Bombay High Court
Pramod Prakash Borade vs The Security Printing And Minting ... on 8 February, 2021
Author: G. S. Kulkarni
Bench: Dipankar Datta, G. S. Kulkarni
21.IASTNo.82021(WPNo.63532008)
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION (ST) NO.8 OF 2021
IN
WRIT PETITION NO.6353 of 2008
Pramod Prakash Borade ... Applicant
IN THE MATTER BETWEEN
The Security Printing and Minting
Corporation of India Ltd. & Anr. ... Petitioners.
Versus
Pramod Prakash Borade ... Respondents.
.....
Ms.Devyani Deshmukh a/w. Adv.Araya Bile, Advocate for the
Applicant in IA and for the Respondent in Wrti Petition.
Mr.Nikhil M. Pujari i/b. Mr.Pramod Joshi, Advocate for the
Petitioner.
.....
CORAM : DIPANKAR DATTA, CJ &
G. S. KULKARNI, J.
DATE : FEBRUARY 8, 2021. P.C. 1 We have heard the learned Advocates for the parties
and considered the prayers made in this interim application, which is at the instance of the sole respondent in the writ petition. Keeping in mind the circumstance that the applicant, despite being found eligible for appointment on compassionate Prajakta Vartak 1/3
21.IASTNo.82021(WPNo.63532008) ground by the petitioners could not be appointed as such for want of vacancy, we do not appreciate the stand of the petitioners in proceeding to issue an advertisement seeking applications from eligible candidates for recruitment on vacant posts. We have not been shown that even on one such post among several which have been advertised, the applicant cannot be accommodated. Prima facie, we are satisfied that the applicant has set up a strong case for grant of ad-interim stay of the process initiated by the petitioners.
2 In such view of the matter, the advertisement published in the 'Dainik Lokmat' in its issue dated 21st6 November 2020 shall not be given any effect or further effect for a period of eight weeks or until further order, whichever is earlier.
3 The opposite parties in the application being the petitioners in the writ petition, shall be at liberty to file reply affidavit within three weeks; rejoinder, if any, thereto may be filed within a week thereafter.
4 The interim application shall be listed along with the Prajakta Vartak 2/3
21.IASTNo.82021(WPNo.63532008) writ petition for final hearing on 18th March 2021.
(G. S. KULKARNI, J.) (CHIEF JUSTICE) Raju D. Gaikwad Digitally signed by Raju D. Gaikwad Date: 2021.02.09 11:42:36 +0530 Prajakta Vartak 3/3