Sambhaji Rajaram Ubare vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 8248 Bom

                 Pallavi                                                              16-wp-10045-2022.doc



                                        IN THE HIGH COURT OF JUDICATURE AT BOMBAY

                                                    CIVIL APPELLATE JURISDICTION
                                                  WRIT PETITION NO.10045 OF 2022

                               Shri. Sambhaji Rajaram Ubare                            ... Petitioner
                               V/s.
                               The State of Maharashtra Thr. Secretary School          ... Respondents
                               Education and Sports Department
                                                               -------------------
                               Mr. Prashant Bhavake, Advocate for the Petitioner.
                               Mrs. S.S. Bhende, AGP for the Respondent - State.
                                                              ---------------------
           Digitally signed
           by PALLAVI
           MAHENDRA
                                                     CORAM : S.V. GANGAPURWALA &
                                                             MADHAV J. JAMDAR, JJ.

PALLAVI    WARGAONKAR
MAHENDRA
WARGAONKAR Date:
           2022.08.26
           10:35:52
           +0530

                                                      DATED : 23rd AUGUST 2022
                               P.C. :

1. The grievance of the Petitioner is that the proposal for

issuance of Shalarth ID is pending. The same is not decided. The

learned AGP accepts notice for Respondent Nos.1 to 5.

2. Initially, the Petitioner was not granted approval to his

transfer from Junior College to Secondary School. This Court, under

order dated 28th February 2022 directed the Education Officer to grant

approval holding that amended Rule 41-A of the Maharashtra

Employees of Private Schools (Conditions of Service) (Amendment)

Rules, 2020 would not apply. Pursuant thereto the Education Officer

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has granted approval. Said order of this Court dated 28 th February

2022 in Writ Petition No.633 of 2022 is binding upon the Deputy

Director of Education also.

3. The Deputy Director of Education shall take decision with

regard to the inclusion of the name of the Petitioner in Shalarth ID in

tune with the judgment dated 28th February 2022 of this Court in Writ

Petition No.633 of 2022 within a period of six weeks.

4. Writ Petition is disposed of. No costs.

(MADHAV J. JAMDAR, J) (S.V. GANGAPURWALA, J)

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