Bombay High Court
Vishwanath Digambar Wadje vs The State Of Maharashtra And Anr on 8 October, 2021
Author: N. R. Borkar
Bench: Prasanna B. Varale, N. R. Borkar
Shubhada S Kadam 19 wp 6290 & 6571.2021.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 6290 OF 2021
Shri Vishwanath Digambar Wadje ....Petitioner
Versus
The State of Maharashtra through Additional
Chief Secretary, General Administration
Department, Mantralaya and anr. ....Respondents
WITH
WRIT PETITION NO. 6571 OF 2021
Aarti Rajendra Pawar ....Petitioner
Versus
The State of Maharashtra through Additional
Chief Secretary, General Administration
Department, Mantralaya and 2 ors. ....Respondents
Shri A. Y. Sakhare, senior advocate with Mr. Ashish Gaikwad, advocate
for the petitioners.
Ms. Ashwini A. Purav, AGP for the State.
CORAM : PRASANNA B. VARALE &
N. R. BORKAR, JJ.
DATE : 8th OCTOBER, 2021.
P.C. :
1. Heard Mr. Sakhare, learned senior counsel appearing on behalf of the petitioners. Mr. Sakhare claimed urgency on the ground that the respondent-State may appoint the persons on the posts to which the petitioners have opted for in the examination conducted by respondent No.2-MPSC and, if such appointments are made, the purpose of approaching this Court would be frustrated. Digitally signed by SHUBHADA SHUBHADA SHANKAR SHANKAR KADAM KADAM Date:
2021.10.08 1/2
17:23:25 +0530 Shubhada S Kadam 19 wp 6290 & 6571.2021.doc
2. In view of the submission, the Registry is directed to issue notice to the respondents returnable on 20th October, 2021. Learned AGP waives notice on behalf of respondent No.1. ( N. R. BORKAR, J.) (PRASANNA B. VARALE, J.) 2/2