Bombay High Court
Mahesh Gangadhar Mundhe vs State Of Maharashtra Thr. Prin. Sec. ... on 18 October, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin Jamdar, Sharmila U. Deshmukh
TRUPTI
SADANAND
BAMNE Trupti 1 25-wp-11447-2022.doc
Digitally signed by
TRUPTI SADANAND
BAMNE IN THE HIGH COURT OF JUDICATURE AT BOMBAY
Date: 2022.10.21
12:37:51 +0530 CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11447 OF 2022
Mahesh Gangadhar Mundhe ... Petitioner
Versus
State of Maharashtra & Ors. ... Respondents
......
Mr.Vinod P. Sangvikar for the Petitioner.
Ms. R.M. Shinde, AGP for the State.
......
CORAM : NITIN JAMDAR AND
SHARMILA U. DESHMUKH, JJ.
DATE : 18 OCTOBER 2022
P.C. :
The learned Counsel for the Petitioner accepts that on the earlier occasion, the Petitioner and other candidates had approached the Maharashtra Administrative Tribunal and certain orders were passed by the Administrative Tribunal. Thereafter, the authorities, pursuant to the orders, has passed the impugned order. The learned Counsel states that the Petitioner will approach the Maharashtra Administrative Tribunal. Keeping all the contentions of the parties open, the writ petition is disposed of.
(SHARMILA U. DESHMUKH, J.) (NITIN JAMDAR, J.)