Bombay High Court
Vitthal Dagduji Bhagat vs The State Of Maharashtra And Others on 17 December, 2018
Author: Mangesh S. Patil
Bench: Prasanna B. Varale, Mangesh S. Patil
(1) 10 cp 908.18
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
10 CONT. PETITION NO.908 OF 2018
IN WP/2930/2017
VITTHAL DAGDUJI BHAGAT
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Wakade Ramesh I.
AGP for Respondents/State : Mr. S.Y. Mahajan
Advocate for Respondent No.5 : Mr. K.B. Jadhavar
...
CORAM : PRASANNA B. VARALE &
MANGESH S. PATIL, JJ.
DATE : 17.12.2018 P.C. :-
Heard the learned counsel for the petitioner.
2. Our attention was invited to the order of this Court dated 14.02.2018 in Writ Petition No. 2930 of 2017. The learned counsel submits that earlier representation was submitted to the Deputy Commissioner as well District Social Welfare Officer, Zilla Parishad, Beed. The copy of the same is also placed on record at Exhibit-C-3. The learned counsel then submitted that after an order was passed by this Court the petitioner submitted a fresh representation to the Commissioner on 20.02.2018 bringing to the notice of the Commissioner the grievance of the petitioner as well as the order of this Court. Then our attention was also invited to the communications exchanged ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 09:27:23 ::: (2) 10 cp 908.18 between the Social Welfare Officer, Zilla Parishad, Washim and Social Welfare Officer, Zilla Parishad, Beed.
3. At this stage, issue simple notice to respondent nos.3 and 5, making the same returnable on 25.02.2019. Learned counsel Mr. K.B. Jadhavar waives notice for respondent no.5.
[MANGESH S. PATIL, J.] [PRASANNA B. VARALE, J.] mub ::: Uploaded on - 17/12/2018 ::: Downloaded on - 27/12/2018 09:27:23 :::