Sanjay Ganpatrao Hapse vs The State Of Maharashtra And ...
2021 Latest Caselaw 17185 Bom

                                      1               953-wp 13738-2021.odt



               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                         WRIT PETITION NO. 13738 OF 2021

 Sanjay Ganpatrao Hapse                                            .. Petitioner

          Versus

 The State of Maharashtra and others                               .. Respondents

 Mr. Vivek U. Rathod, Advocate for the Petitioner.
 Mr. K. N. Lokhande, AGP for Respondents/State.

                               CORAM :     S. V. GANGAPURWALA &
                                           S. G. DIGE, JJ.

                               DATED :     09th DECEMBER, 2021.

 PER COURT:-

 .                The petitioner claims to be the member of the non-

 teaching staff, Class-III of Tribal Ashram School.



 2.               The learned A.G.P. accepts notice for all the respondents.


 3.               The issue is no longer res integra, in view of the judgment

 of this Court at it's Principal Seat at Bombay in Writ Petition

 No.2358/2013 with other connected writ petitions under order dated

 21.09.2013.


 4.               In the light of the above, we adopt the same course and

 pass following order.


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                                      ORDER

The respondents are directed to examine case of the petitioner

for deciding whether the petitioner satisfy the criteria laid down

for claiming benefits under ACPS applicable to the private aided

schools under the Government Resolution dated 30.04.1998 and

as modified from time to time and if it is found that, the

petitioner satisfy the eligibility criteria, the respondents shall

extend the benefits to the petitioner. The respondents shall

scrutinize the case of the petitioner within a period of six months

from today and extend the benefits as expeditiously as possible

and preferably within a period of four months from the date of

scrutiny of the proposal.

5. Writ petition is disposed of. No costs.

 ( S. G. DIGE )                                   ( S. V. GANGAPURWALA )
    JUDGE                                                   JUDGE




 P.S.B.




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