Bombay High Court
Madhukar S/O Shyamrao Gharat vs The Vice-Chairman/Member Secretary, ... on 20 October, 2022
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
2010wp6639.22 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.6639 OF 2022
(Madhukar s/o Shyamrao Gharat vs. The Vice Chairman/Member Secretary,
Scheduled Tribe Caste Certificate Scrutiny Committee, Nagpur and others)
________________________________________________________________________
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's orders
or directions and Registrar's orders.
Ms. Preeti Rane, Advocate for petitioner.
Mrs. K.S. Joshi, Additional Government Pleader for
respondent no.1.
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CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATED : OCTOBER 20, 2022 Heard Ms. Rane, learned Counsel for the petitioner.
2) Issue notice for final disposal at the admission stage to the respondents.
3) Mrs. Joshi, learned Additional Government Pleader waives notice for the respondent no.1.
4) Hamdast is granted for service of notice upon respondent nos.2 and 3. In addition to usual mode of service, service through e-mail and registered post with acknowledgment due is permitted. The petitioner shall take steps for effecting proper service upon respondent nos.2 and 3 so that final disposal of the petition can be 2010wp6639.22 2/2 expedited.
5) We expect respondent nos.2 and 3 to file reply in the matter immediately after receipt of the notice by them so that this petition is finally disposed of before petitioner attains the age of superannuation.
6) Meanwhile, there shall be interim direction to the effect that no coercive steps be taken against the petitioner in relation to his service till final disposal of the petition or till the date of retirement of the petitioner, whichever is earlier.
7) Stand over to 22/11/2022.
JUDGE JUDGE
khj
Digitally Signed By:KAMAL HUNDRAJ JESWANI Signing Date:21.10.2022 11:28