Kishorkumar Yashwantrao ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 10766 Bom

                 14-WP-6898-23.odt                                                       1/1

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

                                           WRIT PETITION NO.6898 OF 2023

                 Kishorkumar Yashwantrao Bhandarkar,
                 Post Makkatola, Tah. Salekasa,
                 Dist. Gondia                                            ... Petitioner

                            Versus

                 State of Maharashtra,
                 Thr. its Principal Secretary,
                 Tribal Development Dept.
                 Mantralaya, Mumbai and ors.                             ... Respondents

                 Shri D.N. Mudgale, Advocate for petitioner.
                 Shri M. K. Pathan, Assistant Government Pleader for respondents.


                                        CORAM : DEVENDRA KUMAR UPADHYAYA, CJ. &
                                                A. S. CHANDURKAR, J.

DATE : 17th OCTOBER, 2023

P. C.

The learned Assistant Government Pleader Shri M. K. Pathan appears and waives service of notice for the respondents.

2. Stand over to 25th October, 2023 (High on Board) to enable the learned Assistant Government Pleader to take instructions from the authority concerned as to why the services of the petitioner have yet not been regularised inspite of inclusion of his name in the Government Resolution dated 12th April, 2022 which has been issued with a view to ensure compliance of the judgment and order dated 31st October, 2018, passed by this Court in bunch of writ petitions, which has been enclosed as Annexure-C to the writ petition.

(A. S. CHANDURKAR, J.) Signed by: Smt. Asmita A. Bhandakkar (CHIEF JUSTICE) Designation: PS ToAsmita Honourable Judge Date: 18/10/2023 11:01:37