Archana Gulabrao Bhosale vs The State Of Maharashtra And ...
2021 Latest Caselaw 10118 Bom

                                    1                                   wp 8200.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                35 WRIT PETITION NO.8200 OF 2021

               ARCHANA GULABRAO BHOSALE
                         VERSUS
          THE STATE OF MAHARASHTRA AND OTHERS
                          ...
      Advocate for Petitioner: Mr. Panpatte V. S.
    AGP for Respondents No. 1 to 3: Mr. S. K. Tambe
                          ...

                               CORAM: S. V. GANGAPURWALA &
                                      R. N. LADDHA, JJ.

                               DATE:     02nd AUGUST, 2021

 PER COURT:

1. We have heard Mr. Panpatte, learned Counsel

for the petitioner and the learned A.G.P. for

respondents no. 1 to 3.

2. The impugned order does not have any

relevance with the proposal submitted. The

proposal is submitted by the management seeking

approval to the transfer of the petitioner on

aided post with effect from 01.07.2020. The

petitioner was initially appointed on unaided post

on 02.08.2010. The proposal (Page No. 31)

submitted by the Headmaster to the Deputy Director

of Education also suggest that the petitioner is

2 wp 8200.2021

transferred on the aided post on 01.07.2020. The

detailed proposal also suggest that the petitioner

is appointed on aided post on 01.07.2020. The

Deputy Director of Education could have considered

the proposal as was submitted by the management on

it's own merits.

3. In light of that, the impugned order is

quashed and set aside. The Deputy Director of

Education, Nashik Division, Nashik shall consider

the proposal submitted by the management (Page

Nos. 31 to 34), on it's own merits, in accordance

with law, expeditiously and preferably within a

period of four (04) months.

4. The petitioner may refer to the judgment of

this Court dated 04.07.2019 in Writ Petition No.

1493 of 2018 with connected writ petition.

5. Writ Petition is accordingly disposed of. No

costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe