Shahbabu Education Society, ... vs State Of Maha. Thr. Chief ...
2021 Latest Caselaw 9388 Bom

                                                                                          1                                            W.P.No.2485.2021

                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       NAGPUR BENCH : NAGPUR

                                               WRIT PETITION NO. 2485 OF 2021

 Shahbabu Education Society, Patur through its Secretary Mr. Syed Ishaque Syed Nabi
                                      and Ors.,
                                       ..VS..
   The State of Maharashtra, through the Chief Secretary of Department of School
                    Education, Mantralaya, Mumbai and Ors.,
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Office Notes, Office Memoranda of Coram,                                                                   Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                                               Shri Akshay Sudame, Advocate for petitioners.
                                               Shri A. A. Madiwale, A.G.P. for respondent Nos.1 & 2.


                                                            CORAM : SUNIL B. SHUKRE AND
                                                                    ANIL S. KILOR, JJ.

DATED : 16.07.2021

Hearing is conducted through Video Conferencing and all the learned Advocates agreed that the audio and video quality was proper.

2. Heard Shri Sudame, learned counsel for the petitioners. It is contended that what was required to be done by respondent No.2 in compliance with the judgment of this Court in Writ Petition No.4721 of 2019, Shahbabu Education Society, Patur and Ors., Vs. The State of Maharashtra and Ors., rendered on 21.02.2020, and order of this Court in LD-VC-OCM No.120 of 2020 filed in Writ Petition No.4721 of 2019 dated 20.07.2020 was to grant approval for creation of one post of non- graduate teacher but, by the impugned order dated

24.09.2020, the Director Education (Primary) has granted his approval for creation of one post of graduate teacher because of which, no approval to the transfer of the petitioner No.3 from non-aided to aided school could be granted.

3. Issue notice for final disposal at admission stage to the respondents.

4. Shri A. A. Madiwale, learned A.G.P. waives service of notice for respondent Nos.1 and 2.

5. In addition to usual mode of service, private service upon respondent No.3 is granted.

Stand over after three weeks.

                                        JUDGE                  JUDGE




Kirtak