Shri. Ramnath Dada Mote And Anr vs The State Of Maharashtra, Through ...
2021 Latest Caselaw 14123 Bom

                                                         1                    WP 4134-14.odt



         Digitally signed
         by NIKITA
                                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NIKITA
                                          CIVIL APPELLATE JURISDICTION
         YOGESH
YOGESH   GADGIL
         Date:
GADGIL   2021.09.29
         16:38:03 +0530



                                             WRIT PETITION NO. 4134 OF 2014

         1. Ramnath Dada Mote
         Aged 56 Years,
         M.L. C. & President, Maharashtra
         Rajya Khajgi Prathamik Shikshak Va
         Shikshaetar Mahasangh,
         (Regn. No. 136 (Aham) MAH-196)
         R/o. Datta Niwas, Ulhasnagar,
         District Thane.

         2. Dnyanoday Shikshan Pracharak
         Samiti, Sawarkar Nagar, Thane
         Through its Chairman/Secretary                                       ....Petitioners.

                            Vs.

         The State of Maharashtra
         Through the Secretary,
         School Education Department,
         Mantralaya, Mumbai-400 032                                           ... Respondent

                                         -------
         Mr. Narendra V. Bandiwadekar with Mr. Vinayak Kumbhar, Advocates for
         Petitioners in both Petitions.
         Mr. A.I. Patel, Addl. Government Pleader, State with Ms. Kavita N.
         Solunke, Advocates for Respondents-State in both Petitions.
                                         -------

                                                 CORAM       :   R.D. DHANUKA &
                                                                 ABHAY AHUJA, JJ.

RESERVED FOR ORDER ON : 9TH SEPTEMBER 2021 PRONOUNCED ON : 29TH SEPTEMBER 2021

Nikita Gadgil 1 of 2 2 WP 4134-14.odt

PC: (PER COURT)

1. In view of our judgment dated 29 th September 2021 in Writ Petition

No. 6537 of 2014, nothing survives in this petition.

2. This Writ Petition accordingly stands disposed with no order as to

costs.

(ABHAY AHUJA, J.)                                  (R.D. DHANUKA, J.)




          Nikita Gadgil                                                   2 of 2