Reshma D/O. Ravindra Gawai vs The State Of Maha., Thr. ...
2022 Latest Caselaw 7810 Bom

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                                                                          10-8-2022-WP-4652-2022.odt




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

                                         Writ Petition No.4652 of 2022
                                          Reshma D/o Ravindra Gawai
                                                     Versus
                                       The State of Maharashtra and others


           Office Notes, Memoranda of Coram,
           appearances, Court's orders or directions Court's or Judge's orders
           and Registrar's order
                     Shri S.U. Ghude, Advocate for Petitioner.

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

DATE : AUGUST 10, 2022

It is submitted by the learned counsel for the petitioner that the Government Resolution dated 5-5-2020 seeking to ban recruitment is not applicable to minority institutions. He seeks to place reliance on the judgment of this Court in Writ Petition No.2538 of 2021 ( Ubhajo Shikshan Sanstha and others Vs. State of Maharashtra and others ) decided on 16-11-2021.

Issue notice to the respondents returnable in four weeks. Learned Additional Government Pleader Shri D.P. Thakre waives for the respondent No.1.

(URMILA JOSHI-PHALKE, J, J.) (A.S. CHANDURKAR, J.)

Lanjewar

Digitally Signed By :P D LANJEWAR Signing Date:11.08.2022 11:02