Shashank Chandrashekhar Bhingarde vs The State Of Maharashtra Thr. Its ...
2024 Latest Caselaw 3427 Bom

Bombay High Court

Shashank Chandrashekhar Bhingarde vs The State Of Maharashtra Thr. Its ... on 5 February, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M.M. Sathaye

JPP                                  1         44-45. WP 7396-7436.23.doc




    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
         CIVIL APPELLATE JURISDICTION

             WRIT PETITION NO. 7396 OF 2023

Shashank Chandrashekhar Bhingarde                          ... Petitioner
     V/s.
The State of Maharashtra and Ors.                          ... Respondents

                            WITH
                WRIT PETITION NO. 7436 OF 2023

Rakesh Rajendra Yadav                                      ... Petitioner
     V/s.
The State of Maharashtra and Ors.                          ... Respondents


Mr. Kishor Patil i/b. Shrikant Dinkar Patil for the Petitioners
Mr. S.B. Kalel, AGP for the Respondent Nos. 1 to 4

                                   CORAM : NITIN JAMDAR &
                                          M.M. SATHAYE, JJ.

DATE : 05 FEBRUARY 2024

P.C. :-

The Petitioners are aggrieved by the order dated 9 May 2022 partly, issued by the Minister for Other Backward Class Bahujan Kalyan Vibhag, State of Maharashtra. The order styled itself by review/revision refers to the notices given and hearing conducted with arguments of the parties and it is in the nature of a

JPP 2 44-45. WP 7396-7436.23.doc

judgment. However, neither the impugned order nor the learned Counsel are able to inform us as to under which provision such an order akin to a quasi judicial order, is passed.

2. Stand over to 8 March 2024. Ad-interim order to continue till the next date.

3. Since it is on the application of the Petitioners that the powers seems to have been exercised, the Petitioners will place on record the application and also indicate which power was invoked for the review/revision.

        M.M. SATHAYE, J.                       NITIN JAMDAR, J.