Prakash S/O. Wasudeorao Deotare vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 7139 Bom

                                             1                                 WP4078-21.odt


           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     NAGPUR BENCH, NAGPUR
                           WRIT PETITION NO. 4078/2021
(DR.PRAKASH WASUDEORAO DEOTARE VERSUS THE STATE OF MAHARASHTRA & OTHERS)
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                  Court's or Judge's order
and Registrar's orders.
        Shri A.I. Sheikh, counsel for the petitioner.
        Mrs.K.S. Joshi, In-Charge Government Pleader for the R-1 to 3.

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

        DATE : JULY     25, 2022.
P. C.

RULE. Rule made returnable forthwith and heard the learned counsel for the parties.

The learned counsel for the parties submit that the order dated 02.07.2019 passed by the Director of Education was also impugned in Writ Petition No.6373 of 2019 [Pravin Balisingh Raghuwanshi Versus State of Maharashtra, Through Principal Secretary, Higher and Technical Education Department, Mantralaya, Mumbai & Others ]. By the judgment dated 30.06.2022 this Court has allowed the said writ petition and has set aside those orders.

In view of aforesaid by adopting the reasons assigned by this Court in Writ Petition No. 6373 of 2019, this writ petition is allowed in terms of Prayer Clause (a). As a result, the consequential orders dated 05.02.2020 and 30.09.2020 passed by the Joint Director of Higher Education impugned in this writ petition would also not survive. As a consequence of this relief, the petitioner would be entitled for consequential benefits flowing therefrom. Rule is disposed of in aforesaid terms. No costs.

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

APTE

Signed By: Digitally signed byROHIT DATTATRAYA APTE Signing Date:26.07.2022 10:52