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Bombay High Court

Mrs. Nutan Vinyak Pingulkar And Anr vs The State Of Maharashtra And Ors on 17 July, 2019

Author: A.S.Gadkari

Bench: A.S.Gadkari

                                                                   6-wp.6622-2018.doc

Dond
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      CIVIL APPELLATE JURISDICTION

                               WRIT PETITION NO.6622 OF 2018

Smt. Jaylata Ashok Desai & Anr.                                 ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents
                                       WITH
                              WRIT PETITION NO.6623 OF 2018

Miss. Maya Vilas Jadhav & Anr.                                  ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents
                                       WITH
                              WRIT PETITION NO.6624 OF 2018

Shri Abhishekh D. Kashelikar & Anr.                             ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents

                                       WITH
                              WRIT PETITION NO.6625 OF 2018

Mrs. Nutan V. Pingulkar & Anr.                                  ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents

                                       WITH
                              WRIT PETITION NO.6706 OF 2018

Shri Dhoni R. Gawade & Anr.                                     ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents
                                       WITH
                              WRIT PETITION NO.6748 OF 2018

Ms. Savita Atmaram Patil & Anr                                  ..Petitioners
     Vs
The State of Maharashtra & Ors.                                 ..Respondents

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                                        WITH
                               WRIT PETITION NO.6749 OF 2018

Shri Rajendraprasad Mahadev Kadadm & Anr              ..Petitioners
     Vs
The State of Maharashtra & Ors.                       ..Respondents
                                 WITH
                        WRIT PETITION NO.6750 OF 2018

Shri Siddhesh Sudhakar Kanse & Anr.                                ..Petitioners
     Vs
The State of Maharashtra & Ors.                                    ..Respondents
                                         ---------

Mr. N.V. Bandiwadekar I/b Ashwini Bandiwadekar for the Petitioners.
Ms. V.S. Nimbalkar, AGP for the State.
                                     -----

                                         CORAM : A.S.GADKARI, J.

DATE : 17th July 2019. P.C.:

1] Heard the learned counsel for the Petitioners.
2]           Admit.

3]           Ad-interim relief granted by Order dated 26 th June 2018 is confirmed

as interim relief in all petitions.
4] It is made clear that, the entitlement of the petitioners such as permanency in the service and benefits availed by them will be subject to final outcome of the present petitions. In case the petitioners do not succeed in the petitions, they shall not claim equity in the matter.
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