Nana Wamanrao Chunade vs State Of Maharashtra, Thr. ...
2021 Latest Caselaw 7342 Bom

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     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
              NAGPUR BENCH AT NAGPUR

                   Writ Petition No. 1814 of 2021

   PETITIONER:                     Nana Wamanrao Chunade,
                                   Age :- 60 years, occup. : Retired
                                   R/o :- Netaji Chowk, Chandur Bazar,
                                   Tq. Chandur Bazar, Dist. Amravati

                                       Vs.

   RESPONDENTS :                   1. State of Maharashtra,
                                      Through its Secretary, School Education
                                      and Sports Department, Mantralay,
                                      Mumbai - 32.

                                   2. Education Officer (Secondary)
                                      Zilla Parishad, Amravati

                                   3. Peoples Welfare Society Amravati,
                                      Though its Secretary, office at
                                      'Chirantan', Madhuban Colony, Camp,
                                      Amravati - 444602.

     Mr. Parag A. Kadu, Advocate for petitioner.
     Mr. A.S. Fulzele, Addl. G.P. for respondents No.1 and 2

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

DATE : 06/05/2021

ORAL JUDGMENT (PER SUNIL B. SHUKRE, J.) :

Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

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2. Heard Shri Parag A. Kadu, learned counsel for the

petitioner and Mr. A.S. Fulzele, learned Addl. G.P. for

respondents No.1 and 2, who appears by waiving notice for

them. There is no need to issue notice to respondent No.3 as a

limited relief has been sought by issuing appropriate directions

to the respondent No.2.

3. Rule. Rule made returnable forthwith. Heard finally

by consent.

4. Having considered the nature of limited relief

sought in this petition, we allow the petition and direct the

respondent No.2 to decide the representation dated

25/02/2019 made by the petitioner within a period of eight

weeks from the date of order, in accordance with law.

5. Rule accordingly. No costs.

                           JUDGE                                       JUDGE


MP Deshpande