Bombay High Court
Pawan Uttam Marag And Others vs The State Of Maharashtra And Another on 12 January, 2022
Author: S.G. Mehare
Bench: A.S. Gadkari, S.G. Mehare
954-wp-6901 OF 2021.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
954 WRIT PETITION NO.6901 OF 2021
WITH CA/10277/2021 IN WP/6901/2021
PAWAN UTTAM MARAG AND OTHERS
VERSUS
THE STATE OF MAHARASHTRA AND ANOTHER
...
Advocate for Petitioners : Mr. Thombre S.S. AGP for Respondents : Mrs. M.A. Deshpande Advocate for Respondent No.2 : Mr. K.C. Sant ...
CORAM : A.S. GADKARI & S.G. MEHARE, J.J. DATED : 12th JANUARY, 2022 PER COURT:-
1. Heard learned counsel for the respective sides.
2. Arguable questions are made out. Hence, Admit.
3. Learned counsel appearing for respondent no.2 submitted that, in paragraph no.16 of affidavit dated 08.09.2021 it is stated that, the management council has already taken a decision to cancel the recruitment process as per advertisement No.2/2019. In view thereof, there is no question of granting interim relief to the petitioners at this stage.
4. In view thereof, prayer clause (B) of the present petition has become infructuous. Accordingly, interim relief is rejected.
5. It is made clear that, the respondent no.2 is at liberty to 1/2 ::: Uploaded on - 14/01/2022 ::: Downloaded on - 14/01/2022 23:55:51 ::: 954-wp-6901 OF 2021.odt adopt appropriate procedure for initiating fresh recruitment process.
(S.G. MEHARE. J.) (A.S. GADKARI, J.) Mujaheed// 2/2 ::: Uploaded on - 14/01/2022 ::: Downloaded on - 14/01/2022 23:55:51 :::