Pandurang Balakashram vs The State Of Maharashtra And ...
2021 Latest Caselaw 1450 Bom

                                    1                974-WP-4804-2020

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 4804 OF 2020


Kai Hanumantrao Pasurekar Balakashram,
Beed, through its Secretary,
Smt. Rukhminibai Hanumantrao Bhole                     ...Petitioner

              Versus

The State of Maharashtra and Ors.                      ...Respondents


Mr S.S. Thombre, Advocate for Petitioner
Mr P.S. Patil, Addl. G.P. for Respondents-State

                    WITH
        WRIT PETITION NO. 4803 OF 2020

Balgrah, Kitti Adgaon,
Run by Matoshri Ramabai Ambedkar
Shikshan Prasarak Mandal, Majalgaon,
Through its President                                  ...Petitioner

              Versus

The State of Maharashtra and Ors.                      ...Respondents


Mr S.S. Thombre, Advocate for Petitioner
Mr P.S. Patil, Addl. G.P. for Respondents-State

                          AND
              WRIT PETITION NO. 6137 OF 2020

Pandurang Balakashram, Kaij
Dist. Beed, Through its Secretary                      ...Petitioner

              Versus

The State of Maharashtra and Ors.                      ...Respondents


Mr S.S. Thombre, Advocate for Petitioner
Mr S.R. Yadav (Lonikar), A.G.P. for Respondents-State




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                                        2                974-WP-4804-2020

                            AND
              WRIT PETITION NO. 6138 OF 2020

Jijau Balakashram, Anandgaon Road,
Tal. Kaij, Through its Secretary                          ...Petitioner

              Versus

The State of Maharashtra and Ors.                         ...Respondents


Mr S.S. Thombre, Advocate for Petitioner
Mrs V.S. Chaudhari, A.G.P. for Respondents-State

                           AND
              WRIT PETITION NO. 6262 OF 2020

Pandurang Balakashram, Beed Road,
Kaij, Dist. Beed, Through its Secretary                   ...Petitioner

              Versus

The State of Maharashtra and Ors.                         ...Respondents


Mr S.S. Thombre, Advocate for Petitioner
Mrs P.V. Diggikar, A.G.P. for Respondents-State


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

DATE : 21st JANUARY, 2021

PER COURT :

1. The learned counsel for the petitioners and the learned

Assistant Government Pleaders are ad idem that the petitioners are

similarly situated as the petitioners in writ petition No. 4831/2020

with connected writ petitions decided under judgment and order

dated 22nd December, 2020. They further agreed that these

petitioners would be governed by the orders dated 22nd December,

3 974-WP-4804-2020

2020 passed in writ petition No. 4831/2020 with connected writ

petitions.

2. In view of that, the present writ petitions stand disposed of

on the same terms as recorded in writ petition No. 4831/2020 with

connected writ petitions.

[ SHRIKANT D. KULKARNI, J. ] [ S.V. GANGAPURWALA, J. ]

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