Ku. Archana D/O Hajurdas Gokhale @ Smt. ... vs State Of Maharashtra, Through Its ...
2024 Latest Caselaw 23330 Bom

Bombay High Court

Ku. Archana D/O Hajurdas Gokhale @ Smt. ... vs State Of Maharashtra, Through Its ... on 8 August, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                               919-WP-4627-2024.odt                                           1


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

                                                           WRIT PETITION NO. 4627 of 2024
                                           Ku. Archana d/o Hajurdas Gokhale @ Smt. Archana w/o Surendra Kolhe
                                                                           vs.
                                                           The State of Maharashtra and others.
                               ---------------------------------------------------------------------------------------------------------
                               Office Notes, Office Memoranda of                               Court's or Judge's Order
                               Coram, appearances, Court's Orders
                               or directions and Registrar's order
                               ---------------------------------------------------------------------------------------------------------
                                      Ms Rajshree S. Kabra, Advocate for petitioner.
                                      Mr. A. M. Kadukar, Assistant Government Pleader for respondent no.1.


                                      CORAM :- NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATE :- 8th AUGUST, 2024

Heard.

2. In view of the judgment delivered in Writ Petition No. 8337 of 2021 with connected writ petitions (including W. P. No.8405 of 2021) decided on 10.08.2021 at Aurangabad Bench, the contention is, the action of the respondent no.2 of placing the services of the petitioner on supernumerary post was not sustained. It is claimed that inspite of above, the petitioner's services are placed on a supernumerary post.

3. Issue notice for final disposal to the respondents, returnable on 05.09.2024

4. Mr. A. M. Kadukar, learned Additional Government Pleader waives service of notice for the respondent no.1.

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

Andurkar.

Signed by: Jayant S. Andurkar Designation: PA To Honourable Judge Date: 08/08/2024 18:28:19