Swatantra Mazoor Union, Ordnance ... vs The Director General Ordnance, ...
2025 Latest Caselaw 7022 Bom

Bombay High Court

Swatantra Mazoor Union, Ordnance ... vs The Director General Ordnance, ... on 24 October, 2025

                                                                                                            7 WP-6572-2025
                                                                    1

                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                      NAGPUR BENCH, NAGPUR.
                                      WRIT PETITION NO.6572 OF 2025
                           [Arya Vidya Sabha and Another ..Vs.. Geeta Vikas Harwani and
                                                   Another]
                      ______________________________________________________________________________
                      Office Notes, Office Memoranda of Coram,
                      appearances, Court's orders of directions                  Court's or Judge's order
                      and Registrar's orders.
                                      Mr C. Dharmadhikari, Advocate for the Petitioners.

                                       CORAM          : NANDESH S. DESHPANDE, J.

                                       DATE           : 24th OCTOBER, 2025.

                                      .           Heard.

2. Issue notice to the respondents, returnable on 31.10.2025.

3. Mr. H. D. Futane, learned Assistant Government Pleader waives service of notice on behalf of the respondent/State.

4. The learned counsel for the petitioners submits that the Full Bench judgment on which the reliance has been placed by the Tribunal has been overruled by the Hon'ble Apex Court in the case of Jai Bhavani Shikshan Prasarak Mandal vs Ramesh and Others, reported in (2022) 13 SCC 148.

5. In that view of the matter, all contentions of the parties are kept open.

JUDGE

Tambe.

Signed by: Mr. Ashish Tambe Designation: PA To Honourable Judge Date: 24/10/2025 15:42:13