Bombay High Court
Rajkumar Tanaji Shriramwar vs The State Of Maharashtra And Others on 20 January, 2020
Bench: S. V. Gangapurwala, Shrikant D. Kulkarni
19wp1153-20
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
19 WRIT PETITION NO.1153 OF 2020
RAJKUMAR TANAJI SHRIRAMWAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr Bagal Vishal A.
AGP for Respondents: Mr S. P. Tiwari
CORAM : S. V. GANGAPURWALA &
SHRIKANT D. KULKARNI, JJ.
DATE : 20th January, 2020
ORDER:
1. Learned counsel for the petitioner submits that the petitioner has put in 29 years of service and now the services of the petitioner are sought to be terminated.
2. Issue notice to the respondents. Learned AGP waives notice for all the respondents and seeks time. Stand over to 05.02.2020.
3. Till then, status quo as on today with regard to the services of the petitioner be maintained.
(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC Page 1 of 1 ::: Uploaded on - 23/01/2020 ::: Downloaded on - 10/06/2020 13:51:30 :::