Nivrutti Ramkisan Bedare vs The State Of Maharashtra Through ...
2022 Latest Caselaw 4823 Bom

                                      1         927-WP.5012-22, oral jud.odt

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

                        WRIT PETITION NO.5012 OF 2022

     Nivrutti s/o Ramkisan Bedare,
     Age :- 51 years, Occu.- Service,
     R/o :- At Post - Rakshas-bhuwan, (Tamba),
     Tq. Shirur (K), Dist. Beed.               ... Petitioner
                  Versus
     1.      The State of Maharashtra,
             Through its Principal Secretary,
             Rural Development Department,
             Mantralaya, Mumbai -32.

     2.      The Chief Executive Officer,
             Zilla Parishad, Beed.

     3.      The Education Officer (Primary),
             Zilla Parishad, Beed.

     4.      The Block Education Officer,
             Shirur Kasar, Dist. Beed.               ... Respondents

                                   ...
            Advocate for Petitioner : Mr. Shrimant R. Kedar.
            AGP for Respondent/s-State : Mr. A. S. Shinde.
       Advocate for Respondent Nos.2 to 4 : Mr. P. D. Suryawanshi.
                                   ...

                               CORAM : R. D. DHANUKA, AND
                                       S. G. MEHARE, JJ.

DATE : 05.05.2022

ORAL JUDGMENT (PER R. D. DHANUKA, J.) :-

1. Rule. Learned AGP waives service of notice for

respondent No.1-State. Learned counsel waives service of

2 927-WP.5012-22, oral jud.odt

notice for respondent Nos.2 to 4. Rule is made returnable

forthwith and heard finally by consent of the parties.

2. By this petition filed under Article 226 of the

Constitution of India, the petitioner seeks a writ of Mandamus

against respondent No.2 to decide the representation made by

the petitioner on 20.04.2022, which is pending before the said

Authority.

3. Respondent No.2 is directed to decide the said

representation within eight (8) weeks from today. The order

that would be passed and communicated to the petitioner

within one (1) week thereafter. If the order is adverse against

the petitioner, the petitioner would be at liberty to file

appropriate proceeding in accordance with law.

4. Writ Petition is allowed in the above terms. Rule is made

absolute accordingly. No order as to costs.

5. Parties to act upon the authenticated copy of this order.

(S. G. MEHARE, J.) (R. D. DHANUKA, J.) ...

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