Bombay High Court
Government Aided Technical Institutes ... vs The State Of Maharashtra And Others on 10 March, 2021
Author: Shrikant D. Kulkarni
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
(1) 978-wp-10874-2017
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
978 WRIT PETITION NO.10874 OF 2017
WITH WP/2957/2017
GOVERNMENT AIDED TECHNICAL INSTITUTES EMPLOYEES
WELFARE BOARD THROUGH ITS SECRETARY N J PANDE
..PETITIONER
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
...
Mr. K. V. Patil And Mr. U. K. Ruparel, Advocate for
the Petitioner.
Mr. A. R. Kale, AGP for Respondents-State.
Mr. Swapanil S. Rathi, Advocate for Respondent
Nos.6, 8, 10, 12, 16, 18, 20, 22, 24, 26, 28, 30,
32, 34, 38, 42, 44 and 46.
Mr. A. P. Bhakkad, Advocate for Respondent Nos.5,
7, 9, 15, 17, 19, 21, 23, 25, 27, 29, 31, 33, 37,
39, 41 and 45.
Mr. Amol R. Joshi, Advocate for Respondent No.35.
...
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATED : 10th MARCH, 2021. PER COURT:-
1. Adjournment is sought on the ground that Mr. Mantri, learned Advocate has filed leave note.
2. Stand over to 07.04.2021.
(SHRIKANT D. KULKARNI) (S. V. GANGAPURWALA) JUDGE JUDGE Devendra/March-2021 ::: Uploaded on - 16/03/2021 ::: Downloaded on - 01/09/2021 03:21:19 :::