Bombay High Court
Shri. Sambhaji Dadaji Shewale vs Malegaon Municipal Corporation ... on 2 December, 2019
Author: M.S.Karnik
Bench: Ranjit More, M.S.Karnik
21.wp 9264-19.doc
DDR
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.9264 OF 2019
Sambhaji Dadaji Shewale ... Petitioner
Vs.
Malegaon Municipal Corporation and anr. ... Respondents
...........
Mr. A.A. Gharte for the petitioner.
Mr. R.S. Kate for respondent No.1.
Ms. V.S. Nimbalkar, AGP for State.
...........
CORAM : RANJIT MORE &
M.S.KARNIK, JJ.
DATE : 2nd DECEMBER, 2019
P.C.:-
By this Petition the petitioner is seeking
direction to respondent No.1 - Malegaon Municipal
Corporation to decide his application dated 25 th April, 2019 for compassionate appointment, copy of which is annexed as Exhibit 'G' at page 64 of the Petition.
2. Since we have disposed of the Petition in which similar relief was sought, the reply of respondent No.1 may not be necessary.
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21.wp 9264-19.doc
3. In the above circumstances, we dispose of this Petition by directing respondent No.1 - Malegaon Municipal Corporation to decide petitioner's application dated 25/4/2019 as expeditiously as possible, in any case within a period of 2 months after receipt of the copy of this order, in accordance with law.
4. It is made clear that we have not gone into the merits of the matter and all points and contentions of the respective parties are expressly kept open.
5. In order to enable respondent No.1 to comply with this order, the petitioner shall remain present before respondent No.1 - Malegaon Municipal Corporation on 9 th December, 2019 at 11.00 am.
6. The Petition is disposed of.
(M.S.KARNIK, J.) (RANJIT MORE, J.) Digitally signed by Diksha Diksha Rane Rane Date:
2019.12.04 11:19:10 +0530 2/2