Bombay High Court
Mrs. Jyoti Chandrakant Deshpande And ... vs The State Of Maharashtram Thr. ... on 30 November, 2022
Bench: A.S. Chandurkar, Anil Laxman Pansare
(1) wp7415.22
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 7415/2022
Mrs. Jyoti Chanrakant Deshpande and Ors. .vs. State of Maharashtra through
its Principal Secretary, Department of Higher and Technical Education,
Mantralaya, Mumbai and Others.
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. A. I. Shaikh, Advocate for petitioners.
Ms N. P. Mehta, A.G.P. for respondent nos. 1 and 2.
CORAM : A. S. CHANDURKAR & ANIL L. PANSARE, JJ.
DATE : 30.11.2022 The petitioners claim similar relief as was granted in Writ Petition No.3489/2020 (Mr. Milindkumar s/o Sitaramji Jibhkate and Ors. Vs. State of Maharashtra, through Secretary, Technical Education Department, Mantralaya, Mumbai and Ors.), decided on 17.11.2022.
Issue notice returnable in four weeks. Learned Assistant Government waives notice for respondent nos. 1 and 2.
(Anil L. Pansare, J.) (A. S. Chandurkar, J.)
Digitally signed byYOGESH
kahale ARVIND KAHALE
Signing Date:30.11.2022
18:39