Kalpana D/O Surendra Khare vs State Of Maharashtra Through ...
2021 Latest Caselaw 13301 Bom

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

                            WRIT PETITION NO. 3511 OF 2021
(KALPANA SURENDRA KHARE...VS..STATE OF MAH. THR. SCHOOL EDUCATION & SPORTS DEPT.
                                     & OTH.)

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Office Notes, Office Memoranda of Coram,                                Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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                            Shri Sachin Khandekar, Advocate for Petitioner.
                            Shri N.R.Patil, A.G.P. for Respondent Nos.1 to 3.


                                          CORAM : SUNIL B. SHUKRE AND
                                                  ANIL S. KILOR, JJ.

DATED : SEPTEMBER 16, 2021.

1. Heard Shri Khandekar, learned counsel for the petitioner.

2. He submits that even though the petitioner was initially appointed as a Part-time Librarian, the strength of students of the school from the date of her initial appointment was more than 1000 and in any case, the petitioner was appointed as a Full-time Librarian in the year 2006 when also the strength of the students of the school was more than 1000 and therefore, the petitioner was entitled to be treated as a Full-time Librarian, as per the law laid down by this Court in its various judgments, reliance on which has been placed by the petitioner. These judgments are in Writ Petition No. 6630 of 2013 with connected matters, decided on 28 th January 2015, Writ Petition No. 3851 of 2016, decided on 24th February 2018, Writ Petition No.1272 of 2015,

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decided on 20th January 2016 and Writ Petition No. 650 of 2017, decided on 7th April 2017.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Shri N.R.Patil, learned A.G.P. waives service of notice for the respondent Nos. 1 to 3.

(ANIL S.KILOR,J) (SUNIL B. SHUKRE,J) RRaut..