Pravin Eknath Jagzap vs The State Of Maharashtra And ...
2021 Latest Caselaw 12693 Bom

                                   1                               wp 9854.2021+

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

                20 WRIT PETITION NO.9854 OF 2021
                   PRAVIN EKNATH JAGZAP
                           VERSUS
           THE STATE OF MAHARASHTRA AND ANOTHER
                             ...
       Advocate for Petitioner: Mr. Patil Vasant
          AGP for Respondents: Mr. S. G. Karlekar
                              ...
                             AND
                              ...

                41 WRIT PETITION NO.9877 OF 2021
                   MONALI ROHIDAS PATIL
                           VERSUS
           THE STATE OF MAHARASHTRA AND ANOTHER
                             ...
       Advocate for Petitioner: Mr. Patil Vasant
          AGP for Respondents: Mr. S. G. Karlekar
                             ...

                               CORAM: S. V. GANGAPURWALA &
                                      R. N. LADDHA, JJ.

DATE: 06th SEPTEMBER, 2021

PER COURT:

1. The learned Advocate for the petitioners

submits that the concerned Headmaster has

forwarded the proposals to the Education Officer

for approval to transfer of the petitioners from

unaided to aided posts. The same are not yet

decided.

2 wp 9854.2021+

2. The learned A.G.P. accepts notice for both

the respondents.

3. In case, the proposals seeking approval to

transfer of the petitioners from unaided to aided

posts are pending with respondent no. 2, then

respondent no. 2 shall decide the same on it's own

merits and in accordance with law, policy and in

tune with the Judgment dated 04.07.2019 in Writ

Petition No. 1493 of 2018 with connected writ

petitions. The same be decided preferably within

four (4) months.

4. Writ Petitions accordingly stand disposed of.

No costs.

[R. N. LADDHA, J.] [S. V. GANGAPURWALA, J.]

marathe