Rajashri Shahu Maharaj ... vs State Of Maharashtra, Thr. Its ...
2022 Latest Caselaw 358 Bom

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             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       NAGPUR BENCH : NAGPUR

                          WRIT PETITION NO. 133 OF 2022
(Rajashri Shahu Maharaj Bahu-Uddeshiya Shikshan, Krida Prasarak Sanstha, Rahit District Akola & Ors.
                                V/s State of Maharashtra & Ors.)


Office   Notes,    Office                         Court's or Judge's orders
Memoranda of Coram,
Appearances,      court's
orders or directions and
Prothonotary's orders


                                      Mr. A. I. Sheikh, Advocate for Petitioners.
                                      Ms. Ketki Joshi, Government Pleader for
                                      Respondent Nos.1 to 3.
                                                        ------

                                               CORAM          : SUNIL B. SHUKRE &
                                                                ANIL L. PANSARE, JJ.

                                               DATE           : JANUARY 10, 2022.


                  .               Heard Mr. Sheikh, the learned Counsel for the

Petitioners and Ms. Joshi, the learned Government Pleader for Respondent Nos.1 to 3.

2. At this stage, the learned Counsel for the Petitioners seeks leave of the Court to withdraw the present Petition with liberty to make a representation to the Respondent No.2 - The Deputy Director of Education, Amravati for grant of approval to the appointment of the Petitioners in the light of the law laid down by the 2/2 15.wp.133.2022.odt

Co-ordinate Bench of this Court at Aurangabad in its Judgment dated 2nd September, 2013 delivered in Writ Petition No.3707 of 2013 which has been reiterated by this Court in several other Judgments in Writ Petition No.242 of 2017 dated 24th July, 2017, Writ Petition No.5201 of 2016 dated 17th April, 2017 and Writ Petition No.1647 of 2018 along with connected Petitions dated 27th February, 2019 respectively. Leave with liberty as prayed for is granted.

3. Writ Petition is disposed of, as withdrawn. No costs.

(ANIL L. PANSARE J.) (SUNIL B. SHUKRE, J.)

Yadav VG

Digitally Signed ByVIJAYA GOURISHANKAR YADAV Signing Date:10.01.2022 17:13