Sulakshana Surykant Gangthade vs The State Of Maharashtra Thr It ...
2021 Latest Caselaw 1169 Bom

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            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD

                     72 WRIT PETITION NO.824 OF 2021

            SULAKSHANA SURYKANT GANGTHADE
                            VERSUS
 THE STATE OF MAHARASHTRA THR IT SECRETARY AND OTHERS
                               ...
         Advocate for Petitioner : Rajendra J Godbole
                    AGP for Respondents:
                 Advocate for Respondents :
                               ...
       Advocate for Petitioners : Mr. Rajendra J. Godbole
       AGP for Respondent Nos.1 to 3: Mrs. P.V. Diggikar
  Advocate for Respondent Nos.4 & 5 : Shantanu Deshpande
                               ...
                     CORAM : S. V. GANGAPURWALA &
                                              SHRIKANT D. KULKARNI, JJ.

DATED : 18th JANUARY , 2021.

...

PER COURT :

1. The learned AGP accepts notice for respondents Nos.1 to 3.

2. The proposal seeking transfer of the petitioner from

unaided to aided divisions is rejected. This Court, under the

judgment dated 04.07.2019 in Writ Petition No. 1493 of 2018

with connected matters has held that some of the clauses of the

Circular dated 28.06.2016 do not apply to the petitioner.

3. In light of that the impugned order is quashed and set

aside.

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4. The Education Officer shall decide the proposals seeking

approval to the transfer of the petitioner from unaided to aided

division, afresh in tune with the decision dated 04.07.2019 in

Writ Petition No. 1493 of 2018 with connected matters. The

same be decided preferably within four months.

5. Writ petition is accordingly disposed of. No costs.

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

vsm/-