Bombay High Court
Rakesh Subhashrao Sonawane And Others vs The State Of Maharashtra Through Its ... on 20 February, 2026
1957.26wp etc
(1)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.1957 OF 2026
SHRI. RAKESH SUBHASHRAO SONAWANE AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA, THR. ITS SECRETARY AND
OTHERS
.....
Mr Yogesh B. Bolkar, Advocate for Petitioners
Ms J. P. Reddy, AGP for Respondent Nos.1 to 4/State
Mr Maheshkumar S. Sonawane, Advocate for Respondent Nos.5 to 7
WITH
WRIT PETITION NO.569 OF 2026
SANJAY BHAIDAS PATIL AND OTHERS
VERSUS
STATE OF MAHARASHTRA AND OTHERS
.....
Mr Yogesh B. Bolkar, Advocate for Petitioners
Ms J. P. Reddy, AGP for Respondent Nos.1 to 4/State
Mr Maheshkumar S. Sonawane, Advocate for Respondent Nos.5 to 19
.....
WITH
WRIT PETITION NO.1849 OF 2026
SHRI RAVIKIRAN HUKUMCHAND PAWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
.....
Mr Yogesh B. Bolkar, Advocate for Petitioners
Mr S. J. Salgare, AGP for Respondent Nos.1 to 3/State
Mr Maheshkumar S. Sonawane, Advocate for Respondent Nos.4 to 6
.....
WITH
1957.26wp etc
(2)
WRIT PETITION NO.1855 OF 2026
NAMDEO NIMBA DEORE AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
.....
Mr Yogesh B. Bolkar, Advocate for Petitioners
Mr S. J. Salgare, AGP for Respondent Nos.1 to 3/State
Mr Maheshkumar S. Sonawane, Advocate for Respondent Nos.4 to 6
.....
CORAM : KISHORE C. SANT
AND
SUSHIL M. GHODESWAR, JJ.
DATE : 20th FEBRUARY 2026 PER COURT :-
1. Mr Maheshkumar S. Sonawane, learned Advocate appears for respondent/Zilla Parishad, Jalgaon in all these matters.
2. Heard learned Advocates for the respective sides.
3. The petitioners in all these petitions are the Zilla Parishad employees. They have appeared before this Court by challenging the orders dated 24/12/2025, 14/01/2026, 19/01/2026, whereby they are directed to get disability certificate verified within a period of seven days and pursuant thereto there are communications. The petitioners are relying on following orders passed by this Court :-
1957.26wp etc (3) (I) Order dated 15/10/2025 passed in Writ Petition No.12856/2025 (Shri. Ajitkumar Gulabrao Patil and others Vs. The State of Maharashtra and others);
(II) Order dated 15/10/2025 passed in Writ Petition No.12855/2025 (Shri. Sunil Dagadu More and others Vs. The State of Maharashtra and others); and (III) Order dated 02/02/2026, passed in Writ Petition No.754/2026 (Rajendra Vasant Narwade and others Vs. The State of Maharashtra and others)
4. Mr Sonawane, learned Advocate appearing for respondent/Zilla Parishad submits that the orders are already passed by this Court. He submits that the orders are subject to outcome of those writ petitions.
5. Considering the above, issue notice to the respondents in all these writ petitions, returnable on 23/03/2026.
6. Learned AGPs waive service of notice on behalf of respondent Nos.1 to 4 in Writ Petition Nos.1957/2026 and Writ Petition No.569/2026; and for respondent Nos.1 to 3 in Writ Petition Nos.1849/2026 and Writ Petition No.1855/2026. Learned Advocate 1957.26wp etc (4) Mr Sonawane waives service of notice for respondent Nos.5 to 7 in Writ Petition No.1957/2026, for respondent Nos.5 to 19 in Writ Petition No.569/2026 and for respondent Nos.4 to 6 in Writ Petition No.1849/2026 and Writ Petition No.1855/2026.
7. Till next date, there shall be ad interim relief in terms of prayer clause (F) in all these petitions. Needless to say that the interim relief shall be subject to outcome of these petitions.
8. Learned Advocate Mr Sonawane for Zilla Parishad shall communicate this order to the concerned authorities.
[SUSHIL M. GHODESWAR, J.] [KISHORE C. SANT, J.] sjk