Satish Ganesh Binkar vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 11161 Bom

                                                            18wp3001.2021(j).odt
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              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR.
                         WRIT PETITION NO. 3001 OF 2021


  Satish Ganesh Binkar,
  Aged 35 Years, Occupation: Service,
  R/o. C/o. Shri Mahesh Kale,
  Behind Hanuman Mandir,
  Rameshwari Nagar, Nagpur.                            .... PETITIONER

                         // VERSUS //

  1.              State of Maharashtra,
                  through its Secretary,
                  Department of School Education and
                  Sports, Mantralaya, Mumbai - 400032.

  2.              The Education Officer (Secondary),
                  Zilla Parishad, Nagpur.

  3.              Laxmidevi Dhiran Kanya Vidyalaya
                  Society through its Secretary,
                  Pt. Jawaharlal Nehru Marg,
                  Sitabuldi, Nagpur - 440012.

  4.              Laxmidevi Dhiran Kanya Vidyalaya
                  Society through its Head Mistress,
                  Pt. Jawaharlal Nehru Marg,
                  Sitabuldi, Nagpur - 440012.        .... RESPONDENTS

  Mr. Anand Parchure, Advocate for the petitioner
  Mr.N.P. Mehta, AGP for respondent Nos. 1 and 2.
  ________________________________________________________________

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

DATE : 17.08.2021.

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

Heard Mr. Parchure, learned counsel for the petitioner

18wp3001.2021(j).odt

and Ms. Mehta, learned Assistant Government Pleader for

respondent nos.1 and 2, who appears by waiving notice. There is no

need to issue any notice to respondent Nos.3 and 4, as no relief has

been claimed against them.

2. Rule. Rule is made returnable forthwith. Heard finally by

consent of the parties.

3. This petition seeks a limited relief and therefore, we see

no difficulty in allowing the petition in terms of the limited relief.

4. The petition is partly allowed.

5. Respondent No.2-the Education Officer (Secondary),

Zilla Parishad, Nagpur is directed to decide the proposal dated

14.02.2015 in accordance with law, as expeditiously as possible and

within a period of four weeks from the date of the order.

                        JUDGE                                  JUDGE




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