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Smt. Nalutai Wd/O Ganpatrao Jaunjalkar vs Shri. Eaknath S/O Rajaram Davale
2024 Latest Caselaw 1178 Bom

Citation : 2024 Latest Caselaw 1178 Bom
Judgement Date : 17 January, 2024

Bombay High Court

Smt. Nalutai Wd/O Ganpatrao Jaunjalkar vs Shri. Eaknath S/O Rajaram Davale on 17 January, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

                                                                                                               (1)                                                  928cp400.2023

                                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                                          NAGPUR BENCH : NAGPUR
                         CONTEMPT PETITION NO.400/2023 IN WRIT PETITION NO.4611/2016

                         Smt.Nalutai wd/o Ganpatrao Jaunjalkar and another Vs. Shri Eaknath Rajaram
                                   Davale, Secretary of Agriculture Department and others.
                  -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                               Mr. A. P. Sadavarte, Advocate for petitioners.


                                           CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.

DATED : 17/01/2024.

1. This Court has issued directions to the respondents to grant an appointment to the petitioner on compassionate basis.

2. The Writ Petition No.4611/2016 preferred by the respondents has attained a fate of dismissal has to be noticed at Annexure-A, vide order dated 5th August, 2022.

3. In para 19 of the said judgment, this Court has noticed that the respondents - State Government and its officers have conducted themselves in an unreasonable manner.

4. In spite of the fact that the petition was decided on 5 th August, 2022 and O.A. was decided on 2 nd February 2016, we are informed that the petitioner is not appointed and is not issued the order of an appointment.

5. In view thereof, issue notice to the respondent nos.1 to 4, returnable on 31st January, 2024.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

Ambulkar

Signed by: Ambulkar (MLA) Designation: PS To Honourable Judge Date: 18/01/2024 11:11:35

 
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