Citation : 2024 Latest Caselaw 25294 Bom
Judgement Date : 3 September, 2024
1 WP-4894-2024.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4894 of 2024
[Smt. Hemlata Chandrabhushan Salame and another VERSUS The State of
Maharashtra, through its Secretary, Rural Development Department,
Mantralaya, Mumbai and others]
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's order
Registrar's orders.
Shri S.M. Vaishnav, Counsel for Petitioners.
Shri J.Y. Ghurde, Assistant Government Pleader for
Respondent Nos.1 and 2.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : SEPTEMBER 03, 2024
1. The disqualification of the petitioner No.2 for compassionate appointment is based on the retrospective applicability of the concerned Government Resolution dated March 28, 2001.
2. According to the counsel for the petitioners, the issue is squarely covered by the Division Bench judgment of this Court delivered in Writ Petition No.2349 of 2023 (Shri Amol Hiralal Telrandhe Versus The State of Maharashtra and others) on July 01, 2024.
3. Issue notice for final disposal of the matter, to the respondents, returnable on October 01, 2024.
4. Shri J.Y. Ghurde, learned Assistant Government Pleader, waives service of notice for the respondent Nos.1 and 2.
(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.) LANJEWAR
Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 04/09/2024 11:20:45
Publish Your Article
Campus Ambassador
Media Partner
Campus Buzz
LatestLaws.com presents: Lexidem Offline Internship Program, 2026
LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!