Shri Vikram S/O Madansingh ... vs The Navshakti Education Society, ...
2016 Latest Caselaw 1406 Bom

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                         IN THE HIGH COURT OF JUDICATURE AT BOMBAY




                                                                                                            
                                               NAGPUR BENCH, NAGPUR




                                                                              
                                        WRIT PETITION No.146 OF 2016


            Shri Vikram s/o. Madansingh Chavhan,




                                                                             
            Aged about 28 years,
            Occupation : Nil,
            R/o. C/o. Shahu Maharaj Madhyamik Ashram Shala,
            Hiwara (Tanda), Post : Wadhona,
            Tq. Arvi, Distt. Wardha.




                                                          
            Permanent R/o. At Post Karanja (Ghadge),
            Ward No.2, Junabazar, Tq. Karanja (Ghadge),
                                 
            Distt. Wardha.                                :      PETITIONER

                               ...VERSUS...
                                
            1.    The Navshakti Education Society,
                   Agargaon, Tq. Hingna, Distt. Nagpur,
                   through its President Shri Dhumsingh
      


                   Nathuji Jadhav.
   



            2.    Shahu Maharaj Madhyamik Ashram Shala,
                   Hiwara (Tanda), Post : Wadhona, 
                   Tq. Arvi, Distt. Wardha, 
                   through its Headmaster.





            3.    Assistant Commissioner, Social Welfare
                   Department, Wardha, Distt. Wardha.

            4.    Divisional Dy. Commissioner, 





                   Social Welfare Department, Nagpur,
                   Tq. & Distt. Nagpur.                                                    :      RESPONDENTS

            =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-
            Mr. U.K. Bisen, Advocate for the Petitioner.
            Mr. A.A. Naik, Advocate for the Respondent Nos.1 and 2.
            Mr. S.B. Ahirkar, Asstt. Government Pleader for Respondent Nos.3 and 4.
            =-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-=-




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                                                                    CORAM  :   S.B. SHUKRE, J.

th DATE : 11 APRIL, 2016.

ORAL JUDGMENT :

1. Rule. Rule made returnable forthwith. Heard

finally by consent of learned Counsel appearing for the parties.

2. This petition only challenges the interim order. As

rightly submitted by the learned counsel for the respondents, when

the appeal is pending, it is always better that the appeal itself is

decided expeditiously. This case involves termination of the

services of the petitioner and, therefore, it would be in the interest

of both sides that such appeal is disposed of at the earliest.

Accordingly, it is directed that the Appeal No.STC No.20/2015 is

finally disposed of within four months from the date of order.

3. If the post of Assistant Teacher, as of this date has not

been filled up, same shall not be filled up till the appeal is disposed

of in accordance with law.

4. Rule is made absolute in these terms. No costs.

JUDGE

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