Bombay High Court
The President, Shri Shankarling ... vs Manohar Vyankatesh Degaonkar And Anr on 14 February, 2024
Author: Gauri Godse
Bench: Gauri Godse
Digitally
signed by
VARSHA
VARSHA VIJAY
VIJAY RAJGURU
RAJGURU Date:
2024.02.17
10:32:07
+0530
20-wp-5232-2023.doc
varsha IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 5232 OF 2023
The President, Shri Shankarling Shikshan ... Petitioners
Prasarak Mandal and Anr
vs.
Manohar Vyankatesh Degaonkar and Anr ... Respondents
Mr. Priyal Gopaldas Sarda, for Petitioners.
Mr. Sachinkumar P. Rajepandhare for Respondent.
Mr. P.V. Nelson Rajan, AGP for State.
CORAM : GAURI GODSE, J.
DATED : 14th FEBRUARY, 2024 P.C. :-
1. Learned counsel for respondent no.1 submits that there is a false statement made on behalf of the petitioners that unsigned copy of the appointment letter was produced before the Tribunal. He submitted that he has filed affidavit-in-reply and he has attached the signed copy of the letter which was produced before the Tribunal.
Learned counsel for the petitioners though served has not responded to the aforesaid submissions by filing any rejoinder.
2. Learned counsel for the petitioners is permitted to file affidavit Page no. 1 of 2 ::: Uploaded on - 17/02/2024 ::: Downloaded on - 28/02/2024 01:34:04 ::: 20-wp-5232-2023.doc in rejoinder and annex certified copy of the documents which were exhibited before the Tribunal. Learned counsel for the respondent no.1 is also permitted to file additional affidavit on or before 1st March 2024
3. Stand over to 8th March 2024.
4. Ad interim relief already granted to continue till the next date.
5. To be listed under the caption for 'Urgent Admission'.
(GAURI GODSE, J.) Page no. 2 of 2 ::: Uploaded on - 17/02/2024 ::: Downloaded on - 28/02/2024 01:34:04 :::