Aparna Damodhar Wagh vs The State Of Maharashtra Through ...
2024 Latest Caselaw 1832 Bom

Bombay High Court

Aparna Damodhar Wagh vs The State Of Maharashtra Through ... on 22 January, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

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 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD


                42 WRIT PETITION NO. 853 OF 2024

              APARNA DAMODHAR WAGH
                      VERSUS
 THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
                      OTHERS

                             WITH

            43 WRIT PETITION NO. 856 OF 2024

              MUDASSAR AKTHAR SHAIKH
                     VERSUS
 THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
                     OTHERS

                             WITH

            46 WRIT PETITION NO. 864 OF 2024

                DIPAK SHIVAJI SHELAR
                       VERSUS
 THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
                       OTHERS

                             WITH

            47 WRIT PETITION NO. 885 OF 2024

             NAVNATH BHAUSAHEB CHEDE
                      VERSUS
 THE STATE OF MAHARASHTRA THROUGH SECRETARY AND
                      OTHERS

             ...
Mr. Mahesh S. Bhosale Advocate for Petitioners in all the
Petitions.
Mr. S.K. Shirse and Mr. P.S. Patil, A.G.P. for Resp. Nos. 1 to 3.
             ...
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            CORAM:    SMT. VIBHA KANKANWADI AND
                       S.G. CHAPALGAONKAR, JJ.

             DATE :   22nd JANUARY 2024

ORDER :

1. Heard learned Advocate appearing for the petitioner in all

the matters. The petitioners are seeking directions against

respondent No.6 to issue appointment order on the post of

Assistant Professors of the respective subjects. Learned

Advocate for the petitioners relies on the Judgment in Dr.

Babasaheb Ambedkar Memorial Society, Chandrapur and another

vs. Nagpur University and others, 2005(2) Mh.L.J. 731 . However,

by keeping the point open as regards the maintainability of the

petitions, issue notice to the respondents. Learned AGP waives

notice for respondent Nos.1, 2 and 3 in all the Petitions. Notice

of respondent Nos.4 to 7 is made returnable on 26 th February

2024.

[S.G. CHAPALGAONKAR]                       [SMT. VIBHA KANKANWADI]
        JUDGE                                       JUDGE

asb/JAN24