State Of Maharashtra, Thr. Principal ... vs Sangita D/O Shankar Bagmare
2024 Latest Caselaw 23329 Bom

Bombay High Court

State Of Maharashtra, Thr. Principal ... vs Sangita D/O Shankar Bagmare on 8 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

2024:BHC-NAG:8716-DB

                                                        1                       946w201.24.odt


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   NAGPUR BENCH, NAGPUR
                                        WRIT PETITION NO.201/2024
                 State of Maharashtra and others Vs. Sangita d/o Shankar Bagmare

            Office Notes, Office Memoranda of Coram,
            appearances, Court's orders of directions         Court's or Judge's order
            and Registrar's orders.
                   Ms. D.V.Sapkal, AGP for petitioners.
                   Ms. Nazia Pathan, Advocate for respondent.

                   CORAM : NITIN W. SAMBRE & ABHAY J. MANTRI, JJ.

DATE : AUGUST 8, 2024.

P.C.

1. Heard.

2. The challenge in the petition is to the order dated

8th December, 2021 delivered by the Maharashtra Administrative

Tribunal, whereby the petitioners were directed to include the

name of the respondent in the waiting list and provide her

suitable employment as per her qualification.

3. The issue is squarely covered by the Full Bench judgment

in the matter of Kalpana wd/o Vilas Taram and another Vs.

State of Maharashtra and another reported in 2024 (4)

Mh.L.J. (F.B.)312.

4. In this background, even if the Assistant Government

Pleader is trying to carve out an exception from the aforesaid

Full Bench judgment, we hardly see any reason to show any

indulgence in our extraordinary jurisdiction.

2 946w201.24.odt

5. That being so, we dismiss the petition.

6. In view of the order of dismissal of the petition

thereby including the name of the respondent in the waiting list

and providing her suitable employment within a period of eight

weeks from today.

7. By way of last chance, we grant time of eight weeks

to the petitioner nos.2, 3, 4 and 5 for reporting compliance of

the order of the Tribunal, by way of last chance.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

Mukund Ambulkar

Signed by: Ambulkar (MLA) Designation: PS To Honourable Judge Date: 08/08/2024 19:07:30