Bombay High Court
Vinayak Shridhar Rathod vs The State Of Maharashtra And Others on 14 November, 2022
Author: Vibha Kankanwadi
Bench: Dipankar Datta, Vibha Kankanwadi
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IN THE HIGH COURT OF JUDICATURE OF BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 1606 OF 2021
Vinayak s/o Shridhar Rathod ... PETITIONER
VERSUS
The State of Maharashtra & others ... RESPONDENTS
Mr. C. V. Dharurkar, Advocate for the petitioner.
Mr. A. R. Kale, A. G. P. for Respondent No.1.
Mr. M. R. Deshmukh, advocate holding for Mr. S. G.
Chapalgaonkar, Advocate for Respondent No.2.
Mr. P. D. Bachate, Advocate for Respondents No. 3 & 4.
Mr. Swapnil Patunkar, advocate i/by J. P. Legal Associates
for Respondent No.5.
CORAM : DIPANKAR DATTA, CJ AND
SMT. VIBHA KANKANWADI, J.
DATE : NOVEMBER 14, 2022. P. C. :
1 Appointment of the respondent no.5 on the post of Assistant Professor in Political Science, on the basis of selection made by a duly constituted Committee in which the Registrar of Dr. Babasaheb Ambedkar Marathwada University, Aurangabad was a member in the capacity of nominee of the Vice Chancellor, is under challenge in this writ petition basically on the ground that the respondent no.5 did not register for the Ph. D. program prior to July 2011 and, therefore, could not have ::: Uploaded on - 14/11/2022 ::: Downloaded on - 15/11/2022 22:04:44 ::: wp1606.21.odt been granted exemption from the requirement of NET/SLET/SET qualifcation for appointment. 2 Let the relevant records of the Committee's deliberations leading to appointment of the respondent no.5 be placed before us on 16 th November, 2022 by the concerned respondents, i.e., by the respondent no.2 represented by learned advocate Mr. M. R. Deshmukh, and by the respondents 3 & 4, represented by Mr. P. D. Bachate, learned advocate.
(SMT. VIBHA KANKANWADI, J.) (CHIEF JUSTICE) ::: Uploaded on - 14/11/2022 ::: Downloaded on - 15/11/2022 22:04:44 :::