Bhujang Narayanrao Hire And ... vs State Of Maharashtra, Through Its ...
2023 Latest Caselaw 210 Bom

                                                                                 1                               33.wp.3786.19.odt

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR
                                        WRIT PETITION NO.3786/2019
       Bhujang Narayanrao Hire and Ors. Vs. State of Maharashtra and Ors.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
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Mr. B. G. Kulkarni, Advocate for Petitioners. Mr. A. M. Deshpande, i/c. G.P. for Respondent Nos.1 to 3/State. Mr. A. R. Fule, Advocate for Respondent No.4.

CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ.. DATED : 06.01.2023

. In the light of the judgment at the Principal Seat in Writ Petition No.2605/2017 (The Association of the Sub- ordinate Service of Engineers Maharashtra State and Ors. Vs. The State of Maharashtra through the Chief Secretary and Ors.) decided on 06.02.2019 the State Government has on 21.08.2019 issued a Government Circular through its Finance Department and has revoked the earlier Government Circular dated 13.06.2016 in the matter of restructuring the designations of Junior Engineers as Sectional Engineers. In the said Government Circular dated 21.08.2019 there is also reference to the steps contemplated for raising a challenge to the judgment in Writ Petition No.2605/2017.

2. The learned In-charge Government Pleader for respondent Nos.1 to 3 seeks time to verify whether any such proceedings have been filed.

3. Stand over to 17.01.2023.

(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) RGurnule