Dr. Reena Avtarsingh Kalsi vs State Of Maha. Thr. Its Sec. Dept. Of ...
2024 Latest Caselaw 22105 Bom

Bombay High Court

Dr. Reena Avtarsingh Kalsi vs State Of Maha. Thr. Its Sec. Dept. Of ... on 1 August, 2024

Author: V. V. Kankanwadi

Bench: V. V. Kankanwadi

                                                             1                   66-wp-1567-24.odt

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          NAGPUR BENCH : NAGPUR
                                    Civil Writ Petition (WP) No. 1567 of 2024
                                            Dr. Reena Avtarsingh Kalsi
                                                       Versus
                         State of Maharashtra, through its Secretary, Department of Medical
                              Education and Reserach, Mantralaya, Mumbai and others
                   Office Notes, Office Memoranda of           Court's or Judge's Order
                   Coram, appearances, Court's Orders
                   or directions and Registrar's order
                                     Shri Prafulla Khubalkar, Advocate for the petitioner.
                                     Ms. Kalyani Marpakwar, APP for the respondent/State.
                                     Smt. K.K.Pathak, Advocate for the respondent.
                                       CORAM : SMT. VIBHA KANKANWADI &
                                               MRS. VRUSHALI V. JOSHI, JJ.

DATED : 1st AUGUST, 2024.

We have heard the matter at length. Now, the petitioner has filed the pursis. The appointment of the petitioner on the post of Associate Professor at respondent no.6 College was on the basis of EWS certificate.

2. In view of the position of the law as laid down of the judgment dated 26th April, 2024 in Writ Petition No. 14475 of 2023 (Dr. Vilas Vs. State of Maharashtra), Aurangabad Bench of Bombay High Court, the petitioner seeks permission to withdraw the petition.

3. Permission granted.

4. Writ petition stands disposed of as withdrawn.

5. Interim relief granted earlier stands vacated.

[ MRS. VRUSHALI V. JOSHI, J.] [SMT. VIBHA KANKANWADI, J.] Signed by: Mr. S.K. NAIR SKNair Designation: PA To Honourable Judge Date: 02/08/2024 11:41:54