Shri. Bhausaheb Lukha (Sukhdev) ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 3192 Bom

                                                                                   27-WP.3365.2022


            jvs
                              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE SIDE JURISDICTION
SALUNKE
JV                                      WRIT PETITION NO. 3365 OF 2022
Digitally signed
by SALUNKE J V
                                                    WITH
Date: 2023.03.30
11:26:55 +0530                     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)