Shri Kiran Vishwas Koli vs The Chief Executive Officer Zilla ...
2023 Latest Caselaw 1417 Bom

                                                                                     8-WP-1468-2023


                      Pdp
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                        CIVIL APPELLATE JURISDICTION

PRAVIN
DASHARATH
                                          WRIT PETITION NO. 1468 OF 2023
PANDIT
Digitally signed by
PRAVIN DASHARATH
PANDIT
Date: 2023.02.10
10:26:07 +0530
                            Shri Kiran Vishwas Koli                          .. Petitioner

                                         Versus

                            The Chief Executive Officer
                            Zilla Parishad, Ratnagiri & Anr.                 .. Respondents

                            Mr. Gaurav Bandiwadekar i/by Mr. Bhushan Bandiwadekar for
                            petitioner.
                            Mr. Ranjit Ajit Agashe for respondent/Zilla Parishad.

                                    CORAM: S. V. GANGAPURWALA, ACTING CJ. &
                                           SANDEEP V. MARNE, J.

                                    DATE:      FEBRUARY 9, 2023


                            P.C.:

1. Prima facie, we do not find that the Tribunal has committed any error in passing the impugned Judgment. The first appointment order of the petitioner is by the Zilla Parishad. The petitioner seeks to place reliance upon the judgment of the Division Bench of this Court in Writ Petition No. 1980 of 2016, dated 6th January, 2017.

2. The learned counsel for the petitioner seeks time.

3. Place the matter on 15th March, 2023.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)