Bombay High Court
Kailas Ramrao Thorat vs The State Of Maharashtra And Others on 7 June, 2019
Author: Mangesh S. Patil
Bench: S. V. Gangapurwala, Mangesh S. Patil
1 wp 3923.19+
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 3923 OF 2019
WITH
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VIJAY UTTAMRAO KALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioners : Mr. Thombre S. S.
AGP for Respondents : Mrs. M. A. Deshpande
...
CORAM: S. V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE: 07th JUNE, 2019 PER COURT:
1. Prima facie, we feel that it would not be possible to entertain these writ petitions. The co-ordinate bench has passed an order. It is submitted that, Review is filed. If the petitioners are affected, the petitioners have remedy before the tribunal. The judicial ::: Uploaded on - 13/06/2019 ::: Downloaded on - 14/07/2019 19:27:21 ::: 2 wp 3923.19+ discipline has to be maintained and the order passed by the co-ordinate bench has to be considered.
2. The petitioners have a remedy against the order of termination to challenge the same on merits before the tribunal. Naturally, the tribunal is required to consider the contentions raised by the petitioners on merits.
3. In the view of above, writ petitions are disposed of. No costs.
[MANGESH S. PATIL, J.] [S. V. GANGAPURWALA, J.] marathe ::: Uploaded on - 13/06/2019 ::: Downloaded on - 14/07/2019 19:27:21 :::