Sangita Eknath Kirtishahi Alias ... vs State Of Maharashtra Through ...
2022 Latest Caselaw 4824 Bom

                                    .. 1 ..                           WP.4921.2022

             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                       BENCH AT AURANGABAD.

                      921 WRIT PETITION NO.4921 OF 2022

 Sangita Eknath Kirtishahi @ (Sangita Kiran Shinde)
 Age : 40 years, Occu : Service,
 R/o. Sathe Nagar, Near Dr. Ambedkar Statue,
 Waluj, B.K., Aurangabad, Dist. Aurangabad                         .. Petitioner
                  Versus
 1.       State of Maharashtra
          Through Chief Secretary
          Ministry of Women and Child Development
          Mantralaya, Mumbai

 2.       Chief Executive Officer,
          Zilla Parishad, Aurangabad
          Dist. Aurangabad

 3.       Additional Chief Executive Officer,
          Women and Child Development Dept.,
          Zilla Parishad, Aurangabad
          Dist. Aurangabad

 4.       Child Development Welfare Officer,
          Project - 2, Tal. Gangapur, Dist. Aurangabad.           .. Respondents
                                      ...

             Advocate for Petitioner: Mr. Gajendra D. Jain h/f.
                         Mr. Deshmukh Saud A.N.
               AGP for Respondent - State : Mr. A.S. Shinde
       Advocate for Respondent Nos.2, 3 and 4 : Mr. Uttam B. Bondar
                                      ...
                                              CORAM : R.D. DHANUKA &
                                                      S. G. MEHARE, JJ.

Dated : May 05, 2022

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

. Rule.

2. Learned AGP Shri. A. S. Shinde waives service of notice

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.. 2 .. WP.4921.2022

for respondent no.1 - State. Learned Counsel Shri. Uttam. B. Bondar

waives service of notice for respondent nos.2 to 4. Rule made

returnable forthwith. Taken up for final hearing by consent of the

parties.

3. By this petition, the petitioner seeks order and direction

against the respondent nos.3 and 4 to decide the applications dated

25.06.2018 and 27.12.2021 filed by the petitioner as expeditiously as

possible in view of Government Resolution dated 13.08.2014.

4. There is no dispute that the said applications filed by the

petitioner are pending before the respondent nos.3 and 4.

5. In view of above, the respondent nos.3 and 4 are directed

to decide the applications dated 25.06.2018 and 27.12.2021 within a

period of eight weeks from today.

6. The order that would be passed by the respondent nos.3

and 4 shall be communicated to the petitioner within one week from

the date of passing of the order.

7. If the order that would be passed is adverse to the

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.. 3 .. WP.4921.2022

interest of the petitioner, the petitioner would be at liberty to file

appropriate proceedings challenging the said order.

8. This Court has not expressed any view on the merits of

the applications dated 25.06.2018 and 27.12.2021 filed by the

petitioner.

9. All the contentions are kept open.

10. Rule is made absolute in the aforesaid terms. No order as

to costs.

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

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