Shailesh Madhukar Chaware And Others vs The State Of Maha. Thr. Secretary Home ...
2025 Latest Caselaw 2137 Bom

Bombay High Court

Shailesh Madhukar Chaware And Others vs The State Of Maha. Thr. Secretary Home ... on 11 August, 2025

Author: Anil Laxman Pansare

Bench: Anil Laxman Pansare

100-WP-4361-2025                                                                          1

                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          NAGPUR BENCH, NAGPUR.
                       WRIT PETITION NO. 4361 OF 2025
             (Shailesh Madhukar Chaware & Ors. Vs. The State of Maharashtra & Ors.)
__________________________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions            Court's or Judge's orders.
and Registrar's Orders.
                               Mr. Akshay Naik, Senior Counsel with Mr. Hrishikesh Chitaley,
                               Mr. Abhinav Vyas and Mr. Sanket Joshi, Counsel for the
                               petitioners.
                               Ms S.S. Jachak, A.G.P. for respondent nos. 1 to 3/State.
                               Mr. S.Y. Deopujari, Counsel for respondent nos. 4 to 13
                               (caveators).
                                                 .....
                                             CORAM : ANIL L. PANSARE AND
                                                       M.M. NERLIKAR, JJ.

AUGUST 11, 2025

CIVIL APPLICATION NO. 1855/2025

This is an application seeking amendment in the cause title of the petition.

2] For the reasons set out in the application, the same is allowed. Amendment be carried out forthwith.

3] The application is disposed of.

4] The challenge is to judgment dated 25/7/2025 passed by the Member, Maharashtra Administrative Tribunal, Nagpur Bench, Nagpur, in Original Application No. 737/2023, thereby dismissing the application filed by the petitioners challenging the order of termination.

5] Thus, the effect of the judgment of the Tribunal is that the order of termination of services of the petitioners stood certified.

6] The learned Counsel for respondent nos. 4 to 13 (caveators) submits that reply is ready and will be filed by tomorrow. Be filed.

7] The learned A.G.P. shall take instructions from respondent nos. 1 to 3, and file affidavit-in-reply, if necessary, within two weeks from today.

8] Mr. Akshay Naik, learned Senior Counsel for the petitioners, submits that the Tribunal had stayed the order for a period of two weeks from the date of its uploading. We are informed that the order was uploaded on 29/7/2025 and that two weeks will conclude tomorrow, i.e., on 12/8/2025. He accordingly makes a request to continue the relief.

9] The request, being reasonable, is accepted, because we have granted time to the respondents to file reply.

10] Accordingly, the impugned judgment shall stand stayed till next date.

                                      11]           Stand over to 25/8/2025.




                                                    (JUDGE)                       (JUDGE)


                                      Sumit




Signed by: Mr. Sumit Agrawal

Designation: PS To Honourable Judge Date: 11/08/2025 18:23:50