Vilas Ramraoji Babrekar vs State Of Maharashtra, Thr. Secretary ...
2024 Latest Caselaw 2034 Bom

Bombay High Court

Vilas Ramraoji Babrekar vs State Of Maharashtra, Thr. Secretary ... on 23 January, 2024

Author: M. S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

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          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    NAGPUR BENCH, NAGPUR.
                     WRIT PETITION NO. 7458 OF 2023
                                Vilas Ramraoji Babrekar
                                         -Vs.-
                          The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders      Court's or Judge's Orders.
or directions and Registrar's orders.
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                       Mr.P.S.Patil, counsel for the petitioner through VC.
                       Mr.N.S.Autkar, AGP for the respondents-State.
                       Mr.C.S.Samudra, counsel for the respondent No.5.
                       Mr.G.G.Bade, counsel for the respondent No.6.


                                        CORAM : AVINASH G. GHAROTE &
                                                SMT. M. S. JAWALKAR, JJ.

DATE : 23RD JANUARY, 2024

It is the contention of the respondents that on 31/10/2023 itself where the judgment of the Maharashtra Administrative Tribunal was produced dismissing Original Application No.255 of 2023, in the afternoon hours the petitioner was relieved from his Post for which the communication dated 31/10/2023 filed along with Civil Application (W) No.3283 of 2023 is being relied upon. The learned counsel for the respondents states that relieving order was e-mailed and whatsapp to the petitioner on 31/10/2023 in the afternoon hours itself and therefore, as on 01/11/2023, when the interim order came to be passed by this Court, the petitioner was no longer in the post from which he was transferred as the same has already been effected. The learned counsel to place on record the

KHUNTE 64-wp7458.23.odt

documents indicating service of relieving order to the petitioner, which is claimed to have been filed by e-mail and whatsapp.

2. List the matter on 02/02/2024.

3. Interim order 01/11/2023 to continue till then.

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

Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 25/01/2024 10:24:03 KHUNTE