Chitra Vaibhav Patil And Anr vs The State Of Maharashtra Thr The ...
2022 Latest Caselaw 12619 Bom

                                                                                   56.11775.2022.doc

BDP-SPS-
                                 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
          Digitally
          signed by
          BHARAT
                                         CIVIL APPELLATE JURISDICTION
BHARAT    DASHARATH
DASHARATH PANDIT
PANDIT    Date:
          2022.12.09
          11:28:49
          +0530
                                            WRIT PETITION NO. 11775 OF 2022

                  Mrs. Chitra Vaibhav Patil and Anr.                                   ...Petitioners
                        Vs
                  The State of Maharashtra
                  Thr. Secretary, School Education Dept. & Ors                      ...Respondents

                  Mr. N. V. Bandiwadekar i/b. Adv. A. N. Bandiwadekar, for the petitioners.
                  Smt. P. N. Diwan, AGP for the Respondent/State.


                                          CORAM: NITIN W. SAMBRE &
                                                 SHARMILA U. DESHMUKH, JJ.

DATE : DECEMBER 05, 2022

P.C.:-

1. Contention of Mr. Bandiwadekar, learned Counsel for the petitioners

is, issue raised in the petition is squarely covered by judgment in writ

Petition No. 8966 of 2021 decided on 21/02/2022.

2. In spite of there being notice, respondents have not chosen to file

reply in the matter.

3. In view of above, learned AGP seeks time.

4. Stand over to 17/01/2023.

5. If reply is not placed on record by 04/01/2023 Respondent No. 3-

Deputy Director of Education shall remain present before this Court.

[ SHARMILA U. DESHMUKH, J. ] [ NITIN W. SAMBRE, J. ]