Namdeo Vishnu Sase vs The State Of Maharashtra And ...
2022 Latest Caselaw 2333 Bom

                                            1
                                                                       3273.22WP

               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                          BENCH AT AURANGABAD

                        930 WRIT PETITION NO. 3273 OF 2022

                             NAMDEO VISHNU SASE
                                    VERSUS
                      THE STATE OF MAHARASHTRA & OTHERS

                                           ...
                      Advocate for the petitioner : Mr.S.T.Shelke
                       AGP for Respondent-State : Mr.A.R.Kale
                      Advocate for respondent no.4 : Mr.S.V.Natu
                     Advocate for respondent no.5 : Mr.V.B.Dhage
                                           ...

                                 CORAM : S.V.GANGAPURWALA &
                                         S.G.DIGE, JJ.

DATE : 08.03.2022 P.C. :

1] The proposal seeking approval to the appointment of the petitioner as Headmaster is cancelled under the impugned judgment.

2] Issue notice to the respondents. Learned AGP waives notice for respondent nos.1 to 3. Mr.V.B.Dhage, learned counsel waives notice for respondent no.5. Mr.S.V.Natu, learned counsel waives notice for respondent no.4 and seeks time.

3] Stand over to 22.03.2022.

3273.22WP

4] Till then, status-quo as on today be maintained.

[S.G.DIGE, J.] [S.V.GANGAPURWALA, J.]

DDC