Bombay High Court
Marutrao Ghule Aptil Shikshan Sanstha & ... vs Ashok Rghunath Gadakh And Others on 6 December, 2018
Author: Ravindra V.Ghuge
Bench: Ravindra V.Ghuge
1
IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.3114 OF 1999
(Marutrao Ghule Patil Shikshan Sanstha and another Vs. Ashok
Raghunath Gadakh and others)
Mr.K.V.Patil h/f Mr.S.R.Barlinge, Advocate for the petitioners.
Mr.S.R.Yadav, AGP for the respondent No.3/State.
Mr.V.P.Latange, Advocate for respondent No.1.
( CORAM : Ravindra V.Ghuge, J.) DATE : 06/12/2018 PER COURT :
1. Learned Advocate for the petitioners seeks an adjournment.
2. Learned Advocate appearing on behalf of the respondent No.1 / employee submits that this matter involves a service dispute. He has been terminated on 25/05/1995. The College Tribunal allowed his appeal. This Court granted a blanket stay on 23/06/1999 and as such the respondent is kept out of employment despite being a qualified lecturer.
3. In view of the above and by way of a last chance, stand over to 03/01/2019 for final hearing. The parties would not seek an adjournment.
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