Bombay High Court
Sujata Navnath Puri And Others vs The State Of Maharashtra Thr Its ... on 25 March, 2021
Author: Shrikant D. Kulkarni
Bench: S.V. Gangapurwala, Shrikant D. Kulkarni
923-WP-5304-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO. 5304 OF 2021
Sujata Navnath Puri and Others ..PETITIONERS
VERSUS
State of Maharashtra and Others ..RESPONDENTS
....
Mr. M.A. Golegaonkar, Advocate for petitioners
Mr. S.B. Yawalkar, Addl.G.P. for respondent - State
....
CORAM : S.V. GANGAPURWALA AND
SHRIKANT D. KULKARNI, JJ.
DATED : 25th MARCH, 2021 PER COURT :
1. The petitioners seek continuity in service till the date of joining after they were declared surplus for the purpose of promotion and other monetary benefits.
2. Issue notice to the respondents, returnable on 17 th June, 2021.
Learned A.G.P. waives service of notice for Respondent Nos.1 and 2.
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