Ganpat Diliprao Indrale vs State Of Maharashtra And Others
2021 Latest Caselaw 2806 Bom

Citation : 2021 Latest Caselaw 2806 Bom
Judgement Date : 11 February, 2021

Bombay High Court

Ganpat Diliprao Indrale vs State Of Maharashtra And Others on 11 February, 2021

Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni

                                         (1)                            935-959




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  935 WRIT PETITION NO.2707 OF 2021

 DHONDIBA RAMRAO RATHOD                                      ..PETITIONER

                  VERSUS

 STATE OF MAHARASHTRA AND OTHERS                             ..RESPONDENTS

                                 AND
                  959 WRIT PETITION NO.2733 OF 2021

 GANPAT DILIPRAO INDRALE                                     ..PETITIONER

                  VERSUS

 STATE OF MAHARASHTRA AND OTHERS     ..RESPONDENTS
                        ...
 Mr. D. S. Mali, Advocate for the Petitioners.
 Mrs. P. V. Diggikar and Mr. P. S. Patil, AGP for
 Respondents-State in respective WP.
                                         ...

                                  CORAM : S. V. GANGAPURWALA &
                                          SHRIKANT D. KULKARNI, JJ.

DATED : 11th FEBRUARY, 2021.

PER COURT:-

1. The proposals of petitioners seeking approval to the transfer from unaided to aided division are rejected basically on the basis of Circular dated 28.06.2016.

2. The learned A.G.P. accepts notice for respondent nos.1 to 3.

3. This Court under its judgment and order dated 04.07.2019 in Writ Petition No.1493/2018 with

(2) 935-959

connected writ petitions has observed that some of the Clauses of Circular dated 28.06.2016 do not apply.

4. In view of that, the impugned order is quashed and set aside.

5. The Education Officer shall reconsider the proposals seeking approval to the transfer of petitioners from unaided to aided division on its own merits in tune with the judgment dated 04.07.2019 in Writ Petition No.1493/2018 with connected writ petitions preferably within a period of six months.

6. Writ Petitions are disposed of. No costs.



 (SHRIKANT D. KULKARNI)                         (S. V. GANGAPURWALA)
             JUDGE                                      JUDGE


 Devendra/February-2021