Siddhartha Shivdas Ramteke And ... vs Panchaseel Edun. Society., Thr. ...
2017 Latest Caselaw 9399 Bom

   lpa435.09                                                                   1



             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           NAGPUR BENCH

           LETTERS PATENT APPEAL NO.  435  OF  2009
                                IN
          WRIT  PETITION NOS.  4516  AND  4375  OF  1999


  1. Shri Siddartha Shivdas Ramteke
     aged about 40 years, occupation
     Teacher, r/o Masal Meta, Tq.
     Sakoli, District - Bhandara.

  2. Shri Mehaboob Ramzan Turak
     aged about 35 years, occupation
     Teacher, r/o Pohara, Tq. Sakoli,
     District - Bhandara.                     ...   APPELLANTS

                    Versus

  1. Panchasheel Education Society,
     Ghanod, bearing registration No.
     1178, thr. its Joint Secretary Shri
    Bhaurao Namdeorao Meshram,
     Amgaon (B.K.), Tq. Sakoli,
     District - Bhandara.

  2. Head Master,
     Namdeorao High School, Ghanod
     Tq. Sakoli, District - Bhandara.

  3. The Education Officer (Secondary),
     Zilla Parishad, Bhandara.                ...   RESPONDENTS


  Shri A.R. Patil, Advocate for the appellants.
  Shri A.Z. Jibhkate, Advocate for respondent Nos. 1 & 2.
  Shri H.R. Dhumale, AGP for respondent Nos. 3.
                      .....

                               CORAM :    B.P. DHARMADHIKARI &
                                          MRS. SWAPNA JOSHI, JJ.

DECEMBER 07, 2017.

ORAL JUDGMENT : (PER B.P. DHARMADHIKARI, J.)

The appellants Siddartha Shivdas Ramteke and

Mehaboob Ramzan Turak, challenge the common judgment

delivered by the learned Single on 02.03.2009 in Writ Petition

Nos. 3835 of 1999, 4516 of 1999 and 4375 of 1999. They were

respondent No. 1 respectively in Writ Petition Nos. 4516 of

1999 and 4375 of 1999.

2. We have heard Shri Patil, learned counsel for the

appellants, Shri Jibhkate, learned counsel for respondent Nos. 1

& 2 and Shri Dhumale, learned AGP for respondent No. 3.

3. It is not in dispute that respondent No. 1 in Writ

Petition No. 3835 of 1999 viz., Dilip s/o Namdeo Wasnik filed

LPA No. 146 of 2010 and this Bench has on 09.11.2017

dismissed it. Thus, the judgment dated 02.03.2009 delivered

by the learned Single Judge is already maintained by us in LPA

No. 146 of 2010.

4. Therefore, for the reasons given in the said

judgment dated 09.11.2017, present Letters Patent Appeal is

also dismissed. Rule discharged. However, in the facts and

circumstances of the case, there shall be no order as to costs.

           JUDGE                                             JUDGE
                                      ******

  *GS.