Rajendra Suryabhan Lavande vs State Of Mah & Anr
2017 Latest Caselaw 3022 Bom

                                                                         WP No. 700/06
                                               1


                     IN THE HIGH COURT AT BOMBAY
                 APPELLATE SIDE, BENCH AT AURANGABAD

                           WRIT PETITION NO. 700 OF 2006

          Rajendra s/o. Suryabhan Lavande
          Age 35 years, Occu. Service,
          R/o. Nivara, Kojagiri Colony,
          Kopargaon, Taluka Kopargaon,
          District : Ahmednagar.                             ....Petitioner.

                  Versus

1.        The State of Maharashtra
          through its Secretary,
          Education, Employment & Youth
          Service Department, Mantralaya,
          Mumbai-32.

2.        The Director of Education,
          Maharashtra State, Pune.                           ....Respondents.


Mr. A.N. Kakade, Advocate for petitioner.
Mr. A.S. Shinde, A.G.P. for respondent Nos. 1 and 2.


                                   CORAM       :   T.V. NALAWADE AND
                                                   SANGITRAO S. PATIL, JJ.

DATED : June 09, 2017.

ORAL JUDGMENT : [PER T.V. NALAWADE, J.]

. Heard both the sides. The learned counsel for petitioner

submitted that the point involved is no more res-integra. He has

produced copy of the decision given by this Court in Writ Petition

No. 177 of 2011 decided with other connected matters on

28.4.2011 at Principal Seat [Sachin Shankar Divkar Vs. State

of Maharashtra and Ors.]. The learned A.G.P. is heard on this

WP No. 700/06

point. The learned A.G.P. admits that the point involved is already

decided at the Principal Seat. Copies of the decisions in subsequently

decided matters on the basis of aforesaid Writ Petition No. 177/2011

are also produced on the record.

2. In view of this circumstance, the present petition is

allowed and the relief is granted in terms of prayer clause 'C'.

Rule is made absolute in aforesaid terms.

[SANGITRAO S. PATIL, J.] [T.V. NALAWADE, J.]

ssc/