Sau. Jayashri Manojrao Aote vs Rashtra Vikas Shikshan Sanstha, ...
2017 Latest Caselaw 815 Bom

                                                1                             wp1963.13.odt

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      NAGPUR BENCH, NAGPUR.
                     WRIT PETITION NO.1963/2013
 Sau. Jayashri Manojrao Aote ..vs.. Rashtra Vikas Shikshan Sanstha, Khapa & Ors.
 _______________________________________________________________________
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions             Court's or Judge's orders.
and Registrar's Orders.
               Shri P. N. Shende, Advocate for petitioner.
               Ms H. N. Jaipurkar, A.G.P. for respondent no.3. 
               Shri A. Z. Jibhkate, Advocate for respondent no.4.

                CORAM :   SMT. VASANTI  A  NAIK AND
                            V.M. DESHPANDE, JJ.

DATED :

MARCH 17, 2017 Shri Shende, the learned counsel for the petitioner, states that since the respondent no. 4 is working on the post meant for 25% graduate quota for nearly 5 years, the grievance of the petitioner would stand redressed, if this Court directs the respondents to upgrade the petitioner in the 25% graduate quota as soon as a vacancy arises in the said quota.

The request made on behalf of the petitioner is just and reasonable. We, therefore, dispose of the writ petition with a direction against the respondent nos.1 and 2 to consider upgrading the petitioner in the 25% graduate quota as soon as a vacancy arises in the said quota. The respondent no.3 is directed to consider the claim of the petitioner for upgradation in the said quota as soon as a vacancy arises in the said quota and consider granting an approval to the upgradation.

                                        JUDGE                   JUDGE
kahale