The State Of Maharashtra Through ... vs Shri. Sagar Dipak Rahile
2024 Latest Caselaw 24951 Bom

Bombay High Court

The State Of Maharashtra Through ... vs Shri. Sagar Dipak Rahile on 28 August, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                                                        (1)                                                            46 wp 2023-2023

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

                                                                     WRIT PETITION NO. 2023 OF 2023
               The State of Maharashtra Through Additional Chief Secretary, Home Department, Mantralaya, Mumbai and
                                                another Vs. Shri Sagar Dipak Rahile
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                 Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
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                                                        Shri V.A. Thakre AGP for petitioners
                                                        Shri C.H. Sharma, Advocate for respondent
                                                                      CORAM :                       AVINASH G. GHAROTE AND
                                                                                                    SMT M.S. JAWALKAR, JJ.

DATE : 28.08.2024.

Mr. V.A. Thakre, learned Assistant Government Pleader for petitioner, upon instructions, makes a statement that the application for modification/clarification of the impugned judgment dated 30.03.2022, is being withdrawn by the State. He, therefore, submits that on that ground that the objection raised regarding the maintainability would not survive.

2. The learned Assistant Government Pleader to place on record the policy extant prior to 06.02.2009 and the date on which the petitioner had applied for being appointed on compassionate ground and the date on which he was wait listed. The learned Assistant Government Pleader shall also place on record a chart indicating the appointments and re-appointments of the persons indicated in paragraph No. 4 of the affidavit dated 24.01.2024.

3. Stand over to next week.

(SMT M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.) Jayashree..

Signed by: Mrs. Jayashree Pethe Designation: PA To Honourable Judge Date: 29/08/2024 12:08:37