Madhuvanti Vishnu Vaze vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 17546 Bom

                                                  12-wp.7745-46.8754.wpst.24044.46.49.56.57.doc


                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                CIVIL APPELLATE JURISDICTION

                                       WRIT PETITION NO.7745 OF 2021

                Vandana d/o Govind Kale                             ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                   ...Respondents

                                                   WITH
                                       WRIT PETITION NO.8754 OF 2021

                Mohan S/o Dharu Pawar                               ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                   ...Respondents


                                                    WITH
                                        WRIT PETITION NO.7746 OF 2021

                Madhuvanti d/o Vishnu Vaze                          ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                   ...Respondents

                                                WITH
                                WRIT PETITION (STAMP) NO.24044 OF 2021

                Lakhan s/o Govind Chavan                            ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                   ...Respondents

                                                WITH
                                WRIT PETITION (STAMP) NO.24046 OF 2021

                Nagesh s/o Anil Somwanshi                           ...Petitioner
                    Versus

N. S. Chitnis                                                                                      1/4




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                The State of Maharashtra and Ors.                      ...Respondents

                                                WITH
                                WRIT PETITION (STAMP) NO.24049 OF 2021

                Minakshi Chandrakant Parab alias Anagha
                w/o Anand Margaj                                       ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                      ...Respondents

                                               WITH
                               WRIT PETITION (STAMP) NO.24056 OF 2021

                Achyut s/o Ankush Gawade                               ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                      ...Respondents

                                               WITH
                               WRIT PETITION (STAMP) NO.24057 OF 2021

                Reshma D/o Ashok Sawant alias Pooja
                w/o Deepak Rawool                                      ...Petitioner
                    Versus
                The State of Maharashtra and Ors.                      ...Respondents

                Mr. V. S. Panpatte, for the Petitioners in all petitions.

                Ms. Sushma S. Bhende, AGP for the Respondent Nos. 1 to 4 in
                WP/7745/2021 and WP/8754/2021.

                Mr. V. M. Mali, AGP for the Respondent Nos. 1 to 4 in
                WP/7746/2021;       WPST/24044/2021;        WPST/24046/2021;
                WPST/24049/2021; WPST/24056/2021 and WPST/24057/2021.

                Ms. Pratibha D. Shelke, for the Respondent Nos.5 and 6 in WP/7745/2021
                and WP/8754/2021.


N. S. Chitnis                                                                                         2/4




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                Mr. Suryajeet P. Chavan, for the Respondent Nos.5 and 6 in
                WP/7746/2021.


                                            CORAM:   R. D. DHANUKA AND
                                                     R. N. LADDHA, JJ.

                                           DATE :    16th DECEMBER, 2021

                P.C. :

1. Learned AGPs for the State jointly seeks time to take

instructions and to make a statement before this Court whether in all these

petitions the judgments already delivered by this Court, some of which are

annexed at page nos.55 to 58 of Writ Petition No.7745 of 2021 can be

passed or whether those two judgments can be distinguished by the learned

AGPs appearing on behalf of the State, or not.

2. According to the learned counsel for the petitioners all these

matters are covered by those two judgments in several matters allowing

writ petitions thereby directing the Deputy Director of Education to enter

the name of the petitioners in the Shalarth Pranali, in furtherance of the

orders passed by the Education Officer granting individual approval to the

appointment of the petitioners.

N. S. Chitnis 3/4

12-wp.7745-46.8754.wpst.24044.46.49.56.57.doc

3. Place the matters 'High on Board' on 20th December 2021.

4. It is made clear that no further adjournment will be granted.

                [ R. N. LADDHA, J.]                              [R. D. DHANUKA, J.]




N. S. Chitnis                                                                                        4/4