Vidya Prasarak Shikshan Sanstha ... vs State Of Maharashtra, Thr. Chief ...
2022 Latest Caselaw 7463 Bom

   1-CAW-1490-22                                                                                                                    1/1


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

                                  CIVIL APPLICATION (CAW) NO.1490 OF 2022
                                                     IN
                                        WRIT PETITION NO.577 OF 2020

    Vidya Prasarak Shikshan Sanstha, Gondia, Thr. Its President Veerjaiwantidevi Nagpure and anr.
                                                                    -vs-
    The State of Maharashtra Thr. Its Chief Secretary, School Education & sports Dept. Mantralaya,
                                                          Mumbai and ors.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.
                                      Shri A. Z. Jibhkate, Advocate for applicants/petitioners.
                                      Shri D. P. Thakare, Additional Government Pleader for non-
                                      applicants/respondents.

                                      CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : August 01, 2022

Notice on the application is made returnable forthwith. Learned Additional Government Pleader waives notice for the non-applicants.

Perused the application as well as the order dated 23/06/2022. The application dated 02/02/2019 seeking permission to grant approval to the appointment of petitioner No.2 was rejected on 13/03/2019. That order dated 13/03/2019 has been set aside. Consequently it is directed in terms of the judgment dated 23/06/2022 that the proposal dated 02/02/2019 seeking approval to the appointment of petitioner No.2 shall be reconsidered as directed in paragraph 4 of the judgment.

By clarifying the said aspect, the application is allowed. Civil Application is disposed of.

Digitally signed byASMITA (Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.) ADWAIT BHANDAKKAR Signing Date:02.08.2022 Asmita 11:09:23