The Parbhani District Central ... vs Ashok Namdevrao Pundge
2024 Latest Caselaw 25422 Bom

Bombay High Court

The Parbhani District Central ... vs Ashok Namdevrao Pundge on 4 September, 2024

2024:BHC-AUG:20714

                                                                           WP 5200/24
                                                 1


                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    BENCH AT AURANGABAD

                             903 WRIT PETITION NO. 5200 OF 2024
                                                WITH
                                WRIT PETITION NO. 5165 OF 2024
                                                WITH
                                WRIT PETITION NO. 5230 OF 2024
                                                WITH
                                WRIT PETITION NO. 5232 OF 2024
                                                WITH
                                WRIT PETITION NO. 5198 OF 2024
                                                WITH
                                WRIT PETITION NO. 5197 OF 2024
                                                WITH
                                WRIT PETITION NO. 5203 OF 2024
                                                WITH
                                WRIT PETITION NO. 5202 OF 2024
                                                WITH
                                WRIT PETITION NO. 5199 OF 2024
                                                WITH
                                WRIT PETITION NO. 5201 OF 2024
                                                WITH
                                WRIT PETITION NO. 5226 OF 2024
                                                 ...
            THE PARBHANI DISTRICT CENTRAL COOPERATIVE BANK LTD THROUGH ITS
                                        GENERAL MANAGER
                                              VERSUS
                                    SAHEBRAO JESA JADHAV
                                                 ...
                  Advocate for the Petitioner in all matters : Mr. Mule Rajaram B.
                    Advocate for Respondents in all matters : Mr. Y.R. Barhate
                                                 ...

                               CORAM         : ARUN R. PEDNEKER, J.

                               Dated         : September 04, 2024

            PER COURT :-

1. The issue involved in these writ petitions is squarely covered by the

judgment of this Court passed on 7.12.2010 in Letters Patent Appeal No.

71/2010 in Writ Petition No. 7487/2009 (The Parbhani District Central

Cooperative Bank Ltd. Vs. The State of Maharashtra) and the Special Leave

to Appeal (Civil) No. 9599/2011 filed against the same is also dismissed by

the Hon'ble Supreme Court.

2. In the present matters, the petitioner bank is the same, but the

respondents are different, who are employees. There is no dispute that the

above judgment is applicable to the present cases and the SLP filed against

the said judgment is also dismissed.

3. In view of the same, nothing survive in the present writ petitions. The

writ petitions are dismissed.

( ARUN R. PEDNEKER, J. )

ssc/