Shri. Dattatraya Shikshan ... vs State Of Maha. Thr. Secretary ...
2022 Latest Caselaw 1037 Bom

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      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
               NAGPUR BENCH AT NAGPUR
                    WRIT PETITION NO.02 OF 2022

1. Shri Dattatraya Shikshan Sanstha,
   Divthana, through its President,
   Gajanansingh Shankarbaba More,
   Age 44 years, Occ: Service,
   R/o Divthana, Post Peth,
   Tq. Chikhali, Dist. Buldhana.

2. Shri Sant Gulabbaba Vidyalay
   through its Headmaster, Divthana,
   R/o. Divthana, Tq. Chikhali,
   Dist. Buldhana.                                         ....PETITIONERS

                               ...V E R S U S...
1. State of Maharashtra
   Through its Secretary, School Education
   and Sports Department,
   Mantralaya Extension Bhavan,
   Mumbai, Tq. & Dist. Mumbai.

2. Director of Education,
   Secondary and Higher Secondary,
   Maharashtra State,
   Pune, Tq & Dist. Pune.

3. Education Officer (Secondary),
     Zilla Parishad, Buldhana Office
     at Jaistambh Chowk, Buldhana,
     Tq. & Dist. Buldhana.                         ... RESPONDENTS
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Shri Pravin S. Patil, Advocate for petitioners.
Ms Ketki Joshi, Government Pleader for respondents.
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               CORAM : SUNIL B. SHUKRE AND
                       ANIL L PANSARE, JJ.

               DATE       : 28th JANUARY, 2022.
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ORAL JUDGMENT : (PER : SUNIL B. SHUKRE , J.)

. Hearing was conducted through video

conferencing and the learned counsel agreed that the audio

and visual quality was proper.

2. Heard. Rule. Rule is made returnable forthwith.

3. Ms Ketki Joshi, learned Government Pleader on

instructions submits that respondent no.2 would consider the

proposal received by him from respondent no.3, in

accordance with law and forward it to the State Government

for appropriate decision in the matter within a period of three

weeks from the date of the order.

4. In view of above, for the present, the purpose of

this petition has stood served. We, therefore, dispose of the

petition by directing the respondent no.2 to consider the

proposal and forward it to the State Government within a

period of three weeks from the date of this order and if such

proposal is received by the State Government within

stipulated time same shall be decided by the State 3 wp2.22.odt

Government within a period of eight weeks from the date of

receipt of the proposal.

Rule accordingly. No order as to costs.

JUDGE JUDGE

Wagh

Signed By:SURESH RAOSAHEB WAGH Personal Assistant to the Hon'ble Judge Signing Date:28.01.2022 15:36