Niraj Jagdish Bhakte vs State Of Maha., Thr. Secretary, ...
2022 Latest Caselaw 11757 Bom

                                                                    1                                      10-wp-7148-22.odt

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

                                                      WRIT PETITION NO. 7148 OF 2022
                                                         Niraj Jagdish Bhakte and others
                                                                             Vs.
                                                         State of Maharashtra and others
                             ------------------------------------------------------------------------------------------------
                             Office Notes, Office Memoranda of                          Court's or Judge's Order
                             Coram, appearances, Court's Orders
                             or directions and Registrar's order
                                     Shri Y. J. Maheshwari a/w. Shri S. V. Bhutada, Advocate for petitioners.
                                     Ms. Tajwar Khan, AGP for respondent nos. 1 and 4/State.
                                     Shri N. S. Deshpande, DSGI for respondent no. 2 and 3.


                                     CORAM :-         A. S. CHANDURKAR & M. W. CHANDWANI, JJ.

DATED :- 17.11.2022

The petitioners claim to be Special Teachers having been engaged on contractual basis for imparting instructions to Specially Abled children. For regularization of their services, pursuant to the judgment of the Hon'ble Supreme Court in the case of Rajneesh Kumar Pandey Vs. Union of India [2021 SCC Online SC 1005], they have made a representation on 19.10.2021 which is still pending.

2. Issue notice to the respondents, returnable in four weeks.

3. The learned Assistant Government Pleader waives service of notice for respondent nos. 1 and 4. The learned Deputy Solicitor General of India waives service of notice for respondent nos. 2 and 3.

Digitally signed by JAISWAL JAISWAL RAJNESH RAMESH RAJNESH Date:

RAMESH 2022.11.17 (M. W. CHANDWANI, J.) (A. S. CHANDURKAR, J.) 17:48:20 +0530

RR Jaiswal