Bombay High Court
Surekha Abasaheb Thorle vs The State Of Maharashtra Thr ... on 20 August, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
1051 WRIT PETITION NO.8542 OF 2021
SUDAM UDHAVRAO KAVCHAT
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. S. G. Karlekar
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1052 WRIT PETITION NO.8543 OF 2021
VAISHALI PANDURANG MASKE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. A. R. Kale
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1053 WRIT PETITION NO.8544 OF 2021
LAHU SHAMRAO GAVANE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2:Mrs.V. N. Patil-Jadhav
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1054 WRIT PETITION NO.8545 OF 2021
VINOD VITHAL GAIKWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
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...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2:Mrs.V. N. Patil-Jadhav
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1055 WRIT PETITION NO.8546 OF 2021
SUREKHA ABASAHEB THORLE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. P. K. Lakhotiya
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1056 WRIT PETITION NO.8547 OF 2021
BHAUSAHEB DASU GAIKWAD
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. P. K. Lakhotiya
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
1057 WRIT PETITION NO.8548 OF 2021
TRIMBAK BABASAHEB KATKAR
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. P. K. Lakhotiya
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
AND
...
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1058 WRIT PETITION NO.8551 OF 2021
DHANANJAY SHANKARRAO MORE
VERSUS
THE STATE OF MAHARASHTRA AND OTHERS
...
Advocate for Petitioner: Mr. Choudhari Dilip J
AGP for Respondents No. 1&2: Mr. S. P. Tiwari
Advocate for Respondents No. 3&4: Mr. B. B. Bhise
...
CORAM: S. V. GANGAPURWALA &
R. N. LADDHA, JJ.
DATE: 20th AUGUST, 2021
PER COURT:
1. The proposals seeking approval to the
transfer of the petitioners from unaided to aided
are rejected.
2. We have heard Mr. Choudhari, learned Advocate
for the petitioner, the learned A.G.P. for
respondents no. 1 and 2 and the learned Advocate
for the respondent institution.
3. The proposals of the petitioners are
basically rejected on the ground that -
(I) backlog of reserved category candidates exists
(II) surplus candidates are available and
(III) Government Resolution dated 01.04.2021.
4. It is submitted that in all these matters the
petitioners have worked for more than 5 years on
unaided post before they were transferred to the
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aided posts. The details of the petitioners
regarding their dates of appointment, approval on
unaided posts, date of transfer on aided posts
etc. are given below-
The details enumerated in the Chart in respect of Writ Petitions
i.e. Writ Petition No. 8542/21 to 8548/21 & Writ Petition No. 8551/21.
Factors WP- WP- WP- WP- WP- WP- WP- WP-
8542/2021 8543/2021 8544/2021 8545/2021 8546/2021 8547/2021 8548/2021 8551/2021
Sudam Smt. Lahu Vinod Smt. Bhausaheb Trimbak Dhananjay
Kavchat Vaishali Gavane Gaikwad Surekha Gaikwad Katkar More
M.A. B.Ed. Maske M.A. B.Ed. M.A. B.Ed. Thorale M.A. B.Ed. M.A. B.Ed. M.A.B.Ed.
1051 M.Sc. 1053 1054 M.Sc. M.Phil 1057 1058
B.Ed. B.Ed. 1056
1052 1055
D.O.A. & 16.03.2012 03.03.2015 03.01.2012 03.03.2015 06.03.2012 03.01.2012 14.12.2011 03.01.2012
Approval 11.05.2012 31.12.2016 11.05.2012 25.03.2015 11.05.2012 11.05.2014 31.03.2012 11.05.2012
D.O.C. & 18.03.2014 05.03.2017 03.04.2014 05.03.2017 09.03.2014 07.01.2014 14.12.2013 03.01.2014
Approval 17.10.2014 12.03.2019 02.08.2014 20.02.2019 12.01.2015 02.08.2014 22.08.2014 17.10.2014
Category Open Open Open Open O.B.C. Open Open Open
Order of 01.03.2021 22.03..2021 01.03.2021 22.03.2021 01.03.2021 01.03.2021 01.03.2021. 01.03.2021
transfer 13.03.2021 23.03.2021 02.03.2021 23.03.2021 13.03.2021 02.03.2021 02.03.2021 02.03.2021
and
Joining
D.O. 22.03.2021 27.03.2021 22.03.2021 31.03.2021 22.03.2021 18.03.2021 09.03.2021 18.03.2021
Proposal 22.03.2021
Date of 24.05.2021 31.03.2021 24.05.2021 31.03.2021 24.05.2021 01.06.2021 24.05.2021 24.05.2021
Rejection
Reasons i) Circular i) Circular i) Circular i) Circular i) Circular i) Circular i) Circular i) Circular
dated dated dated dated dated dated dated dated
1.4.2021 28.6.2016 1.4.2021 28.6.2016 1.4.2021 1.4.2021 1.4.2021 1.4.2021
ii) Name ii) Back- ii) Name ii) Backlog ii) Name ii) Name ii) Name ii) Name
appears at log of 84 appears at of 84 Seats appears at appears at appears at appears at
Sr.No.28 of Seats Sr.No.18 of Sr.No.47 of Sr.No.22 of Sr.No.10 of Sr.No.21 of
Seniority Seniority Seniority Seniority Seniority Seniority
List List List List List List.
iii) Back- iii) Back- iii) Back- iii) Back- iii) Back- iii) Back-
log of 84 log of 84 log of 84 log of 84 log of 84 log of 84
Seats Seats Seats Seats Seats Seats.
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5. In all these writ petitions except Writ
Petition No. 8546 of 2021, the candidates are from
General category. In Writ Petition No. 8546 of
2021 the petitioner is appointed from O.B.C.
category.
6. The backlog exists. The learned Advocate for
the institution submits that the institution would
file affidavit with the Education Officer that the
management would fill in the backlog of reserved
category candidates. The Education Officer is
required to consider the existence of vacant posts
from General / O.B.C. category and of course the
other aspects such as the seniority, qualification
also has to be considered. The Education Officer
it appears has not considered whether the posts of
General category are vacant. There are 17 O.B.C.
posts vacant in view of that, the petitioner in
Writ Petition No. 8546 of 2021 could have been
considered.
7. The Government Resolution dated 01.04.2021
also would not come in the way of the petitioners
because all these petitioners have rendered more
than 5 years of service on the unaided posts and
are transferred to the aided post before the
operation of Government Resolution dated
01.04.2021.
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8. In light of the above, the impugned orders
are quashed and set aside.
9. The Education Officer shall consider that if
the posts are vacant in the General category then
those petitioners appointed and transferred to the
aided posts on General category should be
considered. The same would also apply for a
candidate of O.B.C. category. The Education
Officer shall consider the Judgment of this Court
in Writ Petition No. 1493 of 2018 with connected
writ petitions dated 04.07.2019.
10. The said exercise shall be done preferably
within a period of four (04) months.
11. Writ Petitions are accordingly disposed of.
No costs.
[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]
marathe
