Bombay High Court
Ramesh Shivram Chopde vs State Of Maharastra,Through Secretary ... on 12 February, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
wp873.2020.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 873 OF 2020
(Ramesh Shivram Chopde vrs. State of Mah and ors)
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri A.B.Mirza, Advocate for Petitioner
Shri A.M.Deshpande, AGP for Respondent Nos.1 to 3.
CORAM: R.K. DESHPANDE AND
AMIT B. BORKAR, JJ.
DATE: 12th FEBRUARY, 2020.
From 2001, the petitioner has been making representations for change in the date of birth in the service record. The petitioner was appointed in the year 1994. The notification regarding the change in the date of birth was issued in the year 1996. From 2001 to 2020, the petitioner has been making representation and no effort are made to approach this Court. The petition is dismissed on the ground of delay and laches.
JUDGE JUDGE
Rvjalit
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