Pandharinath Ramchandra ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 2153 Bom

Citation : 2021 Latest Caselaw 2153 Bom
Judgement Date : 2 February, 2021

Bombay High Court

Pandharinath Ramchandra ... vs The State Of Maharashtra And ... on 2 February, 2021

Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni

                                                                                                 946
                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                BENCH AT AURANGABAD
                           946 WRIT PETITION NO.1976 OF 2021

                     PANDHARINATH RAMCHANDRA DEOSHETWAR
                                     VERSUS
                      THE STATE OF MAHARASHTRA AND OTHERS
                                              ...

                       Advocate for Petitioners: Mr. Rathod Vivek U.
                     AGP for respondents/State : Mr S R Yadav Lonikar

                                      CORAM         : S. V. GANGAPURWALA &
                                                      SHRIKANT D. KULKARNI, JJ.
                                       DATE         : 2nd February,       2021
ORDER:

1. 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.

ORDER

The respondents are directed to examine case of the petitioner for deciding whether the petitioner satisfies 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 satisfies 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.

(SHRIKANT D. KULKARNI, J.) (S.V.GANGAPURWALA, J.) JPC