Bombay High Court
Dinesh Tukaram Bhoir And Ors vs Vasai Virar Municipal Corporation on 5 January, 2026
Author: Ravindra V. Ghuge
Bench: Ravindra V. Ghuge
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 15466 OF 2024
Dr.Vikram Kiran Rathod ... Petitioner
versus
Vasai Virar City Municipal Corporation & Anr. ... Respondents
WITH
WRIT PETITION NO. 4677 OF 2022
WITH
WRIT PETITION NO. 4080 OF 2021
WITH
WRIT PETITION NO. 4083 OF 2021
WITH
WRIT PETITION NO. 4085 OF 2021
WITH
WRIT PETITION NO. 4079 OF 2021
WITH
WRIT PETITION NO. 4087 OF 2021
WITH
WRIT PETITION NO. 4088 OF 2021
WITH
WRIT PETITION NO. 4090 OF 2021
WITH
WRIT PETITION NO. 4091 OF 2021
WITH
WRIT PETITION NO. 4092 OF 2021
WITH
WRIT PETITION NO. 4094 OF 2021
WITH
WRIT PETITION NO . 9670 OF 2022
WITH
WRIT PETITION NO. 9669 OF 2022
WITH
WRIT PETITION NO. 6032 OF 2021
WITH
WRIT PETITION NO. 4676 OF 2022
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...
Mr.Rajeshwar G. Panchal with Mr.Mohan Rawat and Mr.Sarang S.
Gundajwar for the Petitioners in WP Nos. 15466 of 2024 and 6032 of
2021.
Mr.Abhijeet A. Desai with Ms.Mohini A. Rehpade, Mr.Vijay Singh and
Ms.Daksha Punghera for the Petitioners in WP Nos. 4677 of 2022, 4080 of
2021, 4083 of 2021, 4085 of 2021, 4087 of 2021, 4088 of 2021, 4090 of
2021, 4091 of 2021, 4092 of 2021, 4094 of 2021, 9669 of 2022, 4676 of
2022, 4079 of 2021 and 9670 of 2022.
Mr.Vishwanath Patil with Mr.Harshwardhan Karande for Respondent No.1
-Vasai Virar City Municipal Corporation in all Petitions.
Mr.P.P.Kakade, Addl.GP with Mr.S.H.Kankal, AGP for the Respondent -
State in WP No. 15466 of 2024.
Ms.Priyanka B. Chavan, AGP for the Respondent -State in WP No. 4677 of
2022.
Mr.S.H.Kankal, AGP for the Respondent -State in WP Nos. 4080 of 2021,
4083 of 2021, 4085 of 2021, 4079 of 2021, 4087 of 2021, 4088 of 2021,
4090 of 2021, 4091 of 2021, 4092 of 2021, 4094 of 2021, 9670 of 2022,
9669 of 2022, 6032 of 2021 and 4676 of 2022.
...
CORAM : RAVINDRA V. GHUGE &
ABHAY J. MANTRI, JJ.
DATE : JANUARY 05, 2026 P.C:
1. We have perused the earlier orders passed by this Court.
Additional affidavits have been filed.
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2. Ms.Chavan, the learned AGP, submits, on oral instructions, that pursuant to the order of this Court dated 11 th November 2024, the Urban Development Department was expected to take a decision in view of the observations of this Court in the said order which read as under :
"1. It is canvassed on behalf of the Petitioners that some of the contractual/temporary medical and para medical staff, who have put in between 3 years to 10 years as contractual employees, have been granted regularization on the substantive posts by Vasai Virar City Municipal Corporation and the Petitioners have been ignored.
2. From the pleadings, we do not find any specific averment listing out the names of such contractual candidates who have been working in between 3 years to 10 years and their dates of purported regularization. Though the Petitioners pray for parity, we need pleadings and details of such workers who can be termed as 'comparable set of employees' in order to consider the request of the Petitioners that they should be granted parity.
3. The learned Advocates for the Petitioners submit that an additional affidavit would be filed setting out the details of such employees, inclusive of their dates of contractual engagements and the dates on which they have been issued with the orders of regularization by the Municipal Corporation. Let such affidavit with proper details be filed, on or before 27th November, 2024.
4. The learned Advocates for the Petitioners also expect the State to enter an additional affidavit in reply, to indicate the factors that have been considered to assess the eligibility of other contractual candidates for being considered for regularization. Let such affidavit Trupti ...3 ::: Uploaded on - 07/01/2026 ::: Downloaded on - 07/01/2026 20:30:59 ::: 21GROUP MATTER.odt in reply be filed, on or before the same date.
5. List these Petitions on 5th December, 2024."
3. She further submits, on oral instructions, that the process in deference to the order dated 11th November, 2024 has been undertaken, and that, considering the Municipal Corporation elections and the applicable code of conduct, the Urban Development Department will apprise the Court of its decision after 20th January, 2026.
4. By consent of the parties, list these Petitions, in the urgent supplementary board, on 21st January, 2026.
(ABHAY J.MANTRI, J.) (RAVINDRA V. GHUGE, J.)
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