

Bombay High Court

Dilip S/O Wasudeorao Lingot vs The State Of Maha., Thr. Its ... on 3 February, 2023

Bench: A.S. Chandurkar, Vrushali V. Joshi

                                                 1                             WP808-23.odt


            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR
                             WRIT PETITION NO. 808/2023
       (DILIP WASUDEORAO LINGOT VERSUS THE STATE OF MAHARASHTRA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                 Court's or Judge's order
and Registrar's orders.
        Shri J.Y. Ghurde, counsel for the petitioner.

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

DATE : FEBRUARY 03, 2023.

Leave granted to correct the date in Annexure-I.

In Writ Petition No. 831 of 2010, this Court by its judgment dated 13.09.2022 held that the present petitioner who was the respondent no.4 in that writ petition was not eligible to be appointed on the post of Health Supervisor. Hence while allowing that writ petition the petitioner therein was directed to be issued an appointment order. The petitioner challenged the said decision before the Hon'ble Supreme Court. The said proceedings were dismissed as withdrawn with liberty to move this Court. The petitioner has accordingly filed a review application in which notice has been issued on 19.12.2022. However on 25.01.2023 the Zilla Parishad acting in terms of the judgment dated 13.09.2022 has sought to terminate the petitioner's services.

The learned counsel for the petitioner has invited our attention to the averments in paragraph 9 of the writ petition that the said order dated 25.01.2023 has not yet been officially communicated to him.

Be that as it may, issue notice to the respondents returnable on 10.02.2023. Learned Additional Government Pleader A.S. Fulzele waives service of notice for the respondent no.1.

To be heard alongwith C.A.O. No. 1051/2022 and M.C.A. (Review) St. No. 19861 of 2022.



         (MRS. VRUSHALI V. JOSHI, J.)                   (A. S. CHANDURKAR, J.)
                                                                       Signed By: Digitally signed
                                                                       byROHIT DATTATRAYA
APTE                                                                   APTE
                                                                       Signing Date:03.02.2023 17:27