Maha. Vidya Prasarak Mandal, ... vs Anand S/O. Nandkumar Chopde And ...
2021 Latest Caselaw 14706 Bom

                                                                          (1)                                                 6.wp.954.2016 and wps.

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

                                                  WRIT PETITION NO.954 OF 2016

                            Maharashtra Vidya Prasarak Mandal, Khamgaon and others
                                                      Vs.
                                   Anand s/o Nandkumar Chopde and others
                                                     WITH
          WRIT PETITION NO.958 OF 2016, WRIT PETITION NO.957 OF 2016,
          WRIT PETITION NO.959 OF 2016, WRIT PETITION NO.955 OF 2016,
                         WRIT PETITION NO.956 OF 2016
   ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
   ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                                Mr. R. L. Khapre, Senior Advocate for petitioners.
                                                Mr. Apurva Dey, Advocate for respondent No.1.
                                                Mr. S. A. Ashirgade, Addl. Government Pleader for respondent
                                                Nos.2 to 4.


                                                                      CORAM :                     AVINASH G. GHAROTE, J.

DATE : 07/10/2021

Mr. Ashirgade, learned Additional Government Pleader to take instructions from the Education Officer regarding the approval to the respondents in the present petitions, as it is stated that there are clear vacancies in existence where the respondents can be accommodated in pursuance to the judgment passed by the learned School Tribunal. A proposal dated 18.01.2021, is already sent to the office of the Education Officer (Secondary).

List the matter on 12/10/2021, by which time the appropriate instructions be taken.

JUDGE Sarkate