Yogesh Ramesh Bachav And Ors vs Union Of India And Ors
2021 Latest Caselaw 7663 Bom

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       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              CIVIL APPELLATE JURISDICTION

                WRIT PETITION (ST) NO.11080 OF 2021

 Smt. Vaishali Suresh Bhamare and Ors.                   ...Petitioners
       V/s.
 Union of India & Ors.                                   ...Respondents

                              AND
                WRIT PETITION (ST) NO.11143 OF 2021

 Yogesh Ramesh Bachav and Ors.                           ...Petitioners
       V/s.
 Union of India & Ors.                                   ...Respondents

                                 ----
 Mr. Sanjeev Kumar Bapu Deore a/w Mr. S. J. Pawar for the
 Petitioners.
 Mr. A. I. Patel, AGP for the Respondent.
                                 ----

                               CORAM : NITIN JAMDAR AND
                                       C. V. BHADANG, JJ.

DATE : 10 JUNE 2021.

(Through Video Conferencing)

P.C.

. Heard the learned Counsel for the parties.

2. The Petitioners have challenged the stipulation regarding passing of Teacher Eligibility Test and apprehend termination and coercive action on the ground of non-passing of the said examination. This issue is raised in various petitions.

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3. List these petitions along with Writ Petition (St) No.4723 of 2021. In the meanwhile no coercive steps be taken against the Petitioners on the ground of not passing TET examination and the Petitioners be paid salary as due.

4. The learned AGP states that a group of petitions raising similar challenge have been heard by the Aurangabad Bench of this Court and the judgment is awaited.

(C. V. BHADANG, J.) (NITIN JAMDAR, J.)