Bombay High Court
Madhukar Shriram Sawale vs Dr. Panjabrao Deshmukh Krishi ... on 14 June, 2022
Author: Manish Pitale
Bench: Manish Pitale
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 616 OF 2018
Madhukar Shriram Sawale
Vs.
Dr. Panjabrao Deshmukh Krishi Vidyapeeth, Akola
WITH
WRIT PETITION NO. 617 OF 2018
Keshav Narhari Mate (deceased) Thru. LRs
Vs.
Dr. Panjabrao Deshmukh Krishi Vidyapeeth, Akola
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Office notes, Office Memoranda of Coram, appearances, Court's orders Court's or Judge's Orders. or directions and Registrar's orders.
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Mr. A.P. Khadatkar, Advocate h/f Mrs. S.W. Deshpande, Advocate for petitioner in both petitions. Mr. A.R. Patil, Advocate for respondent in both petitions.
CORAM : MANISH PITALE J.
DATE : 14.06.2022.
When the petitions are called out for hearing, the learned counsel for the parties have brought to the notice of this Court that in identical cases, this Court disposed of writ petitions by order dated 24.02.2022 in the following manner:
"The relief which was granted to the employees was a direction to the university that proposal for creation of post be submitted to the State Government.
Prity
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2. It appears that four agricultural universities including the respondent Dr. Panjabrao Deshmukh Krishi Vidyapeeth did approach the State Government which declined sanction for creation of posts.
3. In this view of the matter, the learned counsel for the petitioner seeks leave to withdraw the petition with liberty to take appropriate steps.
4. The petition is disposed of, with liberty as prayed.
2. In view of the above, these petitions are also disposed of with permission to withdraw the writ petitions and liberty to take appropriate steps in the matters.
JUDGE Signed By:PRITY S GABHANE Reason:
Location:
Signing Date:15.06.2022 11:20 Prity