Shyam Namdeorao Kolhe vs Shri Rajendra G. Patil, Education ...
2021 Latest Caselaw 16598 Bom

                                                1                                 CP35-18.odt


               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                         NAGPUR BENCH, NAGPUR
 CONTEMPT PETITION NO. 35/2018 IN WRIT PETITION NO. 2303/2017 (D)
 (SHYAM NAMDEORAO KOLHE VERSUS RAJENDRA G. PATIL, E.O. Z.P. WARDHA & OTHERS)

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                Court's or Judge's order
and Registrar's orders.
        None for the petitioner.
        Shri Dhruv Sharma, Advocate h/f Shri R.M. Bhangde, counsel for the R-3.
        Mrs. S.S. Jachak, A.G.P. for the R-State.

       CORAM : A. S. CHANDURKAR AND G.A. SANAP, JJ.

DATED : 30TH NOVEMBER, 2021.

The counsel for the petitioner is not present. However, we have perused the affidavit-in-reply filed on behalf of the Director of Education, Primary, Maharashtra State, Pune.

The said affidavit does not answer the charge framed in the present proceedings on 09.03.2021 which pertains to failure to publish an advertisement as directed in paragraph 35 of the judgment in Writ Petition No.2303 of 2017. Instead a copy of the press-note said to be prepared by the Education Officer (Primary) is placed on record.

We grant further time to the respondent nos.1 and 2 to file a specific affidavit and answer the charge framed against them.

Put up for further consideration on 16.12.2021.

(G.A. SANAP, J.) (A. S. CHANDURKAR, J.)

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:30.11.2021 17:07