SUNANDA ASHOK SONAWANE Vs. DISTRICT JUDGE

JUDGEMENT

(1.) The Division Bench of this Court (Coram : Dr. Manjula Chellur, CJ and R.M. Borde, J.) passed an order on 29/6/2017, recording in paragraphs 2 to 9 as under:-

(2.) The above question framed by the learned Division Bench was placed before the Larger Bench of this Court [Coram : Prasanna B. Varale (as His Lordship then was), Ravindra V. Ghuge and R.G. Avachat, JJ.], which passed an order on 25/7/2019 as under:-

(3.) On 20/10/2022, the learned AGP pointed out that the Finance Department had issued the concerned Government Resolution dtd. 1/4/2010 ('the 2010 GR'), and the Secretary, Finance Department, would be a necessary party. We, therefore, granted leave to add the Secretary, Finance Department, State of Maharashtra. After several chances to file an affidavit in reply, the State finally entered it's affidavit in reply on 26/9/2023 through the Joint Director, Accounts and Treasuries, Chhatrapati Sambhajinagar.