Mr. Ashok Nivrutti Barde vs The Education Officer (Primary) ...
2021 Latest Caselaw 9742 Bom

KVM

                                         1/2
                                                         33 - WP 10732 OF 2018.doc

      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION
                    WRIT PETITION NO. 10732 OF 2018

Ashok Nivruti Barde                                   ..... Petitioner
      VERSUS
The Education Officer (Primary)
Zilla Parishad & Ors.                                 ..... Respondents
Mr.Y.G.Thorat, i/b. Mr.Ashok B.Tajane for the Petitioner.
Mr.S.B.Kalel, A.G.P. for the State - Respondent nos. 2, 3 and 5.

Mr.Arvind S. Kulkarni for the Respondent no.1.

                                  CORAM: R. D. DHANUKA AND
                                         R.I.CHAGLA, JJ.

DATE : 26th JULY, 2021 (THROUGH VIDEO CONFERENCE)

P.C:-

The respondents who have already served a copy of the affidavit

in reply upon the petitioner's counsel shall file a copy with the office

within one week from today. Rejoinder, if any, shall be filed within

two weeks from today and shall serve a copy thereof upon the

respondents' advocates simultaneously.

2. If any of the respondents have not filed reply so far, as and by

way of last indulgence, one weeks time is granted.

3. The petitioner to furnish copies of the judgments which the

KVM

33 - WP 10732 OF 2018.doc

petitioner proposes to rely upon in this petition in advance.

4. The respondents are also permitted to furnish copies of the

judgments which they propose to rely upon with the copy to be served

upon other side.

5. S.O. to 13th August, 2021.

6. Ad-interim relief, if any, to continue till next date.

[R.I.CHAGLA, J.] [R. D. DHANUKA, J.]