Kapil Sevanand Gopanarayan vs State Of Maha. Thr. Secretary For ...
2023 Latest Caselaw 6978 Bom

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

                           CONTEMPT PETITION NO. 351 OF 2-022
                                           IN
                        CIVIL WRIT PETITION NO.4804 OF 2021

                    Kapil Sevanand Gopnarayan -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 Orders.
or directions and Registrar's orders.
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                                       Mr.K.H.Anandani counsel a/w Mr.Bhavin Suchak, counsel for the petitioner.
                                       Ms.N.P.Mehata, AGP for respondent No.1.



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

DATED : 13.07.2023.

1. By the judgment dated 28.03.2022 in Writ Petition No.4804 of 2021 (Kapil Sevanand Gopnarayan Vs. State of Maharashtra and ors.), this Court had issued directions to the Zilla Parishad to decide the petitioner's representation seeking placement on the post of 'Civil Engineering Assistant'. Liberty was granted to the Chief Executive Officer to obtain guidance from the State Government, if necessary. The decision was to be taken preferably within two months from receiving such representation. Since the representation was not decided within aforesaid period, this Contempt Petition has been filed.

2. The learned counsel appearing for respondent No.2 has tendered copy of the order passed by the State Government on 26.09.2022 addressed to Chief Executive

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Officer Zilla Parishad, Akola stating therein that the petitioner is not entitled to the relief of absorption as sought in the representation. Though there is some delay on the part of the respondents in taking the aforesaid decision, since we find that the order has been complied with, present proceedings are disposed of. The petitioner is at liberty to challenge the decision taken by the respondents on his representation.

3. Contempt Petition is disposed of.

                            JUDGE                                   JUDGE




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