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Jaiprkash S Dargad vs The State Of Maharashtra Thr Its ...
2021 Latest Caselaw 3958 Bom

Citation : 2021 Latest Caselaw 3958 Bom
Judgement Date : 3 March, 2021

Bombay High Court
Jaiprkash S Dargad vs The State Of Maharashtra Thr Its ... on 3 March, 2021
Bench: S.V. Gangapurwala, Shrikant Dattatray Kulkarni
                                                             1009-wp-3169-21
                                       1

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                         WRIT PETITION NO. 3169 OF 2021

 Dr. Jaiprakash S. Dargad                      ... Petitioner.
          Versus
 State of Maharashtra                          ... Respondent.
                                      ....
 Ms. Anjali Dube (Bajpai), Advocate for the Petitioner.
 Mr. S.R. Yadav Lonikar, A.G.P. for Respondent Nos. 1 to 3
 Mr. Sanjeev Deshpande, Advocate for Respondent No.5.
                                      ....

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

DATE : 03rd MARCH, 2021 PER COURT:-

1. Leave to add College as a pary.

2. Issue notice to added party also, returnable on 07.04.2021.

Hamdast allowed.

3. Though respondent No. 4 is served, none appears for

respondent no. 4. Re-issue notice to respondent no.4, returnable on

07.04.2021.

4. Ms. Dube, learned counsel for the petitioner submits that the

petitioner is entitled to serve till the age of 62 years as a Principal of

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1009-wp-3169-21

the college and that period would come to an end on 04.05.2024. The

University has issued a communication to the effect that the tenure of

the petitioner as a Principal comes to an end after ten years. The said

period of ten years would end on 13.03.2021. The learned counsel for

the petitioner refers to the judgment of this Court at Nagpur and

contends that the condition that the Post of the Principal is a tenure

post is struck down. The learned counsel also refers to the orders

passed by the Division Bench at the Principal Seat giving interim

protection to similarly situated Principals.

5. Till the next date, the respondents shall not dispense with the

services of the petitioner as a Principal on the ground that the

petitioner has completed ten years tenure.



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


 S.P. Rane




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