Vaishnavi Mahila Gramin Vikas ... vs The State Of Maha. Thr. Principal ...
2021 Latest Caselaw 16197 Bom

                                                                                                 wp6106.19
                                                       1


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                 NAGPUR BENCH : NAGPUR
                                          ...

                           WRIT PETITION NO.6106 OF 2019


Vaishnavi Mahila Gramin Vikas
Bahuuddeshiya Shikshan Sanstha,
Yavatmal, through its President
Mrs. Sangita Khushal Dange,
aged about 49 years, r/o Plot No.27,
Shivneri Society, Yavatmal.                                                           ...        Petitioner

                   - Versus -

1)       The State of Maharashtra,
         through its Principal Secretary
         Department of Higher and Technical
         Education, Mantralaya, Mumbai-32.

2)       The State of Maharashtra,
         through its Principal Secretary
         Department of Social Justice and Special
         Assistance, Mantralaya, Mumbai-32.

3)       Smt. Nathibai Damodar Thackersey
         (SNDT) Women's University, through
         its Registrar, 1, Nathibai Thackersey
         Road, Mumbai-400020.                                                         ... Respondents

......................................................................................................................
Mr. A. I. Sheikh, Advocate for petitioner.
Mr. D.P. Thakare, Additional Government Pleader for respondent nos.1
and 2.
......................................................................................................................


                                               CORAM: SUNIL B. SHUKRE AND
                                                      ANIL L. PANSARE, JJ.

DATED : NOVEMBER 23, 2021 wp6106.19

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

Rule. Rule is made returnable forthwith. Heard finally with the

consent of the learned Counsel for the respective parties.

2) The petitioner Society is desirous of starting a new course of

Master in Social Work and the proposal of the petitioner has also been

forwarded by the Department of Higher and Technical Education,

Mantralaya, Mumbai vide its covering letter dated 7/2/2019 to the

respondent no.2.

3) Copy of the aforesaid proposal is filed on record and it discloses

that the proposal of the petitioner Society is at Sr.No.16 of the list

enclosed to the covering letter dated 7/2/2019. It is pointed out by the

learned Counsel for the petitioner that this proposal is pending for

consideration and necessary decision with respondent no.2 for a long

period of time.

4) We find substance in the submission of the learned Counsel

for the petitioner regarding long pendency of the proposal.

5) We, therefore, partly allow the petition and direct the

respondent no.2 to decide the proposal in accordance with law as

expeditiously as possible and preferably within a period of two months wp6106.19

from the date of the order.

6) Rule is made absolute in the above terms. No costs.

                                         JUDGE                                     JUDGE




                        khj




Digitally Signed By:KAMAL HUNDRAJ
JESWANI
Signing Date:24.11.2021 11:49