Vaidyanath Bahuddeshiya ... vs The State Of Maharashtra And ...
2021 Latest Caselaw 13898 Bom

                               (1)                   15-wp-10682-2021 & ors.



          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD
               15 WRIT PETITION NO.10682 OF 2021

 JAGDAMBA SHIKSHAN PRASARAK MANDAL THROUGH ITS
 SECRETARY                           ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                         AND
          26 WRIT PETITION NO.10699 OF 2021

 SHAHU MAHARAJ BAHUUDDESHIYA SEVABHAVI SANSTHA VA
 SHIKSHAN PRASARAK MANDAL            ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                         AND
          33 WRIT PETITION NO.10706 OF 2021

 CHHATRAPATI SHAHU PRATISHTHAN                   ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                         AND
          35 WRIT PETITION NO.10709 OF 2021

 SAMAJ PRABODHAN PRATISHTHAN PARALI VAIJNATH
 BEED                                ..PETITIONER
          VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS

                                 AND
                  36 WRIT PETITION NO.10710 OF 2021

 VAIDYANATH BAHUDDESHIYA JANKALYAN
 SHIKSHAN SANSTHA, LATUR                         ..PETITIONER
          VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS




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                                     (2)                             15-wp-10682-2021 & ors.



                                 AND
                  37 WRIT PETITION NO.10711 OF 2021

 AKHIL BHARTIYA SANSKRUT PRACHARINI SANSTHA
                                     ..PETITIONER
          VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS

                                 AND
                  48 WRIT PETITION NO.10722 OF 2021

 JEEVANDHARA BAHUDDESHIYA SEVABHAVI SANSTHA
                                     ..PETITIONER

                  VERSUS

 THE STATE OF MAHARASHTRA AND OTHERS ..RESPONDENTS
                        ...
 Mr. N. P. Patil Jamalpurkar, Advocate for the
 Petitioners.
 Mr. P. K. Lakhotiya, AGP for Respondents-State.
                                          ...

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

DATED : 27th SEPTEMBER, 2021.

PER COURT:-

1. The proposals of petitioners are not entertained on the ground that there are deficiencies.

2. The learned counsel submits that, proposals were given prior to the judgment of this Court. In view of that, fresh proposals are not required to be submitted.

3. The learned A.G.P. accepts notice for all respondents and seeks time.

(3) 15-wp-10682-2021 & ors.

4. Stand over to 11.10.2021.

5. In view of the fact that, the proposals of petitioners are not entertained as being deficient, we cannot permit petitioners to admit new inmates. However, the students that are already admitted prior to the impugned order cannot be disturbed till the next date.

   (R. N. LADDHA)                                (S. V. GANGAPURWALA)
          JUDGE                                          JUDGE


 Devendra/September-2021