Shri. Bhausaheb Lukha (Sukhdev) ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 3191 Bom

                                                                      27-WP.3365.2022


jvs
                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE SIDE JURISDICTION

                           WRIT PETITION NO. 3365 OF 2022
                                       WITH
                      CIVIL APPLICATION (ST) NO. 20933 OF 2019
                                       AND
                       INTERIM APPLICATION NO. 2911 OF 2020

       Shri. Bhausaheb Lukha (Sukhdev)            }
       Kandekar                                   }       Petitioner
                  Versus
       The State of Maharashtra & Ors.            }       Respondents


       Mr. Avirat Sonawane i/b. Mr. Umeshchandra
       Yadav for the petitioner.
       Mr. M. M. Pabale, AGP for respondents 1 to 3.


                                CORAM:   S. V. GANGAPURWALA, Act.CJ.&
                                         SANDEEP V. MARNE, J.

                                DATE:    MARCH 29, 2023


       P.C.:

1. The petitioner is challenging the judgment of the Tribunal thereby dismissing the original application. The petitioner has challenged the selection of respondent no. 4 as Police Patil. According to the petitioner, the Tribunal has wrongly ignored the diploma/degree of Yashwantrao Chavan Open University.

2. Issue notice to the respondents, returnable on 15th June 2023. Hamdast allowed.

3. The learned AGP waives service for respondents 1, 2 and 3.

(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE)