LAWS(BOM)-2021-9-173

VIVEK BABU PATIL Vs. STATE OF MAHARASHTRA

Decided On September 06, 2021
Vivek Babu Patil Appellant
V/S
STATE OF MAHARASHTRA Respondents

JUDGEMENT

(1.) Heard Mr. Kranti L. C., learned counsel for the petitioner; Mr. A. B. Kadam, learned AGP for respondent Nos.1, 2 and 3 i.e., State; and Mr. Ashutosh M. Kulkarni, learned counsel for respondent Nos.5 and 6. None has appeared for respondent No.4, University of Mumbai.

(2.) By filing this petition under Article 226 of the Constitution of India, petitioner has prayed for the following reliefs:-

(3.) Apparently multiple reliefs have been claimed in the present writ proceeding which in the ordinary course the Court would not have liked to entertain but having regard to the fact that the reliefs claimed primarily arise from or are related to the core grievance of the petitioner for inclusion of his name as a permanent aided employee in the establishment of respondent No.6 against the aided division under reservation for physically disabled employee as well as the fact that this Court had entertained the previous writ petition of the petitioner raising the same grievances with positive direction, we accept the writ petition and proceed to deal with the same on the basis of the materials on record.