Ashwamedh Bahuuddeshiya ... vs Shyam Tagade
2021 Latest Caselaw 12116 Bom

                                        1                           140 cps.154.21 others.odt


          IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                     BENCH AT AURANGABAD.
                  140 CONTEMPT PETITION NO. 154 OF 2021
                            IN WP/10938/2019

        DISHA BAHUUDDESHIYA SEVABHAVI SANSTHA,
 THROUGH ITS PRESIDENT MRS. SUMANBAI BHAGWANRAO BORDE
                          VERSUS
                   SHRI. SHYAM TAGADE,
   DEPARTMENT OF SOCIAL JUSTICE AND SPECIAL ASSISTANCE

                                   AND
                     CONTEMPT PETITION NO. 289 OF 2021
                            IN WP/11581/2019

               SANT TUKARAM SAMAJIK SANSTHA,
       THOUGH ITS MEMBER PRAVIN PRABHAKAR SONAWANE
                            VERSUS
                     SHRI. SHYAM TAGADE,
     DEPARTMENT OF SOCIAL JUSTICE AND SPECIAL ASSISTANCE

                                   AND
                     CONTEMPT PETITION NO. 290 OF 2021
                            IN WP/11579/2019

 ASHWAMEDH BAHUUDDESHIYA SHAIKSHNIK VA SAMAJIK SANSTHA,
           OSMANABAD THROUGH ITS SECRETARY
                         VERSUS
                  SHRI. SHYAM TAGADE,
   DEPARTMENT OF SOCIAL JUSTICE AND SPECIAL ASSISTANCE

                                 ...
Mr. Shambhuraje V. Deshmukh, Advocate for Petitioners, in all matters.
Mrs. M. A. Deshpande, A.G.P. for Respondents, in all matters.
                                    ...


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

                                 DATE       :   30th August, 2021.

P.C.:

1. This Court had issued notice to respondents.

2 140 cps.154.21 others.odt

2. The learned Assistant Government Pleader on instructions of the respondent No. 3 submits that, further two months time would be required for deciding the proposal. The same would be placed before the Cabinet.

3. It is submitted by Mr. Deshmukh, the learned counsel for the petitioners that, the Division Bench of this Court at Nagpur had directed to grant permission for opening the M. S. W. college within two months. The said order was challenged before the Apex Court. The Apex Court has dismissed the S. L. P. confirming the judgment of the Division Bench of this Court at Nagpur.

4. As the judicial orders are in force, the respondent No. 3 ought to have taken decision within the period stipulated in the order dated 26 th November, 2020 in the writ petitions filed by the petitioners. However, considering the request made on behalf of the respondent No.3, we extend the time by one (01) month for taking decision upon the proposal of the petitioners from today. If the decision is not taken within a period of one month, the Court would view the same seriously.

5. In the light of the above, all the contempt petitions stand disposed of. No costs.

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