Citation : 2022 Latest Caselaw 6392 Bom
Judgement Date : 6 July, 2022
922-WP-3573-22 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.3573 OF 2022
Sanaya d/o Yash Budhraja Thr. Her Guadian Vibha W/o Yash Budhraja and anr.
-vs-
Union of India, Thr. Its Secretary, Ministry of Education, New Delhi and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Abhishek S. Shukla, Advocate for petitioners.
Shri N. S. Deshpande, Assistant Solicitor General of India for
respondent No1.
Shri P. S. Chauhan, Advocate for respondent No.2.
CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.
DATE : July 06, 2022
By relying upon the judgment of the Karnataka High Court in Writ Petition No.19057/2021 (Amrusha Das and anr. vs. State of Karnataka and ors.) dated 13/01/2022, it is submitted that the petitioner No.2 as mother and guardian of the petitioner No.1 is entitled to be issued transfer certificate by the respondent No.3-school.
Issue notice to the respondents, returnable in three weeks.
Shri N. S. Deshpande, learned Assistant Solicitor General of India waives notice for respondent No1.
Shri P. S. Chauhan, learned counsel waives notice for respondent No.2.
Humdast for service on other respondents.
(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.) Digitally signed byASMITA ADWAIT BHANDAKKAR ' Signing Date:06.07.2022 Asmita 18:18:38
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