Shri. Prabhakar Kashiram Patil ... vs The State Of Maharashtra Through ...
2021 Latest Caselaw 9896 Bom

                                                       21-WP-5806-18+.doc

Sharayu Khot.
              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     CIVIL APPELLATE JURISDICTION

                           WRIT PETITION NO. 5806 OF 2018


     Shri Yuvraj Ananda Kamble & Anr.               ...Petitioners

             Versus

     The State of Maharashtra & Anr.                ...Respondents

                                       WITH
                           WRIT PETITION NO. 3403 OF 2021


     Shri Nasale Sitaram Ashok & Anr.               ...Petitioners

             Versus

     The State of Maharashtra & Anr.                ...Respondents

                                       WITH
                          WRIT PETITION NO. 12918 OF 2018


     Shri Prabhakar Kashiram Patil & Anr.           ...Petitioners

             Versus

     The State of Maharashtra & Anr.                ...Respondents

                                       WITH
                           WRIT PETITION NO. 5811 OF 2018


     Shri Ashok Shivaji Fasake & Anr.               ...Petitioners

             Versus

     The State of Maharashtra & Anr.                ...Respondents


                                        1/3




    ::: Uploaded on - 29/07/2021                ::: Downloaded on - 30/07/2021 00:47:28 :::
                                                               21-WP-5806-18+.doc

                                      ----------
 Mr. N.V. Bandiwadekar a/w Mr. Vinayak Kumbhar i/by Ms.
 Ashwini N. Bandiwadekar for the Petitioners in all WPs.
 Mrs. P.J. Gavhane, AGP for the Respondent Nos. 1 and 2-State
 in all WPs.
                                      ----------

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

                                      DATE         :    28 July 2021

 ORDER :

1. The issue arises for consideration of this Court is,

whether the Resolutions dated 12th February 2015 and 23rd

October 2013 issued by the State of Maharashtra would apply

to transfer of non teaching staff from unaided school to aided

school or not.

2. According to the Petitioners, this issue is covered by

the judgment of this Court dated 9th October 2014 in case of

Sudhir Dnyandeo Gadakh & Ors. Vs. The State of Maharashtra

& Ors.1.

3. Learned AGP seeks time to take instructions and

1 Writ Petition No. 5978 of 2014 with other connected matters annexed in Writ Petition No. 3403/21.

21-WP-5806-18+.doc

make a statement whether the issue involved in these Writ

Petitions is covered by that judgment or not by fling an

Affdavit.

4. Affdavits in Reply in all the Writ Petitions shall be

fled within a period of two weeks from today with a copy to be

served upon the Petitioners' Advocate simultaneously.

5. It is made clear that no further extension of time

would be granted.

6. Stand over to 13th August 2021.

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