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Archana D/O Vasantrao Deshmukh ... vs State Of Maharashtra, Through ...
2022 Latest Caselaw 2264 Bom

Citation : 2022 Latest Caselaw 2264 Bom
Judgement Date : 7 March, 2022

Bombay High Court
Archana D/O Vasantrao Deshmukh ... vs State Of Maharashtra, Through ... on 7 March, 2022
Bench: A.S. Chandurkar, Mukulika Shrikant Jawalkar
   16-WP-6963-19                                                                                                                    1/1


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

                                          WRIT PETITION NO.6963 OF 2019

    Archana D/o Vasantrao Deshmukh (Sou Archana W/o Nitin Dafle) Pratap Nagar, Ward No.10,
                                                                 Wardha
                                                                    -vs-
         State of Maharashtra, Thr. Its Secretary, School Education and Sports Dept. Mantralaya,
                                                          Mumbai and ors.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Smt Smita S. Dashputre, Advocate for petitioner
                                      Smt H. N. Jaipurkar, Assistant Government Pleader for respondent
                                      Nos.1 and 3.
                                      Ms Yoshita V. Paliwal, Advocate for respondent No.2.

                                      CORAM : A. S. CHANDURKAR AND SMT M. S. JAWALKAR, JJ.

DATE : March 07, 2022

The petitioner who is serving as In-charge Headmistress since 01/09/2019 seeks a directing that the Management be directed to submit a proposal placing the petitioner on the post of Headmistress since the Management runs two schools and one post of Headmistress is vacant. Reliance is placed on the judgment of Full Bench in New English High School Association, Nagpur and anr. vs. Baldev s/o Fakira ADE and anr. 2006(6) Mh.L.J.

The learned counsel for the respondent No.2 seeks time to obtain instructions as regards the present position.

In view of aforesaid, put up on 16/03/2022.

(Smt M. S. Jawalkar, J.) (A. S. Chandurkar, J.) Digitally signed byASMITA ADWAIT BHANDAKKAR Signing Date:07.03.2022 Asmita 17:16:09

 
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