Subhash Kashinath Shende vs The Additional Secretary, School ...
2021 Latest Caselaw 13987 Bom

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

                          WRIT PETITION NO. 6353 OF 2019


        Subhash Kashinath Shende
        Aged about 45 Years, Occupation - Ex
        teacher; 45 A, Chaitanya Apartments,
        Beside Agrasen Bhavan, Ravi Bhavan,
        Nagpur - 440 010.                    ...                   PETITIONER


                         VERSUS


1.      The Additional Secretary,
        School Education & Sports Department,
        Government of Maharashtra, Mantralaya,
        Mumbai - 4000032.

2.      Director of Education
        (Secondary & Higher Secondary)
        Directorate    of   Education, Central
        Building, Pune - 400 001.

3.      Commissioner (Education)
        Commissionerate of Education
        Central Building, Pune - 400 001.

4.      Chief Executive Officer
        Zilla Parishad, Nagpur.

5.      Dy. Director of Education
        Secondary & Higher Secondary
        Nagpur Division, Nagpur.



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6.         Education Officer (Secondary)
           Zilla Parishad, Nagpur.

7.         Head Master/Secretary
           Itwari High School, run              by   Itwari
           Education Sanstha, Nagpur.

8.         Head Master/Secretary
           Vikas Vidyalaya, Wadner, Hinganghat,
           District Wardha.                     ...                    RESPONDENTS


Mr. S. O. Ahmed, Advocate for Petitioner.
Mr. A. A. Madiwale, AGP for Respondent Nos.1 to 3, 5 & 6.
Mr. S. N. Gaikwad, Advocate for Respondent No.4.
Mr. K. K. Nalamwar, Advocate for Respondent No.7.
Mr. V. K. Paliwal, Advocate for Respondent No.8.


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

                                         DATE        : SEPTEMBER 28, 2021.


ORAL JUDGMENT [PER SUNIL B. SHUKRE, J.]


.                   Heard Mr. Ahmed, learned Counsel for the Petitioner, Mr.

Madiwale, learned AGP for Respondent Nos.1 to 3, 5 & 6, Mr. Gaikwad,

learned Counsel for Respondent No.4, Mr. Nalamwar, learned Counsel

for Respondent No.7 and Mr. Paliwal, learned Counsel for Respondent

No.8. Rule. Rule made returnable forthwith. Heard finally by consent of

3/3 Judg.13.wp.6353.2019

learned Counsel for the rival parties.

2. Mr. Nalamwar, learned Counsel for the Respondent No.7

states, on instructions, that the Respondent No.7 - School will allow

the Petitioner to join the school in pursuance of the order dated

23/9/2021, issued by the Respondent No.6 and would submit name of

the junior most teacher, who could be absorbed in some other school,

as per the directions given by the Respondent No.6. The statement is

accepted.

3. In view of above, we find that this Petition has served its

purpose, and therefore, it is disposed of in terms of the said order

dated 23/9/2021 and the statement made on behalf of Respondent

No.7 which has been accepted by this Court. Rule accordingly. No costs.

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


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