KUNDLIK S/O KOSRU MATE Vs. STATE OF MAHARASHTRA THROUGH ITS SECRETARY GENERAL ADMINISTRATION DEPARTMENT MANTRALAYA, MUMBAI
LAWS(BOM)-2018-2-231
HIGH COURT OF BOMBAY
Decided on February 08,2018

Kundlik S/O Kosru Mate Appellant
VERSUS
State Of Maharashtra Through Its Secretary General Administration Department Mantralaya, Mumbai Respondents

JUDGEMENT

B.P.DHARMADHIKARI,J. - (1.) Heard Adv. Iyer holding for Adv. Mohogaonkar for petitioners. Learned AGP for respondents.
(2.) Challenge in Writ Petition is, to show-cause notice dated 15.03.2002. Operation and effect of that show-cause notice is stayed by this Court while issuing notice on 20.06.2002 and the same was continued while admitting the matter.
(3.) The petitioner no.1 before this Court is father of petitioner no.2. The petitioner no.2 has secured Government employment as Project-affected person and has been appointed as a Peon on 27.10.1995 in the office of the Executive Engineer, Gosekhurd Project, Paoni.;


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