Bombay High Court
Milind Murlidhar Ketkar And Ors vs The State Of Maha. Thr. Principal Sec. ... on 8 February, 2024
Author: M.M.Sathaye
Bench: Nitin Jamdar, M.M.Sathaye
2024:BHC-AS:6913-DB
1 906 wp 10396-23.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 10396 OF 2023
Milind Murlidhar Ketkar and Ors. ...Petitioners
Versus
The State of Maharashtra and Ors. ...Respondents
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SNEHA
Mr. Pankaj Das for the Petitioner.
NITIN Mr. S.B. Kalel, AGP for the Respondent/State
CHAVAN
Digitally signed by
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SNEHA NITIN
CHAVAN
Date: 2024.02.12
19:38:53 +0530
CORAM : NITIN JAMDAR AND
M.M.SATHAYE, JJ.
DATE : 8 FEBRUARY 2024 P.C. :
. The Petitioners are seeking relief against the State of Maharashtra arising out of their services in the State of Maharashtra. The Petitioners will have to approach the Maharashtra Administrative Tribunal for these purposes.
2. Keeping all contentions open, the Writ Petition is disposed of.
(M.M.SATHAYE, J.) (NITIN JAMDAR, J.) Sneha Chavan ::: Uploaded on - 12/02/2024 ::: Downloaded on - 25/02/2024 16:16:42 :::