Rajesh Khakar And Ors Vs State Of Maharashtra And Ors
.... oduced themselves as Sameer Merchant and Dharmesh Dattani and told me that all three of them were owners of Lakshmi Dental Export Pvt. Ltd. After I shared information about my research with them, they requested that I leave my job and work with their company. When I refused, they assured me and p ...
Bombay High Court
Neelam Rajendra Nanaware Vs State Of Maharashtra
.... l be discharged after recording reasons therefor. In that regard, it is only appropriate to consider the authorities dealing with the question as to what exactly is the scope of consideration and what should be the manner of consideration while exercising such power . 17. The decision in ...
Bombay High Court
Kaushik Rameshchandra Thakkar @ Anam Vs State Of Maharashtra
.... Chhatisgarh, by recording in paragraph nos.5, 6, 7, 8 and 9, as under : 5. The submission of the learned counsel appearing for the appellant is that pursuant to the Look Out Circular (for short, ‘the LOC’) issued against the respondent, he was detained at IGI Airport from 11.00 hours, ...
Bombay High Court
Hitesh Tukaram Ade Vs City And Industrial Development Corp. Of Maharashtra Ltd. And Anr
.... the waiting list expired on 10th November, 2024. Even the Government Resolution dated 4th May, 2022, published by the General Administration Department of the State of Maharashtra, prescribed a lifespan of one year for the wait list. Hence, since the Petitioner was not in the wait list at all, C ...
Bombay High Court
Dr Chetana Rajput Vs Modern Education Society And Ors
.... s entitled to pension and also gratuity which the Respondents have delayed, without any justification. He therefore, prays that the petition be allowed. 5. Mr. S. R. Ronghe, leaned Advocate for the Respondent Nos.1 and 2 by relying on the compilation marked as ‘X-1’, communication dated 30.1 ...
Bombay High Court
Yogesh Kashinath Patil Vs SGV And SSPS Arts Commerce And Science College Throu. Its Principal And Ors
.... rs, was also recorded in the order dated 4th September, 2024. In paragraph Nos. 9, 10 and 11, the learned Single Judge observed while granting Anticipatory Bail, as under:- “9. The material on record does give an impression that certain disputes and bitterness have arisen between the inform ...
Bombay High Court
Viraj Shamrao Patil Vs State Of Maharashtra And Anr
.... P submits that this GR would not apply to the Municipal Corporation employees. 5. The Petitioner then relied upon the judgment of the Hon’ble Supreme Court in Balram Gupta Vs. Union of India & Anr. 1987 AIR 2354. We find from the said judgment that the Hon’ble Supreme Court concluded th ...
Bombay High Court
Mrs. Rajani Rajan Dixit (alias Rajani Tukaram Washimbekar) Vs State Of Maharashtra Through The Chief Secretary And Ors
.... nt servants who are paid from contingencies, (d) Government servants holding posts which have been declared by the authority which created them to be non-pensionable. (e) Holders of all tenure posts in the Medical Department, whether private practice is allowed to them or not, when the ...
Bombay High Court
Uday Laxman Pawar Vs Secretary Urban Development Department And Ors
.... hereinbefore, the Petitioner in the year 2024, is seeking indulgence of this Court to order reinstatement /continuation of his service with the Respondent No.7, w.e.f. the year 1993. Claim of the Petitioner is based on Government Resolution dated 21.01.1980. Admittedly, the Respondent No.7 has r ...
Bombay High Court
Ajay Shankar Rathod Vs Zilla Parishad Satara And Ors
.... y question. The candidate only navigated between 19 questions. (iv) From 17:56:47 to 18:32:15, candidate spent 35 minutes on answering all the question. However, the average time spent answering questions was 11 seconds. For some questions, less than 5 seconds was taken and for some question ...
Bombay High Court
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