Sawan Prakash Dhandore vs State Of Maharashtra Additional Chief ...
2024 Latest Caselaw 24313 Bom

Bombay High Court

Sawan Prakash Dhandore vs State Of Maharashtra Additional Chief ... on 16 August, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

2024:BHC-AUG:19190-DB


                                                                           7412.24ca
                                                (1)

                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD

                              CIVIL APPLICATION NO. 7412 OF 2024
                                       IN WP/7228/2024

                             SAWAN PRAKASH DHANDORE
                                     VERSUS
                 STATE OF MAHARASHTRA ADDITIONAL CHIEF SECRETARY
                                  AND OTHERS
                                               ....
                Mr P. S. Anerao, Advocate for Respondent/Applicant in Civil
                Application for Intervention
                Mr V. M. Kagne, A.G.P. for Respondent No.1
                Mr Mukul Kulkarni, Advocate for Respondent No.1

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

DATE : 16th August, 2024

PER COURT:

1. In this Civil Application, the Applicant claims that he

is likely to be affected, either by the judgment of the learned

Tribunal or by the verdict of this Court. He desires to be heard in

the Writ Petition. He was already before the learned Tribunal, but

has not been arrayed in the Writ Petition before this Court.

2. By consent of the parties, this Civil Application is

allowed. The Petitioners shall array the Applicant in the Writ 7412.24ca

Petition, as Respondent. The learned Advocate appearing on

behalf of the Applicant in this Civil Application, causes his

appearance on behalf of the Applicant/added Respondent upon

impleadment in the Writ Petition.

3. If there are any unserved individual litigants, we

direct the MPSC to publish the notice on the MPSC website.

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

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