Rafik Ashpak Shah And Another vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 16310 Bom

                                1/2                          Judg.33.wp.606.2020



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

                           WRIT PETITION NO. 606 OF 2020


1.      Rafik Ashpak Shah
        Aged 33 Years, Occupation - Assistant
        Teacher, Resident at - C/o Zilla Parishad
        Primary    School    Karandhla,    Tahsil
        Lakhandur, District Bhandara.

2.      Jay Dashrath Rathod
        Aged 35 Years, Occupation - Assistant
        Teacher; Resident at - C/o Zilla Parishad
        Primary School, Murumtola, Tahsil
        Salekasa, District Gondia.                ...               PETITIONERS


                         VERSUS


1.      The State of Maharashtra
        through its Secretary, Rural Development
        Department, Mantralaya, Mumbai-32.

2.      The Divisional Commissioner
        Amravati Division, Amravati.                   ...      RESPONDENTS

Mr. P. S. Kshirsagar, Advocate for Petitioners.
Mr. S. M. Uikey, Addl. G. P. For Respondent Nos.1 and 2.


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

                                      DATE    : NOVEMBER 24, 2021.



                                    2/2                        Judg.33.wp.606.2020

ORAL JUDGMENT [PER SUNIL B. SHUKRE, J.]

. Heard Mr. Kshirsagar, the learned Counsel for Petitioners

and Mr. Uikey, the learned Additional Government Pleader for

Respondent Nos.1 and 2.

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

consent of the learned Counsel for the both sides.

3. We direct the Respondent No.1 to decide the proposal, as

contained in the communication dated 30/9/2019 sent by the

Respondent No.2 to the Respondent No.1, in accordance with law, as

expeditiously as possible and preferably within a period of four weeks

from the date of receipt of the order.

4. Rule in the above terms. No costs.

(ANIL L. PANSARE J.) (SUNIL B. SHUKRE, J.)

Yadav VG