Drushti Bahuudeshiya Sanstha, ... vs State Of Maha. Thr. Principal ...
2022 Latest Caselaw 6478 Bom

Judgment

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                                  1

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

                   WRIT PETITION NO.191 OF 2022

Drushti Bahuudeshiya Sanstha, Ralegaon,
Through its Secretary Shri Mangesh
Prabhakarrao Choudhari, aged about 40
years, r/o Karla Chowk, Wardha.      ..... Petitioner.

                         :: V E R S U S ::

1. The State of Maharashtra, through its
Principal Secretary, Department of
Higher and Technical Education,
Mantralaya, Mumbai-32.

2. The State of Maharashtra, through its
Principal Secretary, Department of Social
Justice and Special Assistance,
Mantralaya, Mumbai-32.

3. The Sant Gadge Baba Amravati
University, Amravati - through its
Registrar, Amravati.                  ..... Respondents.

=========================================
Shri A.I.Sheikh, counsel for the Petitioner.
Shri S.S.Ghate, Counsel for the Respondent No.3.
Shri D.P.Thakare, Additional Government Pleader for the
Respondent Nos.1 and 2.
=========================================

CORAM        : A.S.CHANDURKAR & URMILA JOSHI-PHALKE , JJ.

DATE : 11/7/2022

ORAL JUDGMENT (Per : A.S.Chandurkar, J.)

1. Heard the learned counsel Shri A.I.Sheikh for the

petitioner, the learned counsel Shri S.S.Ghate for the respondent

No.3 and the learned Additional Government Pleader Shri

.....2/-

Judgment

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D.P.Thakare for the respondent Nos.1 and 2. Rule. Rule made

returnable forthwith. Heard finally by consent of the learned

counsel for the parties.

2. The petitioner - Society with an intention to open a

new College for imparting B.S.W. and M.S.W. Courses applied for

grant of permission on 30.12.2020. The Expert Committee

recommended the case of the petitioner - Society and the

respondent No.3 - University on 24.2.2021 has recommended the

proposal for consideration by the State Government.

3. According to the petitioner, the Information Officer has

now informed the petitioner - Society that the petitioner's proposal

is pending with the Department of Social Justice and the Special

Assistance of the State of Maharashtra.

4. Limited prayer is made for direction to the respondents

to take a decision upon the said proposal.

5. In view of the aforesaid, the writ petition is disposed of

directing respondent No.2 - the Department of Social Justice,

through its Secretary to take a decision on the petitioner - Society's

proposal which has been forwarded to the respondent No.2 - the

Department of Social Justice on 7.4.2021. The decision be taken

within a period of eight weeks from today and communicated to the

.....3/-

Judgment

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petitioner - Society.

6. The writ petition is disposed of. Rule accordingly. No

costs.

         (URMILA JOSHI-PHALKE, J.)              (A.S.CHANDURKAR, J.)


!! BrWankhede !!        Digitally signed
                        by BHUSHAN
BHUSHAN                 RANA
RANA                    WANKHEDE
WANKHEDE                Date:
                        2022.07.13
                        11:32:53 +0530




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