Bombay High Court
Mrs. Gauri Sukumar Halbe vs The State Of Maharashtra Through The ... on 24 September, 2021
Author: Abhay Ahuja
Bench: R. D. Dhanuka, Abhay Ahuja
42-wp 5851-21
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Amk
WRIT PETITION NO. 5851 OF 2021
Smt. Gauri Mahesh Karandikar .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
WITH
WRIT PETITION NO. 5852 OF 2021
Shraddha Samir Dabhole .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
WITH
WRIT PETITION NO. 5853 OF 2021
Poonam Janardan Gaikwad .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
WITH
WRIT PETITION NO. 5854 OF 2021
Rohidas Vasudev Patil .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
WITH
WRIT PETITION NO. 5855 OF 2021
Mrs. Gauri Sukumar Halbe .. Petitioner
Vs.
The State of Maharashtra & Ors. .. Respondents
Mr. Narendra V. Bandiwadekar a/w. Mr. Vinayak Kumbhar i/b Mrs.
Ashwini Navjyot Bandiwadekar for the Petitioner.
Mr. Vikas M. Mali, AGP and Ms. Kavita N. Solunke, AGP for the
Respondents-State.
Mr. Sagar A. Mane for Respondent Nos.3 & 4.
1/2
42-wp 5851-21
CORAM : R. D. DHANUKA &
ABHAY AHUJA, JJ.
DATE : 24th SEPTEMBER, 2021.
P. C. :
1. Matters are on board. Mentioned at 2.30 p.m. after giving notice to other side.
2. Our attention is invited to the order passed by respondent no.2 on various proposals submitted by the management for approval on the appointment of the petitioners made by the management thereby determining their proposals and directing the management to submit separate proposal. It is the case of the petitioners that though this order has been passed on 25.03.2014, the management has not submitted separate proposals as directed in the said order.
3. Mr. Bandiwadekar, learned counsel for the petitioner invited our attention to the advertisement issued by respondent no.3-management, including these posts which are occupied by the petitioners, for appointment on Pavitra Portal. He also invited our attention to the list of various posts and the same will be filled up according to said advertisement. Learned counsel for the management seeks time to take instructions.
4. Place the matter on board for admission on 01.10.2021.
5. Till next date, there shall be ad-interim relief in terms of prayer clause (e).
6. Parties to act on the authenticated copy of this order.
[ABHAY AHUJA, J.] [R. D. DHANUKA, J.] Digitally signed by ARJUN ARJUN MACHHINDRA MACHHINDRA KADAM KADAM Date:
2021.09.28 13:52:54 +0530 2/2