Nikhil Narayan Patil vs The State Of Maharashtra Thr The ...
2022 Latest Caselaw 1748 Bom

                              rsk                         1                         29-WP-1736-22.doc


                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO.1736 OF 2022

                              Nikhil Narayan Patil                            ..Petitioner
                                   V/s.
                              The State of Maharashtra through
                              Secretary School Education and Sports
                              Dept. & Ors.                                    ..Respondents

                                                             ----
                              Mr. Prashant Bhavake for the Petitioners.
                              Mr. S. B. Kalel, AGP for the Respondent Nos.1 to 5-State.
                                                             ----

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

                                                     DATE      : 21 FEBRUARY 2022.

                              P. C.

Heard. Issue notice to Respondents. Learned AGP waives service for Respondent Nos.1 to 5. There is no need to issue notice to Respondent Nos.6 and 7 as the relief claimed in the Petition is only against Respondent No.4.

2. Rule. Rule made returnable forthwith for final disposal by consent of the parties. Respondent No.4 is directed to decide the proposal dated 29/11/2021 sent to him by Digitally signed

Respondent No.5 regarding inclusion of the name of the by RAJESHWARI RAJESHWARI SUBODH SUBODH KARVE KARVE Date:

2022.02.23

Petitioner in Shalarth system in accordance with law and in light 10:36:14 +0530 rsk 2 29-WP-1736-22.doc

of the judgment rendered by this Court in Writ Petition No.8966/2021 delivered on 22/2/2022 at the earliest, and in any case within 4 weeks from the date of receipt of the order. Rule accordingly. No costs.

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