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Kanthiram Bhujangrao Lungare vs The State Of Maharashtra Through ...
2021 Latest Caselaw 13555 Bom

Citation : 2021 Latest Caselaw 13555 Bom
Judgement Date : 21 September, 2021

Bombay High Court
Kanthiram Bhujangrao Lungare vs The State Of Maharashtra Through ... on 21 September, 2021
Bench: S.V. Gangapurwala, R. N. Laddha
                                     1                               wp 10436.2021

    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               BENCH AT AURANGABAD

              982 WRIT PETITION NO.10436 OF 2021

           KANTHIRAM BHUJANGRAO LUNGARE AND ANOTHER
                             VERSUS
              THE STATE OF MAHARASHTRA AND OTHERS
                               ...
                   Advocate for Petitioners:
                  Mr. Patil Indrale Anand V.
                AGP for Respondents No. 1 to 3:
                    Mrs. V. N. Patil-Jadhav
             Advocate for Respondents No. 4 & 5:
                     Mr. Baliram B. Shinde
                               ...

                                CORAM: S. V. GANGAPURWALA &
                                       R. N. LADDHA, JJ.
                                DATE:      21st SEPTEMBER, 2021

 PER COURT:

 1.       The       learned          Advocate      for    the       petitioners

submits that respondents no. 4 and 5 have filed an

Appeal against the order promoting the

petitioners. The appeal is pending before the

School Tribunal. It is further submitted that once

an appeal is filed and promotion is effectuated

objection before the Education Officer questioning

the seniority is not maintainable. Reliance is

placed on the Judgment of the Division Bench of

this Court in case of Ramchandra Narayan Jamkar

2 wp 10436.2021

Vs. Saroj Yeshwant Deopujari delivered in Writ

Petition No. 1309 of 1991 dated 19.06.1991 and the

Judgment of the learned Single Judge of this Court

in case of Vidyalata Nilkanth Patil Vs. Chairman /

Secretary, Shikshan Prasarak Samiti, Badapokharan

and others reported in 2016 (4) Mh. L. J. 106.

2. The learned A.G.P. appears for respondents

no. 1 to 3. Mr. Shinde, learned Advocate appears

for respondents no. 4 and 5 and seeks time.

3. Issue notice to respondent no. 6, returnable

on 30.11.2021.

4. Till then, status-quo as on today be

maintained.

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

marathe

 
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