The State Of Maharashtra vs Suresh Laxman Ghule
2024 Latest Caselaw 24275 Bom

Bombay High Court

The State Of Maharashtra vs Suresh Laxman Ghule on 16 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                    7794.24wp etc
                              (1)

  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
             BENCH AT AURANGABAD

          922 WRIT PETITION NO. 7794 OF 2024

              THE STATE OF MAHARASHTRA
                        VERSUS
                SURESH LAXMAN GHULE

                        AND
          923 WRIT PETITION NO. 7795 OF 2024

  THE STATE OF MAHARASHTRA THR ITS SECRETARY
   MAHARASHTRA STATE HIGHER AND TECHNICAL
                EDUCATION DEPART
                     VERSUS
        GANGADHAR RAMCHANDRA MULEY

                        AND
          924 WRIT PETITION NO. 7796 OF 2024

  THR ITS SECRETARY MAHARASHTRA STATE HIGHER
     AND TECHNICAL EDUCATION DEPARTMENT
             MANTRALAYA MUMBAI 32
                     VERSUS
            RAJENDRA SO RATILAL SHAH

                        AND
          925 WRIT PETITION NO. 7797 OF 2024

   THE STATE OF MAHARASHTRA THR ITS SECRETARY
       MAHARASHTRA STATE HIGHER TECHNICAL
                  EDUCATION DEPARTMENT
                           VERSUS
          YUVRAJ S/O SIDRAMAPPA KALSHETTY
                               ....
Mr N. S. Tekale and Mr R. S. Wani, A.G.Ps. for Petitioners in
respective Petitions
                                                       7794.24wp etc
                                (2)

Mr R. A. Joshi, Advocate for Respondent/sole in respective
Petitions

                         CORAM : RAVINDRA V. GHUGE
                                         AND
                                 Y. G. KHOBRAGADE, JJ.

DATE : 16th August, 2024

PER COURT:

1. The learned A.G.Ps. submit that, they desire to

research in view of the several judgments passed with regard to

the second benefit payable under the Assured Career Progression

Scheme (A.C.P.S.). They are aware of one order passed in

Review Petition at the Principal Seat [(Coram : A. A. Syed, J. (as

His Lordship then was) and Nitin W. Sambre, J.].

2. The learned Advocate for the Respondents in all the

Petitions, has tendered a compilation of case law.

3. In order to enable the learned A.G.P. to prepare

themselves in these matters, list all these Writ Petitions on

27/08/2024 in the same category.

(Y. G. KHOBRAGADE, J.) (RAVINDRA V. GHUGE, J.) sjk