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Pramod S/O Ambadas Wankhede vs Zilla Parishad Washim Thr. Its ...
2022 Latest Caselaw 8140 Bom

Citation : 2022 Latest Caselaw 8140 Bom
Judgement Date : 20 August, 2022

Bombay High Court
Pramod S/O Ambadas Wankhede vs Zilla Parishad Washim Thr. Its ... on 20 August, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
                                                                   1                               56-WP-651-2022.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                    WRIT PETITION NO. 651 OF 2022
                (Pramod s/o Ambadas Wankhede Vs. Zilla Parishad, Washim thr. its Education Officer (Primary), Zilla
                                        Parishad Washim, Tq. Dist. Washim & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                         Court's or Judge's order
                    and Registrar's orders.
                                  Shri Mangesh Bute, Advocate for the petitioner.
                                  Shri M.L. Vairagade, Advocate for respondent No.2.
                                  Shri A.M. Kadukar, A.G.P. for respondent No.3/ State.

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

DATE : AUGUST 20, 2022.

The learned Counsel for the petitioner seeks time to go through the judgment of the Full Bench of this Court wherein the provisions of Rule 26.4 of the Secondary Schools Code have been considered.

Stand over to 6/9/2022.

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

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:20.08.2022 17:09

 
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