SANTOSH BIDWADKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) By this Petition under Article 226 of the Constitution of India, the petitioner is invoking writ jurisdiction of this Court impugning two decisions; dated 2nd March, 2016 by respondent No.5 and a decision dated 24th February, 2021 by respondent No.7 on the following substantive prayers;

(2.) We have heard Mr. Joshi, learned Counsel for the petitioner, Mr. Rodrigues, learned Special Counsel, for Respondent No.1, Mr. Satilkar, learned A.G.P, for Respondent-State and Mr. D'Souza, learned Counsel for respondent No.7.

(3.) Facts germane for the decision can be summarized as follows.