Bombay High Court
Revannath Ramchandra Khandare vs The State Of Maharastra And Ors on 28 April, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
25-WP-5874-2021
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5874 OF 2021
PRAVIN Revannath Ramchandra Khandare .. Petitioner
DASHARATH
PANDIT
Digitally signed by
PRAVIN DASHARATH
PANDIT
Versus
Date: 2023.04.29
11:56:59 +0530
The State of Maharashtra & Ors. .. Respondents
Mr. Rajaram V. Bansode for petitioner.
Mr. B. V. Samant, AGP for respondent nos.1 to 3/State.
CORAM: S. V. GANGAPURWALA, ACTING CJ. &
SANDEEP V. MARNE, J.
DATE: APRIL 28, 2023
P.C.:
1. At the request of the petitioner, leave to file additional documents is granted.
2. The petitioner seeks regularization in service.
3. The petitioner submits that the proposal was even recommended by the Collector.
4. Issue notice to the respondents, returnable on 11 th July, 2023.
5. The learned AGP accepts notice for respondent nos.1 to 3. (SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 1 ::: Uploaded on - 29/04/2023 ::: Downloaded on - 29/04/2023 15:17:10 :::