Madhuri Sureshpant Undre And ... vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 13560 Bom

WP 8297-2022                                    1                      Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                   WRIT PETITION NO. 8297 OF 2022
1.     Madhuri Sureshpant Undre,
       aged about 39 years, Occ. Service as Lab Assistant.

2.     Vijay s/o Hiramanji Kangale,
       aged about 49 years, Occ. Service as Kamathi.

3.     Manisha Sureshpant Undre,
       aged about 42 years, Occ. Service as Junior Clerk.

       All are R/o C/o Shri Sant Satyadevbaba Madhyamik
       V.J.N.T. Ashram School Bharwadi, Tah. Tiosa,
       District - Amravati.
                                                                  PETITIONERS
                                  .....VERSUS.....
1.     The State of Maharashtra,
       through its Secretary,
       Social Welfare Department,
       Mantralaya, Mumbai - 32.

2.     The Divisional Social Welfare Officer,
       Amravati Division, Amravati.

3.     The Assistant Commissioner Social Welfare,
       Amravati, District - Amravati.
                                                                RESPONDENTS

                  Shri R.N. Ghuge, Advocate for the petitioners.
     Ms. N.P. Mehta, Assistant Government Pleader for the respondents/ State.


CORAM : A.S. CHANDURKAR AND ANIL L. PANSARE, JJ.
DATE : 23/12/2022.
ORAL JUDGMENT (PER : A.S. CHANDURKAR, J.)


              RULE. Rule made returnable forthwith and heard the learned

Counsel for the parties.


2.            The learned Assistant Government Pleader waives notice for
 WP 8297-2022                                 2                       Judgment

the respondents.


3.          Each petitioner claims to be working as non-teaching staff in

private Ashram Schools in the District of Amravati. The petitioners seek

benefit of the Government Resolution dated 30/04/1998 as modified

from time to time.


4.          It is seen that the issues raised in the Writ Petition have been

considered by this Court in Writ Petition No. 2358/2013 (Kiran Namdeo

Shinde and Ors. Vs. The State of Maharashtra, thr. Secretary, Social

Welfare Dept. and Ors.) decided on 21/09/2013 with other connected

Writ Petitions.


5.          In view of aforesaid, for the reasons stated in that judgment,

the following order is passed :


                                    ORDER

The respondents are directed to examine the cases of each of

the individual petitioner for deciding whether they satisfy the criteria laid

down for claiming benefits under the ACPs to the private aided

Government Schools under the Government Resolution dated

30/04/1998 as modified from time to time and if it is found that the

petitioners are entitled to claim benefits under the scheme and they

satisfy the eligibility criteria, the respondents shall extend the benefits to WP 8297-2022 3 Judgment

the petitioners. The respondents shall scrutinize the cases of individual

petitioners within a period of six months and extend the benefits to such

of the petitioners, who are found eligible as expeditiously as possible and

preferably within a period of four months from such scrutiny.

Rule is made absolute in the aforesaid terms. No costs.

(ANIL L. PANSARE, J.) (A.S. CHANDURKAR, J.)

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:23.12.2022 18:09