Bombay High Court
Smt. Sheela W/O Kisan Sirsat @ Sheela D/O ... vs State Of Maharashtra, Thr. Its ... on 27 February, 2024
Author: Nitin W. Sambre
Bench: Nitin W. Sambre
1 6B-wp 6971.2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 6971 OF 2018
( Smt. Sheela w/o Kisan Sirsat vs. State of Maharashtra and others )
Office Notes, Office Memorandum of Coram,
appearances, Court's orders of directions Court's or Judge's order
and Registrar's orders.
Mr. B.G.Kulkarni, Advocate for the petitioner.
Ms.N.P.Mehta, Addl. GP for respondent Nos.1 to 3.
CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
DATE : FEBRUARY 27, 2024 It is the case of the petitioner that the issue canvassed in the petition is covered by the Division Bench Judgments of this Court delivered in Writ Petition No.8656 of 2018 Surekha wd/o Vinayak Kathardekar vs. Joint Director Higher Education decided on 17/02/2020 and in Writ Petition No.5129 of 2022 - Dr.(Mrs.) Vinaya Bhupendra Shahane vs. State of Maharashtra and others decided on 07/11/2023.
2) Mr.Kulkarni, learned counsel for the petitioner also invited our attention to the Judgment delivered in Writ Petition (Stamp) No.15490 of 2018 Pramodini Mangesh Rukari vs. The Superintendent Pay and Provident Fund Unit, Education Department and others decided on 11/03/2020 at Mumbai. According to him, the issue is squarely covered by the aforesaid judgment.
3) Ms.Mehta, learned Additional Government Pleader seeks time to take instructions and verify the matter.
4) Time of two weeks' is granted as a last chance.
5) Stand over to 18/03/2024.
( ABHAY J. MANTRI, J. ) ( NITIN W. SAMBRE, J. )
KOLHE
Signed by: Mr. Ravikant Kolhe
Designation: PA To Honourable Judge Date: 28/02/2024 11:04:58