Bombay High Court
Dattatray Asaram Dahiphale vs The State Of Maharashtra And Others on 12 June, 2019
Author: Mangesh S. Patil
Bench: S.V. Gangapurwala, Mangesh S. Patil
(1) 919 wp 6486.19
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
919 WRIT PETITION NO.6486 OF 2019
DATTATRAY ASARAM DAHIPHALE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner : Mr. Khedkar Avinash S.
AGP for Respondents/State : Mr. P.K. Lakhotiya
...
CORAM : S.V. GANGAPURWALA &
MANGESH S. PATIL, JJ.
DATE : 12.06.2019 P.C. :-
The learned A.G.P. raises a preliminary objection that the petitioner can approach the Commissioner against the order stopping one increment. The other aspects would be dependent upon and consequential to the order that would be passed by the Commissioner.
2. In light of the above, the writ petition is disposed of with liberty to the petitioner to avail the alternate remedy. All contentions are kept open. No costs.
[MANGESH S. PATIL, J.] [S.V. GANGAPURWALA, J.] mub ::: Uploaded on - 15/06/2019 ::: Downloaded on - 21/07/2019 06:42:01 :::