Nitin S/O Pandurang Puri vs State Of Maharashtra, Ministry Of ...
2024 Latest Caselaw 6733 Bom

Bombay High Court

Nitin S/O Pandurang Puri vs State Of Maharashtra, Ministry Of ... on 1 March, 2024

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

            1                                                                    wp 1424.24.odt

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

                                   Writ Petition No.1424/2024
                               (Nitin V State of Maharashtra and others)
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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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Mr. V.A. Dhabe, Advocate for petitioner. Mr. Ghogare, AGP for resp. nos. 1 and 2.

CORAM : Nitin W. Sambre & Abhay J. Mantri, JJ DATE : 01-03-2024.

The contentions of Mr. Dhabe, learned Counsel for the

petitioner are, that the Selection Grade was conferred on the

petitioner w.e.f. 15-07-2020, which was duly objected by respondent

no.4, who was an ex-employee of the respondent no.3 institution.

2. According to him, without any authority he has referred

another complaint before the Deputy Director and the Deputy

Director has taken cognizance of the same and passed the impugned

order directing recovery.

3. Issue notice to the respondents, returnable on

12-04-2024.

4. Learned Assistant Government Pleader, waives notice

for respondent nos.1 and 2.

5. In view of Judgment of Hon'ble Apex Court in the

matter of State of Punjab vs Rafiq Masih , reported in (2015) 4 SCC 2 wp 1424.24.odt

334, the respondent authorities are restrained from causing recovery

against the petitioner.

(Abhay J. Mantri, J.) (Nitin W. Sambre, J.)

Deshmukh

Signed by: Mr. S.Deshmukh Designation: PS To Honourable Judge Date: 02/03/2024 11:40:41