Asim Khan S/O Yunus Khan vs State Of Maharashtra, Thr. ...
2022 Latest Caselaw 2967 Bom

                                                                     10wp 4738.2021.odt
                                           1

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

                    WRIT PETITION (WP) NO. 4738/2021

         Asim Khan s/o Yunus Khan
         Aged 28 years, Occ.: Service,
         R/o Dargah Chowk, Pathanpura,
         Mangrulpir, Washim,
         District Washim.                                         ..... PETITIONER

                                   // VERSUS //

1.       State of Maharashtra,
         Through the Ministry of School Education,
         Mantralaya, Through its Secretary
         Mumbai - 32.

2.       Education Officer (Secondary)
         Zilla Parishad Washim,
         Tq. & Dist. Washim.

3.       Mangrulpir Education Society,
         Mangrulpir, Through its President,
         Quazipura, Mangrulpir,
         Tq. & Dist. Washim.

4.       Prof Javed Khan Urdu High School,
         Through its Head Master/Mistress,
         Quazipura, Mangrulpir,
         Tq. & Dist. Washim.                                 .... RESPONDENT(S)

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Shri P.R. Agrawal, Advocate for the petitioner Shri Neeraj Patil, AGP for respondent nos. 1 and 2/State None for respondent nos. 3 and 4

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

DATED : 25/03/2022

ORAL JUDGMENT : (PER:- A. S. CHANDURKAR, J.)

SMGate 10wp 4738.2021.odt

Rule. Rule made returnable forthwith. Heard the learned

counsel for the parties.

2. The only relief sought in the writ petition is for direction to

be issued to the Education Officer (Secondary), Zilla Parishad, Washim

to decide the proposal forwarded by the Management with request for

permission to appoint the petitioner on compassionate ground.

3. The aforesaid proposal is dated 27.02.2016 and same is still

pending. The interest of justice would be made by directing the

respondent no. 2 - Education Officer (Secondary), Zilla Parishad,

Washim to decide the proposal dated 27.02.2016 submitted on

22.08.2016 in accordance with law within a period of four weeks from

the date of production of this order.

4. The decision taken be communicated to the Management as

well as to the petitioner. The writ petition is disposed of.

5. Rule is made absolute in the aforesaid terms with no order

as to costs.

          (SMT. M.S.JAWALKAR, J.)                 (A.S.CHANDURKAR, J.)



                   Digitally signed
                   by SANDIP
         SANDIP    MAHADEV
                   GATE
         MAHADEV   Date:
         GATE      2022.03.25
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