Panchashila Bhaskar Bansode vs The State Of Mah & Ors
2017 Latest Caselaw 6119 Bom

                                                  Writ Petition No.2232/2006
                                        1


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                               BENCH AT AURANGABAD


                        WRIT PETITION NO.2232 OF 2006



 Panchashila Bhaskar Bansode
 Age 35 years, Occu. Service,
 R/o Marwadi Galli, Pragati Colony,
 Gangapur, Taluka Gangapur,
 District Aurangabad.                         ...        PETITIONER

          VERSUS

 1.       The State of Maharashtra
          (through its Secretary,
          School Education Department,
          Mantralaya, Mumbai - 32)

 2.       The Director of Education,
          M.S., Pune.

 3.       The Deputy Director of Education,
          Aurangabad

 4.       The Director,
          Maharashtra Educational Research &
          Training Institute, Sadashiv Peth,
          Pune - 30

 5.       The Education Officer (Primary),
          Zilla Parishad, Aurangabad.

 6.       Dyanprabodhini Shikshan Prasarak
          Mandal, Aurangabad
          (through its Secretary),
          R/o Plot No.B/3, Dwarka Residency,
          New Shreyanagar,
          Aurangabad, District Aurangabad

 7.       The Head Master,
          Dyanprabodhini Public School,
          Gangapur, Taluka Gangapur,
          District Aurangabad.        ...     RESPONDENTS




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                                                      Writ Petition No.2232/2006
                                        2


                                    .....
 Shri   A.S. Kale, Advocate holding for
 Shri   S.B. Talekar, Advocate for petitioner
 Shri   S.B. Joshi, A.G.P. for respondents No.1 to 4
 Shri   D.R. Kale Patil, Advocate for respondent No.5
                                    .....


                               CORAM:       R.D. DHANUKA AND
                                            SUNIL K. KOTWAL, JJ.

                               DATED:       16th August, 2017.




 ORAL JUDGMENT (PER R.D. DHANUKA, J.):



 1.               Learned A.G.P. for respondents No.1 to 4 does not dispute

 that the issue involved in this petition and the challenge to the

 impugned order dated 31/12/2005, cancelling admission of the

 petitioner to postal D.Ed. Course, issued by respondent No.4 is already

 concluded by judgment dated 7/12/2010 in Writ Petition No.610/2006

 along with other companion mattes filed before this Court.                      The

 statement is accepted.



 2.               In view of the fact that, in identical matters the impugned

 order dated 31/12/2005, which is subject matter of this Writ Petition, is

 already quashed and set aside by judgment and order dated 7/12/2010

 in Writ Petition No.610/2006 along with other companion matters, and

 the said judgment applies to the facts of this case, we pass the

 following order :




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                                                      Writ Petition No.2232/2006
                                        3


                                     ORDER

Writ Petition is allowed. Rule is made absolute in terms of

prayer clause (A) of the Writ Petition. No order as to costs.

          (SUNIL K. KOTWAL)                      (R.D. DHANUKA)
               JUDGE                                   JUDGE


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