Maharashtra State Electricity ... vs Raju S/O Prakashsingh Rajput And ...
2023 Latest Caselaw 2393 Bom

                                                                                               (1)                                                  31wp1554.23

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

                                               WRIT PETITION NO. 1554 OF 2023
                              M.S.E.D.C.L__ Vs. __Raju Prakashsingh Rajput and anr
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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           Mr. A.D.Mohgaonkar, Advocate for petitioner


                                                                           CORAM :                     AVINASH G. GHAROTE, J.

                                                                           DATE  :                     13/03/2023

                                          1]                           Heard Mr. Mohgaonkar, learned counsel for
                                          the petitioner.
                                          2]                           The impugned judgment dated 4.8.2022

has the effect of granting promotion to the respondent w.e.f 17.5.2010 on the ground that his caste certificate was validated by the Scrutiny Committee on 9.2.2017. It is also contended that the requirement of Item 9 of the Forth Schedule under Section 28 of the MRTU & PULP Act has not been made out. The impugned order does not indicate the entitlement of the respondent for such promotion, nor does it direct consideration of the respondent for promotion, in view of which, issue notice for final disposal, returnable on 20.3.2023.

JUDGE Rvjalit

Digitally sign byRAJESH VASANTRAO JALIT Location:

Signing Date:14.03.2023 14:48