Bombay High Court
Swapnil Dilip Baviskar vs The State Of Maharashtra And Others on 4 May, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 919-wp-6320-2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
919 WRIT PETITION NO.6320 OF 2021
SWAPNIL DILIP BAVISKAR ..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. S. R. Barlinge, Advocate for the Petitioner.
Mr. S. G. Karlekar, AGP for Respondents-State.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 04th MAY, 2021. PER COURT:-
1. The tribe claim of the petitioner is invalidated.
2. Issue notice to respondents, returnable on 29.06.2021. The learned A.G.P. waives service of notice for respondent nos.1 and 2.
3. Till then, adverse action shall not be taken against the petitioner only on the ground that his tribe claim is invalidated.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/May-2021 ::: Uploaded on - 04/05/2021 ::: Downloaded on - 10/09/2021 06:23:45 :::