Shashikala G. Wanjari vs State Of Maharashtra, Thr. Secretary, ...
2024 Latest Caselaw 22826 Bom

Bombay High Court

Shashikala G. Wanjari vs State Of Maharashtra, Thr. Secretary, ... on 6 August, 2024

Author: M.W. Chandwani

Bench: Avinash G. Gharote, M. W. Chandwani

                                                                                                                                                           25. WP 765 of 2023.odt
                                                                                                            1

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

                                                                          WRIT PETITION NO.765/2023

                                                 Dr. Shashikala G. Wanjari
                                                         ...Versus...
                           State of Maharashtra, Through its Secretary, Department of Higher and
                                  Technical Education, Mantralaya, Mumbai - 32 and others

                  - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - --- -
                 Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
                 appearances, Court's orders or directions
                 and Registrar's orders
                 - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - - ----- ------------ -

                                                                                          Dr. Renuka Sirpurkar, Advocate for petitioner
                                                                                          Mr. H.R. Dhumale, AGP for respondent nos.1 to 5
                                                                                          Mr. R.K. Maheshwari, Advocate for respondent no.6


                                                                                                         CORAM : AVINASH G. GHAROTE AND
                                                                                                                 M.W. CHANDWANI, JJ.

DATE : 06/08/2024

1. Leave to amend the prayer clause is granted. The amendment be carried out forthwith.

2. Heard finally with the consent of the learned counsel for the parties. Closed for judgment.

(M.W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)

Wadkar

Signed by: S.S. Wadkar (SSW) Designation: PS To Honourable Judge Date: 06/08/2024 17:21:40