Pundlik Damala Rathod And Others vs The State Of Maharashtra And ...
2017 Latest Caselaw 3658 Bom

                                                                              37_WP862516.odt


         
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             BENCH AT AURANGABAD

                              WRIT PETITION NO. 8625 OF 2016

1.  Pundlik Damala Rathod
     Age: 64 years, Occu.: Sevak,
     in Secondary Ashram School,
     At Gandhinagar, Tq. Kandhar, Dist. Nanded.

2.  Shrirang Dumasing Jadhav
     Age: 50 years, Occu.: Lab Assistant
     in Secondary Ashram School,
     at Gandhinagar, Tq. Kandhar, Dist. Nanded.

3.  Shankar Adanu Rathod
     Age: 48 years, Occu.: Helper,
     in Primary Ashram School,
     at Gandhinagar, Tq. Kandhar, Dist. Nanded.        ..PETITIONERS


              VERSUS


1.  State of Maharashtra
     Through its Secretary to the
     Government of Maharashtra in
     Social Welfare Department,
     Mantralaya, Mumbai-32.

2.  The Director,
     V.J.N.T., O.B.C., & S.B.C.
     Special Help Department,
     Maharashtra State, Pune.

3.  The Divisional Deputy Commissioner,
     Social Welfare, Latur Division, Latur.

4.  The Assistant Commissioner,
     Social Welfare Department, Nanded.                ..RESPONDENTS




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                                            ....

Mr. B.B. Dahiphale, Advocate h/f Mr. N.P. Patil Jamalpurkar, Advocate for petitioner.

Mr. M.B. Bharaswadkar, A.G.P. for Respondent Nos. 1 to 4.

....

CORAM : ANOOP V. MOHTA & SUNIL K. KOTWAL, JJ DATED : 27th JUNE, 2017

ORAL JUDGMENT (Per: ANOOP V. MOHTA, J.) :

1. Rule. Rule made returnable forthwith and heard finally by consent of

the parties.

2. We are inclined to dispose of present writ petition in view of judgment

dated 12th March, 2014 passed by the Division Bench of this Court in Writ Petition

No. 1871 of 2014 whereby directions are issued to respondents to scrutinise

individual cases within a period of six months and extend the benefits to such

petitioners who are found eligible within a period of four months from such

scrutiny. Prayers are claiming benefits under ACPC scheme to the private added

government school under Government Resolution dated 30 th April, 1998 and as

modified from time to time.

3. As this is in the background that the concerned Head Master of the

respective schools have already submitted detailed information alongwith ACPC

scheme as referred in paragraph no.11, therefore, on same line, we are inclined to

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37_WP862516.odt

dispose of present writ petition in terms of order passed by the Division Bench of

this Court, if petitioners are otherwise eligible for the same.

4. The petition is allowed. Rule is made absolute accordingly. No costs.

( SUNIL K. KOTWAL, J. ) ( ANOOP V. MOHTA, J. ) SSD

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