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Bombay High Court

Shraddha Samir Dabhole vs The State Of Maharashtra And Ors on 21 October, 2021

Author: Abhay Ahuja

Bench: R.D. Dhanuka, Abhay Ahuja

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                       WRIT PETITION NO.5851 OF 2021

Smt.Gauri Mahesh Karandikar                     .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

                                  WITH
                       WRIT PETITION NO.5852 OF 2021

Shraddha Samir Dabhole                          .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

                                  WITH
                       WRIT PETITION NO.5853 OF 2021

Poonam Janardan Gaikwad                         .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

                                  WITH
                       WRIT PETITION NO.5854 OF 2021

Rohidas Vasudev Patil                           .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

                                  WITH
                       WRIT PETITION NO.5855 OF 2021

Mrs.Gauri Sukumar Halbe                         .. Petitioner
       Versus
State of Maharashtra & Ors.                     .. Respondents

                ---

Mr.Narendra V. Bandiwadekar a/w Mr.Vinayak Kumbhar a/w Mr.Ajinkya
Navale i/by Ms.Ashwini Navjyot Bandiwadekar for the petitioners in
all writ petitions.




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Mr.Vikas M. Mali, AGP, Ms.Sushma S. Bhende, AGP, Mrs.P.J. Gavhane,
AGP, Mr.N.K. Rajpurohit, AGP and Ms.Kavita N.Solunke for the
respondents-State in all writ petitions.
Mr.Sagar A. Mane for the respondent nos.3 & 4 in all writ petitions.
            ---

                               CORAM : R.D. DHANUKA
                                       ABHAY AHUJA, JJ.

DATE : 21st October 2021 P.C.:-

. The respondent nos.1 & 2 and also the respondent nos.3 &4 are permitted to file affidavit-in-reply within two weeks from today with a copy to be served upon the petitioners' advocate simultaneously. Rejoinder, if any, shall be filed within two weeks thereafter with a copy to be served upon the respondents' advocate.

2. The affidavits proposed to be filed by the respondent nos.1 and 2 shall indicate whether Pavitra Portal of Government of Maharashtra applies to the permanent unaided posts or not.

3. Place the matter on board for 'Admission' on 1 st December 2021. Ad-interim relief granted by this Court on 24 th September 2021 to continue till further orders.

                ABHAY AHUJA, J.                 R.D. DHANUKA, J.




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