Bombay High Court
Dattatray Motiram Mahalle And Others vs The State Of Maharashtra, Thr. ... on 13 March, 2026
Author: Mukulika Shrikant Jawalkar
Bench: Mukulika Shrikant Jawalkar
2026:BHC-NAG:4256-DB
943-wp5827.25+1.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 5827 OF 2025
Bhagorao Sambhaji Kamble
-Vs.-
The State of Maharashtra and others
WRIT PETITION NO. 5651 OF 2025
Dattatray Motiram Mahalle and others
-Vs.-
The State of Maharashtra and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.Anand R. Deshpande, Adv. for the petitioners.
Ms H.N.Jaipurkar, AGP for the respondent-State.
Mr.V.M.Kulsange, Adv.for the respondent Nos.4 and 5.
CORAM : SMT. M. S. JAWALKAR &
NANDESH S.DESHPANDE, JJ.
DATE : 13TH MARCH, 2026 In view of the judgment in Writ Petition No.7287 of 2024 (Sangita Rajendra Hole and others v. The State of Maharashtra and others) and other connected matters, nothing survives in these petitions, as seniority list of 7 th round of 'Difficult Area Round Teachers List' is quashed and set aside. Accordingly, the petitions stand disposed of as has become infructuous.
(NANDESH S.DESHPANDE, J) (SMT.M.S.JAWALKAR, J) Signed by: Mr. G.S. Khunte Designation: PS To Honourable Judge Date: 13/03/2026 18:12:50 KHUNTE