Bombay High Court
Union Of India & Othersd vs Radhelal Ramji Sathawane on 29 April, 2016
Author: B.P. Dharmadhikari
Bench: B.P. Dharmadhikari
1 wp1149.05
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO.1149 OF 2005
1) Union of India, Department of
Posts, Ministry of Communication,
through its Secretary, Dak Bhavan,
New Delhi - 110 001.
2) The Chief Post Master General,
Maharashtra Circle, Mumbai-400 001.
3) The Postmaster General,
Nagpur Region, Nagpur-440010.
4) The Senior Superintendent of
Post Offices, Nagpur Mofussil
Division, Nagpur-440012.
5) The Assistant Superintendent of
Post Offices, Gondia Sub-Division,
Gondia-441001. ... Petitioners
- Versus -
Radhelal s/o Ramji Sathawane,
aged about 32 years, occupation :
Ex-EDDA, Rawanwadi Branch
Post Office, resident of Rawanwadi,
Tahsil Gondia, District Gondia. ... Respondent
-----------------
Shri R.S. Sundaram, Advocate for petitioners.
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2 wp1149.05
CORAM : B.P. DHARMADHIKARI AND
P.N. DESHMUKH, JJ.
DATED : APRIL 29, 2016
ORAL JUDGMENT (PER B.P. DHARMADHIKARI, J.) :
Heard Adv. Sundaram for petitioners. Nobody appears for respondent.
2) Inviting our attention to interim order dated 19/4/2005, Adv. Sundaram for petitioners states that accordingly respondent has been provided employment vide order dated 14/7/2006 and he continues to work.
He, therefore, submits that rule can be made absolute in terms of interim order.
3) Accordingly, we make rule absolute in terms of interim order dated 19/4/2005 and dispose of writ petition. No costs.
JUDGE JUDGE
khj
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