Shri Rokada Hanuman Pratisthan Va ... vs State Of Maha., Thr. Principal ...
2021 Latest Caselaw 16791 Bom

                                                                                                WP.722.21.J
                                                       1


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT NAGPUR, NAGPUR.
                                       ...

WRIT PETITION NO. 722/2021

* Shri Rokada Hanuman Pratisthan Va Bahuuddeshiya Sanstha, Bhokardan : Through its President Shri Ram Bhikanrao Deshmukh, Aged about 50 years, R/o Deshmukh Galli Bhokardan Tq. Bhokardan Dist. Jalna. ..PETITIONER

versus

1. The State of Maharashtra Through its Principal Secretary Department of Higher & Technical Education Mantralaya, Mumbai-32.

2. The State of Maharashtra Through its Principal Secretary Department of Social Justice and Special Assistance, Mantralaya, Mumbai-32.

3. Kavikulguru Kalidas Sanskrit University Through its Registrar Administrative Bhavan, Mauda Road Ramtek, Dist. Nagpur. .. RESPONDENTS ..................................................................................................................

Mr Ashfaque I. Sheikh, Advocate for petitioner Mr. D.P.Thakare, Addl.G.P. for respondent nos.1 and 2 Respondent no.3 served -

................................................................................................................

CORAM: SUNIL B. SHUKRE & ANIL L. PANSARE, JJ DATED : 3rd December, 2021.

ORAL JUDGMENT: (PER SUNIL B.SHUKRE, J.)

1. Rule. Rule made returnable forthwith. Heard finally with WP.722.21.J

the consent of respective parties.

2. The petitioner-society is desirous of starting a new course

of Master in Social Work and the proposal of the petitioner has also

been forwarded by the Department of Higher and Technical Education,

Mantralaya, Mumbai vide its covering letter dated 20 th August, 2020 to

the respondent no.2.

3. Copy of the aforesaid proposal is filed on record and it

discloses that the proposal of the petitioner-society is at Sr.No.5 of the

list enclosed to the covering letter dated 20th August,2020. It is pointed

out by the learned counsel for the petitioner that this proposal is

pending for consideration and necessary decision with respondent no.2

for a long period of time.

4. We find substance in the submission of the learned counsel

for the petitioner regarding long pendency of the proposal.

5. We, therefore, partly allow the petition and direct the

respondent no.2 to decide the proposal in accordance with law as

expeditiously as possible and preferably within a period of two months

from the date of the order.

6. Rule in the above terms. No costs.

                  JUDGE                           JUDGE
sahare
                                                           Digitally Signed ByNARENDRA
                                                           BHAGWANTRAO SAHARE
                                                           Location:
                                                           Signing Date:04.12.2021 10:37