Friday, 08, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Rameshwar S/O Shriram Jamnikar vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 884 Bom

Citation : 2023 Latest Caselaw 884 Bom
Judgement Date : 25 January, 2023

Bombay High Court
Rameshwar S/O Shriram Jamnikar vs The State Of Maharashtra, Thr. ... on 25 January, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                                                                                                          910-wp 620-23.odt
                                                                  1/1



                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH, NAGPUR.

                                 CIVIL WRIT PETITION NO. 620                            OF        2023
           Rameshwar Shriram Jamnikar -Vs-State of Maharashtra, through its Secretary and ors.
       -----------------------------------------------------------------------------------------------------------------------------
       Office notes, Office Memoranda of
       Coram, appearances, Court's orders                                   Court's or Judge's Orders.
       or directions and Registrar's orders.
       -----------------------------------------------------------------------------------------------------------------------------
                                              Mr. Ram Karode, counsel for the petitioner.
                                              Mr. A.M.Deshpande, i/c G.P for respondent Nos.1 and 4 to 6.


                                                           CORAM : A.S.CHANDURKAR &
                                                                   MRS.VRUSHALI V. JOSHI, JJ.
                                                           DATED           : 25.01.2023.
                                         1.            Heard.

2. Relying upon the judgment of the Full Bench of the Madras High Court in Writ Petition No. 41791 of 2006 (Abdul Sathar Vs. The Principal Secretary to Government and ors.) the learned counsel for the petitioner seeks enforcement of the recommendations made by the Maharashtra State Human Rights Commission.

3. Issue notice for final disposal at admission stage to the respondents, returnable in three weeks.

4. Learned in-charge Government Pleader, waives service of notice for respondent Nos.1 and 4 to 6.

                                                   JUDGE                                                 JUDGE


Signed By:KAVITA PRAVIN
TAYADE
P. A.

Signing Date:25.01.2023 17:44

Kavita

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter