Shri. Ashish Hanmantrao Rathod vs The State Of Maharashtra Through ...
2022 Latest Caselaw 1725 Bom

 rsk                              1                            37-WP-1824-22.doc


       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               CIVIL APPELLATE JURISDICTION

                    WRIT PETITION NO.1824 OF 2022

 Ashish Hanmantrao Rathod                              ..Petitioner
      V/s.
 The State of Maharashtra through
 the Secretary, School Edu. and Sports
 Dept. and Ors.                                        ..Respondents

                                WITH
                    WRIT PETITION NO.1722 OF 2022

 Vishal Shrikrishna Teli                               ..Petitioner
      V/s.
 The State of Maharashtra through
 the Secretary, School Edu. and Sports
 Dept. and Ors.                                        ..Respondents

                                ----
 Mr. Prashant Bhavake for the Petitioners.
 Mr. S. B. Kalel, AGP for the Respondent-State.
                                ----

                               CORAM : SUNIL B. SHUKRE AND
                                       AMIT BORKAR, JJ.

DATE : 21 FEBRUARY 2022.

P. C.

Issue notice to Respondent Nos.1 to 5. Learned AGP waives service for Respondent Nos.1 to 5-State. There is no need to issue notice to Respondent No.3 as the relief claimed in these Petitions is only against Respondent No.5

rsk 2 37-WP-1824-22.doc

2. Heard. Rule. Rule made returnable forthwith by consent of the parties.

3. The purpose of these Petitions shall stand served by issuing necessary direction to Respondent No.5 in light of the judgment of this Court dated 10/7/2019 rendered in the case of Rajendra Ram Pawar v. The State of Maharashtra in Civil Writ Petition No.10579/2013 and in the case of Ashish Hanmantrao Rathod v. The State of Maharashtra in Civil Writ Petition No.10582/2015.

4. Accordingly, we direct Respondent No.5 to decide the proposal sent by Respondent No.6-Educational Institution and Respondent No.7-Secondary School in accordance with law as early as possible and preferably within 8 weeks from the date of receipt of the order.

5. We further direct that in case approval to the appointment of the Petitioners is granted, we direct Respondent No.4 to allot Shalarth ID to them without any further delay.

6. Writ Petitions are disposed of accordingly. No costs.

(AMIT BORKAR, J.) (SUNIL B. SHUKRE, J.)