Vikrant S/O Vinayak Khadpe And Ors vs The State Of Maharashtra Thru ...
2023 Latest Caselaw 377 Bom

Citation : 2023 Latest Caselaw 377 Bom
Judgement Date : 10 January, 2023

Bombay High Court

Vikrant S/O Vinayak Khadpe And Ors vs The State Of Maharashtra Thru ... on 10 January, 2023

Bench: Sandeep V. Marne

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                                                                                              31-WP-277-2023.doc


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

                                                    WRIT PETITION NO. 277 OF 2023

                                Vikrant S/o. Vinayak Khadpe and Ors.                ... Petitioners
                                             vs.
                                The State of Maharashtra through                    ... Respondents
                                Prin. Secretary, Industries, Energy and
                                Labour Dept. and Ors.


                                Mr. Anmol B. Chalak for the Petitioners.
                                Mrs. R.A. Salunkhe, AGP for Respondent No. 1 - State.

                                                         CORAM : S.V. GANGAPURWALA, ACJ. &
                                                                  SANDEEP V. MARNE, J.

DATED : 10 JANUARY, 2023

P.C. :-

1. Learned counsel for the Petitioners submit that the

names of the Petitioners appeared in the wait list.

Subsequently the wait list was made operative. They were

called for document verification and the zones were also

allotted to them. Subsequently the said list is revised

purportedly on the basis of the Judgment of this court in the

case of Vikas Balwant Alase vs. Union of India1.

             Digitally signed
RAJESHWARI by RAJESHWARI
           RAMESH PILLAI
RAMESH     Date:
PILLAI     2023.01.11
             10:47:43 +0530     1    2022 (6) ABR 383

                                              31-WP-277-2023.doc

2. In the said judgment issue was whether Socially and

Educational Backward Class (SEBC) candidates can avail the

benefit of EWS category with retrospective effect. The

Petitioner had applied from social reservation. The said

judgment should not effect them.

3. Issue notice to respondent no. 1 returnable on 2

February 2023. Hamdast allowed.

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