Alka Banshi Jogdand vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 1735 Bom

                                           (1)                             952-966




          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                  952 WRIT PETITION NO.1507 OF 2021

 ALKA BANSHI JOGDAND                                            ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA THR ITS SECRETARY AND
 OTHERS                              ..RESPONDENTS

                                 AND
                  966 WRIT PETITION NO.1521 OF 2021

 PRAVIN RAMRAO KALE                                             ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA THR ITS SECRETARY AND
 OTHERS                               ..RESPONDENTS
                        ...
 Mr.   Rajendra  J.   Godbole,   Advocate   for   the
 Petitioners.
 Mr. K. N. Lokhande and Mr. P. K. Lakhotiya, AGP for
 Respondents-State in respective WPs.
 Mr. V. B. Narke and Mr. S. A. Deshpande, Advocate
 for Respondent Nos.4 and 5.
                                       ...

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

DATED : 27th JANUARY, 2021.

PER COURT:-

1. The learned A. G. P. accepts notice for respondents No. 1 to 3.

 2.               The          proposals         seeking    transfer           of     the
 petitioners             from      unaided        to   aided      divisions            are
 rejected.            This       Court,      under     the      judgment             dated




                                        (2)                               952-966

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 petitioners.

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

4. The Education Officer shall decide the proposals seeking approval to the transfer of the petitioners 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 petitions are accordingly disposed of. No costs.

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


 Devendra/January-2021