Shri Ramdeobaba Sarvajanik ... vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 2242 Bom

   929-WP-1941-21                                                                                                                   1/1


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

                                          WRIT PETITION NO.1941 OF 2021

                     Charusheela Pramod Joshi, Pratap Nagar, Nagpur and ors.
                                                 -vs-
     The State of Maharashtra, Thr. Secretary, Higher and Technical Education Dept. Mantralaya,
                                          Mumbai and ors.
                                                WITH
                                          WRIT PETITION NO.1942 OF 2021

                          Natthulal Udal Amrute, Pardi, Nagpur and ors.
                                                 -vs-
     The State of Maharashtra, Thr. Secretary, Higher and Technical Education Dept. Mantralaya,
                                          Mumbai and ors.
                                                 WITH
                            WRIT PETITION NO.3855 OF 2021 AND 3856 OF 2021

       Shri Ramdeobaba Sarvajanik Samiti, Thr. General Secretary, Gitti Khadan, Nagpur and ors.
                                                                    -vs-
     The State of Maharashtra, Thr. Secretary, Higher and Technical Education Dept. Mantralaya,
                                                          Mumbai 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.

Shri Akshay Sudame, Advocate for petitioners. Ms N. P. Mehta, Assistant Government Pleader for respondent Nos.1 and 2.

Shri Nitin Lambat, Advocate for respondent No.3. Shri V. D. Awachat, Advocate for respondent No.4. Shri V. V. Bhangde, Advocate for respondent Nos.5 and 6.

CORAM : A. S. CHANDURKAR AND M. W. CHANDWANI JJ. DATE : March 08, 2023

It is submitted by the learned counsel for the petitioners that a similar issue arising in Writ Petition No.2022/2020 has been heard by the co-ordinate Bench and the judgment is awaited.

In view of aforesaid, stand over four weeks with liberty to apply if judgment is delivered earlier. Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:09.03.2023 15:00:11 (M. W. Chandwani, J.) (A. S. Chandurkar, J.) Asmita