Yadav Balaji Dandegaonkar And ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 10646 Bom

                                                                   130-WP-8644-21.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         BENCH AT AURANGABAD

                          WRIT PETITION NO.8644 OF 2021

              YADAV BALAJI DANDEGAONKAR AND OTHERS
                                  VERSUS
               THE STATE OF MAHARASHTRA AND OTHERS
                                      ...
            Advocate for Petitioners : Mr. Deokate Mayur G. And
                                      Mr. S. D. Tambat Dhumal
               AGP for Respondents : Mr. S. B. Pulkundwar
                                      ...


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

DATE : 09th AUGUST, 2021

PER COURT :

1. The learned counsel for petitioner submits that this

petition can be disposed of in terms of the order dated 11-06-

2021, passed in Writ Petition No. 4904 of 2020. In the said case,

we have held that acquiring TET qualification prior to 31-03-2019

is mandatory.

2. In the light of the above, the present writ petition

stands disposed of in terms of the judgment and order dated

11-06-2021 in Writ Petition No. 4904 of 2020. No costs.

(R. N. LADDHA, J.) (S. V. GANGAPURWALA, J.)

SVH