Akhil Bhartiya Mahanagar Palika ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 5029 Bom

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

                                      WRIT PETITION NO.3822 OF 2010

                Prashant s/o Annasaheb Nalse, Vimalnagar, Amravati and ors.
                                               -vs-
The State of Maharashtra, Thr. Its Secretary, Dept. of School Education and Sports, Mantralaya,
                                       Mumbai and ors.
                                              WITH
                                      WRIT PETITION NO.3133 OF 2015
             Akhil Bhartiya Mahanagar Palika Prathamik Shikshak Sangh and anr.
                                               -vs-
The State of Maharashtra, Thr. Its Secretary, Dept. of School Education and Sports, Mantralaya,
                                       Mumbai and ors.
                                              WITH
                                      WRIT PETITION NO.6601 OF 2016
                                        Archana Surendra Wankhe and ors.
                                                              -vs-
The State of Maharashtra, Thr. Its Secretary, Dept. of School Education and Sports, Mantralaya,
                                                     Mumbai 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 V. Shiralkar, Advocate for petitioners in WP 3822/2010.
                                  Shri A. P. Raghute, Advocate for respondent Nos.7 and 8/Intervenors.
                                  and for petitioners in WP 3133/2015.
                                  Ms N. P. Mehta, Assistant Government Pleader for respondent Nos.1
                                  Shri P. B. Patil, Advocate for respondent Nos.4 and 6.
                                  Shri S. M. Ghodeswar, Advocate for respondent No.5.
                                  Shri P. S. Kshirsagar, Advocate for petitioner in WP 6601/2016.
                                  Shri Gaurav Singh Sengar, Advocate h/f Shri Vivek Sawarkar,
                                  Advocate for respondent No.4 in WP 6601/2016.

                                  CORAM : A. S. CHANDURKAR AND AMIT B. BORKAR, JJ.

DATE : June 06, 2022

Civil Application No.257/2022 in Writ Petition No.3822/2010 Prayer is to grant early hearing in view of the fact that according to the applicants the point raised in this writ petition is decided in Writ Petition No.6331/2016 on 27/07/2017. By that judgment it has been held that the service rendered with the Zilla Parishad prior to absorption of service with the

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Municipal Council would be taken into consideration for determining the seniority. In that judgment it has been observed that the Government Resolution dated 13/08/1990 is not under challenge. It is however seen that this Government Resolution has been challenged in Writ Petition No.3133/2015.

Considering the fact that the writ petition is of the year 2010 and the petitioners are likely to superannuate, the writ petition is directed to be listed for hearing in the week commencing from 20/06/2022.

Civil Application is disposed of.

Since Shri D. M. Kale, Advocate has entered appearance for respondent Nos.4 and 6, the appearance of Shri P.B. Patil, Advocate is dispensed with.

(Amit B. Borkar, J.) (A. S. Chandurkar, J.)

Asmita