Rahul Rambhau Gandhare And Others vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 5686 Bom

                                                                                  1                               907.cp.185.23.odt

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

                                  CONTEMPT PETITION NO.185/2023
                                                  IN
                                     WRIT PETITION NO.552/2023
                                 Rahul s/o. Rambhau Gandhare 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

                        .                       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.

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

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

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

RGurnule