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Pralhad Shriramji Ingole And ... vs State Of Maha.Thr. Secretary ...
2023 Latest Caselaw 5683 Bom

Citation : 2023 Latest Caselaw 5683 Bom
Judgement Date : 16 June, 2023

Bombay High Court
Pralhad Shriramji Ingole And ... vs State Of Maha.Thr. Secretary ... on 16 June, 2023
Bench: A.S. Chandurkar, Vrushali V. Joshi
                                                                                1                               907b.cp.188.23.odt

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

                                   CONTEMPT PETITION NO.188/2023
                                                   IN
                                     WRIT PETITION NO.683/2023
                                    Pralhad Shriramji Ingole and Ors.
                                                   Vs.
                                      State of Maharashtra and Ors.
  .................................................................................................................................. .
Office Notes, Office Memoranda of
Coram, appearances, Court's orders                                                                        Court's or Judge's order
or directions and Registrar's orders
...................................................................................................................................................

Mr. P. R. Parsodkar, Advocate for Petitioners. Mr. A. S. Fulzele, Addl.G.P. for Respondent(s)/State.

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

                        DATED :                 16.06.2023

                        .                       Not on board. Taken on board.

2. The grievance of the petitioners is that the directions contained in paragraph No. 4 of the judgment in Writ Petition No. 545/2023 have not been complied with. As per said order the transferring authority was required to identify the vacancies and thereafter permit the petitioners to login and submit their online applications.

3. Issue notice before admission to respondent Nos. 3 and 4, returnable on 07.07.2023.

4. Mr. A. S. Fulzele, learned Additional Government Pleader waives notice for respondent No.1/State.

5. To be heard along with Writ Petition No.552/2023.

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

 
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