Abdul Rafique Sheikh Munaf vs State Of Maharashtra Thr. ...
2021 Latest Caselaw 10880 Bom

                                                             10wp2753.2021(j).odt
                                              1/3



              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
                         WRIT PETITION NO. 2753 OF 2021


  Abdul Rafique Sheikh Munaf,
  aged about 49 years, Occ: President,
  Tajuddinbaba Bahuudeshiya Shikshan Sanstha,
  Bhatkuli, R/o Rahmat nagar, Amravati, Dist. Amravati. .... PETITIONER

                         // VERSUS //

  1.              The State of Maharashtra,
                  through its Principal
                  Secretary School education and sport department,
                  Madam Kama Road, Hutatma Rajguru Chowk,
                  Mantralaya, Mumbai-400032.

  2.              Dy. Director of Education (Primary) Amravati,
                  Division Amravati.

  3.              Education Officer (primary) Zilla Parishad,
                  Amravati, Dist. Amravati.

  4.              Sakina Education Society,
                  through its Secretary Farhaah Diba
                  Mehandi Hussain, aged about 42 years,
                  R/o C/o Sakina education Society, Camp,
                  Amravati.

  5.              Nawab Urdu Primary School, Mouza Gambhir
                  Pur, Faiz Colony, Yasmin Nagar, Amravati
                  through its Headmaster Mahamad Moman
                  Mahamad Sultan, aged about 31 years,
                  R/o Fatima Colony, DED Collage Road,
                  Besides Telgodown,
                  Walgaon Road, Amravati.            .... RESPONDENTS

  Mr. A. S. Deshpande, Advocate for the petitioner
  Mr. K. S. Joshi, GP for respondent Nos. 1 and 2.
  ________________________________________________________________

                               CORAM :    SUNIL B. SHUKRE AND
                                          ANIL S. KILOR, JJ.

                               DATE     : 11.08.2021.





                                                         10wp2753.2021(j).odt





  ORAL JUDGMENT: [PER SUNIL B. SHUKRE, J.]

Heard learned counsel for the petitioner and learned

Government Pleader for respondent nos.1 and 2, who appears by

waiving notice. At this stage, we do not intend to issue any notice

to remaining respondents, as this writ petition can be disposed of by

granting a limited relief. Accordingly, the petition is heard finally

by issuing Rule between the petitioner and the respondent Nos.1

and 2.

2. The grievance of the petitioner is that even though

respondent No.5 does not have any permission to run 7 th and 8th

standard classes, it is running these classes and also issuing illegally

transfer certificates, whenever request for the same is made by the

students. The further grievance is that this act was brought to the

notice of respondent No.3 by the petitioner, but, respondent No.3

did not take any action and therefore, learned counsel for the

petitioner submits that the petitioner moved another representation

darted 08.01.2020 before respondent Nos.1 and 2. According to the

learned counsel for the petitioner, this representation has not been

considered in any manner by respondent Nos.1 and 2.

3. We are of the view that the purpose of this petition

would be served, if directions are issued to respondent Nos.1 and 2

10wp2753.2021(j).odt

to decide the representation appropriately.

4. Accordingly, we partly allow the petition and direct

respondent Nos.1 and 2 to decide the representation dated

08.01.2020, in accordance with law, within a period of four weeks,

from the date of receipt of the order by them.

5. Rule accordingly. No costs.

                       JUDGE                                JUDGE




nd.thawre