Prabhadevi Shikshan And ... vs The State Of Maharashtra, Thr. Its ...
2021 Latest Caselaw 5679 Bom

                         1




        IN THE HIGH COURT OF JUDICATURE AT BOMBAY,

                     NAGPUR BENCH, NAGPUR



                 WRIT PETITION NO. 1473 OF 2021




Prabhadevi Shikshan and Bahuddeshiya
Sanstha, Chandrapur, through its
Secretary Shri Avinash s/o.
Devidasrao Somnathe, Aged 42 years,
Occ. Agrilst., Office at Prabhat Shaikshanik
Parisar, Mandavgad, Post Sevagram, Tq.
and District Wardha.                         ..........   PETITIONER



     // VERSUS //



1.The State of Maharashtra,
  Through its Secretary,
  Development of School Education
  and Sports, Mantralaya,
  Mumbai-32.

2.Director of Education
  (Secondary and Higher Secondary),
  Office of Directorate of Education,
  Pune-1.
                         2

3.Deputy Director of Education and
  Chairman, Regional Level Authority,
  Nagpur Division, Nagpur.

4.Education Officer,
  (Primary/Secondary), Zilla Parishad,
  Wardha.                              ..........   RESPONDENTS


____________________________________________________________
Mr.S.S.Shingane, Advocate for the petitioner.
Mrs.K.S.Joshi, I/c. G.P. for respondent nos. 1 to 4.
____________________________________________________________


                      CORAM      : SUNIL B. SHUKRE &
                                   AVINASH G. GHAROTE, JJ.

DATE : 25.3.2021.

ORAL JUDGMENT (Per Sunil B. Shukre, J) :

1. Rule. Rule made returnable forthwith. Heard finally by

consent of Mr.S.S.Shingane, learned Counsel for the petitioner and

Mrs.Ketki Joshi, learned I/c. Government Pleader, who appears on

waiving notice for respondent nos. 1 to 3 and also respondent no.4 in

the capacity of Education Officer (Secondary). The hearing was

conducted through Video Conferencing and the learned Counsel for

the respective parties agreed that the audio and visual quality was

proper.

2. Learned Counsel for the petitioner submits that the

petitioner would be satisfied even if the alternate prayer (prayer

clause II in the petition) is granted. The alternate prayer seeks a

direction for deciding the proposal submitted by the petitioner in

accordance with law. The alternate prayer being what it is, is

granted. Respondent no.1 is directed to decide the proposal of

petitioner dated 3.2.2020 in accordance with law, as expeditiously as

possible and in any case, within a period of six weeks from the date

of order.

Rule accordingly.

                        JUDGE                    JUDGE




[jaiswal]
                                 Digitally
                                 signed by
                      Suraj      Suraj Jaiswal
                                 Date:
                      Jaiswal    2021.03.25
                                 18:20:15
                                 +0530