Bombay High Court
Milind Bhagwan Bansode vs Purushottam Prataprao Jadhav And ... on 18 July, 2022
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
76-wp-7444-22
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
WRIT PETITION NO.7444 OF 2022
MILIND BHAGWAN BANSODE
VERSUS
PURUSHOTTAM PRATAPRAO JADHAV AND OTHERS
....
Dr. R.J. Godbole, Advocate for the Petitioner
Mr. S.B. Pulkundwar, AGP for Respondent Nos. 6 and 8
....
CORAM : MANGESH S. PATIL, J.
DATE : 18 JULY 2022
PER COURT:-
Heard.
2. The petitioner was respondent No.6 in an appeal preferred by respondent No.1 under Section 59 of the Maharashtra Universities Act, 1994. In the process of deciding the appeal, without there being prima facie any prayer or relief claimed qua the petitioner the hearing, observations and conclusions and even directions have been issued touching the legality of his appointment.
3. Issue notice to respondents, returnable on 17.08.2022. Learned AGP waives service for respondent Nos. 6 and 8.
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4. There shall be stay to the operation of clause (iv) of the operative part of the judgment of the Tribunal dated 20.06.2022, till the next date.
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