Bombay High Court
Shri. Pradip Ashok Korde And Ors vs The State Of Maharashtra Through ... on 2 August, 2021
Bench: R.D. Dhanuka, R. I. Chagla
4-wp-1294-2018-bunch.doc
jsn
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 1294 OF 2018
Smt. Jayashree Shivaji Jakate & Ors. ...Petitioners
Versus
The State of Maharashtra ...Respondents
Thru its Secretary, Education
Department & Ors.
WITH
WRIT PETITION NO. 2642 OF 2018
with
WRIT PETITION NO. 3530 OF 2018
with
WRIT PETITION NO. 2417 OF 2018
with
WRIT PETITION NO. 3543 OF 2018
with
WRIT PETITION NO. 2644 OF 2018
with
WRIT PETITION NO. 4359 OF 2019
with
WRIT PETITION NO. 4356 OF 2019
with
WRIT PETITION NO. 10516 OF 2018
with
WRIT PETITION NO. 11923 OF 2017
with
WRIT PETITION NO. 12425 OF 2017
with
WRIT PETITION NO. 11924 OF 2017
with
WRIT PETITION NO. 2551 OF 2018
with
WRIT PETITION NO. 1554 OF 2018
with
WRIT PETITION NO. 1553 OF 2018
with
4-wp-1294-2018-bunch.doc
WRIT PETITION NO. 11925 OF 2017
with
WRIT PETITION NO. 12427 OF 2017
with
WRIT PETITION (St.) NO. 27429 OF 2017
with
WRIT PETITION NO. 2314 OF 2018
with
WRIT PETITION (St.) NO. 27626 OF 2017
with
WRIT PETITION NO. 2549 OF 2018
with
WRIT PETITION NO. 2554 OF 2018
with
WRIT PETITION NO. 2555 OF 2018
with
WRIT PETITION NO. 2557 OF 2018
with
WRIT PETITION NO. 12424 OF 2017
with
WRIT PETITION NO. 3002 OF 2018
with
WRIT PETITION NO. 12426 OF 2017
with
WRIT PETITION (St.) NO. 28859 OF 2017
with
WRIT PETITION NO. 3003 OF 2018
with
WRIT PETITION NO. 12781 OF 2017
with
REJECTED CASE NO. 1820 OF 2018
with
WRIT PETITION NO. 13121 OF 2017
with
WRIT PETITION NO. 11582 OF 2018
with
WRIT PETITION NO. 13318 OF 2017
with
WRIT PETITION (St.) NO. 33677 OF 2017
with
WRIT PETITION NO. 2570 OF 2018
with
WRIT PETITION NO. 707 OF 2018
4-wp-1294-2018-bunch.doc
with
WRIT PETITION NO. 841 OF 2018
with
WRIT PETITION NO. 2575 OF 2018
with
WRIT PETITION NO. 2572 OF 2018
with
WRIT PETITION NO. 843 OF 2018
with
WRIT PETITION NO. 331 OF 2018
with
WRIT PETITION NO. 708 OF 2018
with
WRIT PETITION NO. 2567 OF 2018
with
WRIT PETITION NO. 2506 OF 2018
with
WRIT PETITION NO. 313 OF 2018
with
WRIT PETITION NO. 14287 OF 2017
with
WRIT PETITION NO. 366 OF 2018
with
WRIT PETITION NO. 842 OF 2018
with
WRIT PETITION NO. 308 OF 2018
with
WRIT PETITION NO. 365 OF 2018
with
WRIT PETITION NO. 602 OF 2018
with
WRIT PETITION NO. 2505 OF 2018
with
WRIT PETITION NO. 298 OF 2018
with
WRIT PETITION NO. 498 OF 2018
with
WRIT PETITION NO. 297 OF 2018
with
WRIT PETITION NO. 294 OF 2018
with
WRIT PETITION NO. 2573 OF 2018
with
4-wp-1294-2018-bunch.doc
WRIT PETITION NO. 499 OF 2018
with
WRIT PETITION NO. 2571 OF 2018
with
WRIT PETITION NO. 2574 OF 2018
with
WRIT PETITION NO. 3004 OF 2018
with
WRIT PETITION NO. 1309 OF 2018
with
WRIT PETITION NO. 1953 OF 2018
with
WRIT PETITION NO. 2643 OF 2018
with
WRIT PETITION NO. 2763 OF 2018
with
WRIT PETITION NO. 2648 OF 2018
with
WRIT PETITION NO. 2645 OF 2018
with
WRIT PETITION NO. 2649 OF 2018
with
WRIT PETITION NO. 1951 OF 2018
with
WRIT PETITION NO. 2647 OF 2018
with
WRIT PETITION NO. 2646 OF 2018
with
WRIT PETITION (St.) NO. 36080 OF 2017
----------
Mr. N.V. Bandiwadekar a/w. Vinayak R. Kumbhar and Ajinkya
Navale i/b. Ashwini Bandiwadekar and Sagar M. Mane for the
Petitioner in WP No.2314/18, 2642/18, 3530/18, 3543/18,
2644.18, 11923/17, 12425/18, 11924/17, 2551/18, 1554/18,
1553.18, 11925/17, 12427/17, WPSt. 27429/17, 2314/18, St.
27626/17, 2549/18, 2554/18, 2555/18, 2557/18, 12424/17,
3002/18, 12426/17, St. 28859/17, 3003/18, R.C. 1820/18,
13121/17, 11582/18, St. 33677/17, WP 2570/18, 707/18,
841/18, 2575/18, 2572/18, 843/18, 331/18, 708/18, 2567/18,
2506/18, 313/18, 14287/17, 366/18, 842/18, 308/18, 365/18,
602/18, 2505/18, 298/18, 498/18, 297/18, 294/18, 2573/18,
499/18, 2571/18, 2574/18, 3004/18, 1309/18, 1953/18,
4-wp-1294-2018-bunch.doc
2643/18, 2673/18, 2648/18, 2645/18, 2649/18, 1951/18,
2647/18, 2646/18 and St. 36080/17.
Mr. Dilip Bodake a/w. Shraddha Pawar for the Petitioners in WP
Nos. 1294/18, 2417/18, 12781/17 and 13318/17.
Mr. Vikas M. Mali, AGP for Respondent Nos.1 to 3 in Writ
Petition No.1294 of 18, 1278 of 2017 and for Respondent No.1
to 4 in WRIT PETITION No.2417 of 2018.
Mr. A.V. Anturkar, Senior Advocate i/b. Mr. Milind Deshmukh
for Respondent No.4 in WRIT PETITION No.1294 of 2018 and
WRIT PETITION No.12781 of 2017 and for Respondent No.5 in
WRIT PETITION No.2417 of 2018 with Mr. Shailesh Chavan.
----------
CORAM : R.D. DHANUKA &
R.I. CHAGLA, JJ.
DATE : 2 AUGUST, 2021
ORDER :
1. Place the matter on board for hearing and fnal
disposal on 1st September, 2021 at 2.30 p.m., in view of the
common issue of law arising in this batch of Petitions.
2. If the management desire to make any without
prejudice settlement to the Petitioners, the same shall be done
within one week from today. The Petitioner to make counter
proposal within one week thereafter to the Management. It is
made clear that no further adjournment would be granted on
the assigned date. Parties are directed to fle their brief written
arguments along with photocopies of judgments which they
4-wp-1294-2018-bunch.doc
propose to rely upon in support of their rival contentions and to
serve copy thereof on the other side in advance. If the matter is
settled before the next date, parties are at liberty to inform this
Court well in advance about such settlement and are at liberty
to apply for early date for fling consent terms.
[R.I. CHAGLA J.] [R.D. DHANUKA, J.]
