Bombay High Court
Maharashtra Rajya Gramin ... vs State Of Maharashtra, Thr. Its ... on 15 July, 2019
Author: Ravi K. Deshpande
Bench: Ravi K. Deshpande
1
1507wp4875.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
Writ Petition No.4875 of 2019
Maharashtra Rajya Gramin Grampanchayat Karmachari Sanghatana, Nagpur,
through its President, Shri Vilas S. Madavi
Versus
State of Maharashtra, through its Secretary, Department of Rural Development
and Water Resources, Mantralaya, Mumbai, and others.
Office Notes, Memoranda of Coram,
appearances, Court's orders or directions Court's or Judge's orders
and Registrar's order
Shri N.S. Warulkar, Advocate for Petitioner.
Ms N.P. Mehta, Assistant Government Pleader for Respondent
Nos.1 and 2.
Coram : R.K. Deshpande & Vinay Joshi, JJ.
Date : 15th July, 2019 If the persons are held ineligible for recruitment to Class-III and IV posts under the Gram Panchayat, they are at liberty to file a fresh petition as the persons directly aggrieved, which can be considered in accordance with law. We, however, do not find any locus in the petitioner to maintain this petition. It is dismissed on that count only.
(Vinay Joshi, J.) (R.K. Deshpande, J.) Lanjewar, PS ::: Uploaded on - 15/07/2019 ::: Downloaded on - 16/07/2019 04:21:23 :::