Bombay High Court
Keshav S/O Anand Tirgam And Others vs State Of Maharashtra Through Its ... on 10 August, 2016
Bench: B.P. Dharmadhikari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY :
NAGPUR BENCH : NAGPUR.
Writ Petition No.5991 of 2015
1] Keshav s/o Anand Tirgam,
Aged about 42 years, Occ.-Headmaster
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
2] Asaram s/o Hagaru Burde,
Aged about 45 years, Occ.-Assistant Teacher
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
3] Gnyandeo s/o Mangalmurti Lothe,
Aged about 39 years, Occ.-Assistant Teacher
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar, (Amendment carried out
Taluka Arjuni Mor, District Gondia as per Court's order
(Maharashtra State). Dated 10/2/2016)
4] Santosh s/o Murari Gondhane,
Aged about 39 years, Occ.-Assistant Teacher
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
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(Maharashtra State).
5] Ramchandra s/o Arjun Gahane,
Aged about 40 years, Occ.-Assistant Teacher
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
6] Vijay s/o Shivaji Mandwatkar,
Aged about 46 years, Occ.-Junior Clerk
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
7] Dinesh s/o Khagen Sarkar,
Aged about 41 years, Occ.-Laboratory Assistant
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
8] SandipKumar s/o Namdeo Pendam,
Aged about 41 years, Occ.-Peon
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
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9] Kailash s/o Monger Shende, (Amendment carried out
Aged about 40 years, Occ.-Peon as per Court's order
in Late Shri Pandharibapu Ghatbandhe Dated 10/2/2016)
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
10] Anil s/o Tulsiram Manapure,
Aged about 49 years, Occ.-Peon
in Late Shri Pandharibapu Ghatbandhe
High School, Dinkar Nagar,
Taluka Arjuni Mor, District Gondia
(Maharashtra State).
Versus
1] State of Maharashtra,
through its Secretary,
Department of Technical and Higher Education,
Mantralaya, Mumbai 400 032.
2] Dy. Director of Education,
Nagpur Division, Nagpur.
3] Swami Vivekanand Shikshan Sanstha,
At Post Itkheda, Taluka- Arjuni Mor,
District Gondia (Maharashtra State)
Through its Secretary.
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4] Late Shri Pandharibapu Ghatbandhe (Amendment carried out
High School, At post Itkheda, as per Court's order
Taluka Arjuni Mor, District Gondia Dated 10/2/2016)
(Maharashtra State)
through its Head Master. .... Respondents.
Shri Nitin Autkar, Advocate for petitioners.
Shri N.S. Rao, AGP for resp. nos. 1 and 2.
Coram : B.P. Dharmadhikari &
Kum. Indira Jain, JJ.
th
Dated : 10
August, 2016.
ORAL JUDGMENT (Per B.P. Dharmadhikari, J.)
Heard.
2] Perusal of Government Resolution dated 27-10-2005 in
paragraph 3 therein with chart on its page no.4 show that the
petitioner school in tribal area is held admissible to 100%
grant in aid in financial year 2005-2006 w.e.f. 01-04-2005.
Therefore, the issue is squarely covered by judgment dated
10-07-2014 in Writ Petition No.6689 of 2013 (Anil V. Wasekar
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and others vs. State of Maharashtra, through its Secretary,
Department of Finance, Mantralaya, Mumbai-32 and others)
as also judgment dated 24-06-2015 in Writ Petition No.6943
of 2014 (Tikaram Barsuji Dhakle and others vs. The State of
Maharashtra, through its Secretary, Higher Education
Department, Mantralaya, Mumbai-32 and others).
3] Accordingly, following those judgments, we make Rule
absolute in terms of prayer clause(i) of the petition.
4] Writ Petition is allowed. No costs.
JUDGE JUDGE
Deshmukh
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C E R T I F I C A T E
"I certify that this Judgment uploaded is a true and correct
copy of original signed Judgment."
Uploaded by : Uploaded on :
(Deshmukh) 11/08/2016
P.A. to the Hon'ble Judge.
