Jayashree Ramkrushna Pathak And Others vs State Of Maharashtra, Through Chief ...
2024 Latest Caselaw 23664 Bom

Bombay High Court

Jayashree Ramkrushna Pathak And Others vs State Of Maharashtra, Through Chief ... on 12 August, 2024

Author: M. W. Chandwani

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

2024:BHC-NAG:8832-DB


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

                                           WRIT PETITION NO. 3033 OF 2019
                                       Jayashree Ramkrushna Pathak and others
                                                                  Vs.
                                             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
                   ----------------------------------------------------------------------------------------------------
                                 Shri S. U. Nemade, Advocate for petitioners.
                                 Shri B. M. Lonare, AGP for respondent nos. 1 to 7 and 9/State.
                                 Shri Nitin Majithia, Advocate for respondent no. 8.



                                      CORAM :-        AVINASH G. GHAROTE &
                                                      M. W. CHANDWANI, JJ.

                                      DATED :-        12.08.2024


                                                  Heard.

2. In so far as the prayer for regularization of the petitioners, on the post of Health Worker (Female) with age relaxation, on the establishment of Zilla Parishad, Yavatmal, the learned counsel for respondent nos. 8 and 9, Mr. Majithia, submits that the position is covered by Government Resolution (GR) dated 14.03.2024 (page 9), under which the State has already taken a decision to regularize all Health Workers (Female), who have been working since last more than 10 years by relaxing the age bar. The prayer clause nos. 1 and 2 of the petition therefore stands covered by GR dated 14.03.2024.

3. Mr. Nemade, learned counsel for the petitioners does not press any other relief in the petition. The petition is

RR Jaiswal 2 27-wp-3033-19.odt

also covered by the judgment of this Court in case of Durga Narayan Meshram Vs. State of Maharashtra (Writ Petition No. 3502/2019, decided on 26.09.2023). The petition is therefore, disposed of in terms of GR dated 14.03.2024. No costs.

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

Signed by: Mr. Rajnesh Jaiswal Designation: PARR ToJaiswal Honourable Judge Date: 12/08/2024 17:15:11