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Vasantrao Naik Samaj Sudharak ... vs The Director Of Education ...
2022 Latest Caselaw 10156 Bom

Citation : 2022 Latest Caselaw 10156 Bom
Judgement Date : 3 October, 2022

Bombay High Court
Vasantrao Naik Samaj Sudharak ... vs The Director Of Education ... on 3 October, 2022
Bench: A.S. Chandurkar, Urmila Sachin Phalke
   32-WP-2997-21                                                                                                                    1/1


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

                                          WRIT PETITION NO.2997 OF 2021

               Vasantrao Naik Samaj Sudharak Mandal, Gadiward, Pusad, Yavatmal and ors.
                                                                    -vs-
     The Director of Education (Primary) Maharashtra State, Dr Annie Besant Road, Pune and ors.
   --------------------------------------------------------------------------------------------------------------------------------------
   Office notes, Office Memoranda of
   Coram, appearances, Court's orders                                     Court's or Judge's Orders.
   or directions and Registrar's orders.


                                      Shri A. I. Sheikh, Advocate for petitioners.
                                      Ms Tajwar Khan, Assistant Government Pleader for respondent
                                      Nos.1 and 2.

                                      CORAM : A. S. CHANDURKAR AND URMILA JOSHI-PHALKE, JJ.

DATE : October 03, 2022

The learned counsel for the petitioners submits that in view of the judgments of this Court in Writ Petition No.5512/2018 (Millat Education Society (Talegaon) and ors. vs. The Commissioner, School Education Dept. Pune and ors.) dated 11/08/2022 and Writ Petition No.2722/2021 (Rizwanuddin s/o Luqmanuddin vs. The State of Maharashtra, Thr. Principal Secretary, Dept. of School Education, Mantralaya, Mumbai and ors.) dated 06/09/2022, the present petitioners are entitled for the relief as prayed for herein.

The learned Assistant Government Pleader seeks time to verify the aforesaid and make a statement.

Time granted.

Stand over 14/10/2022.

(Urmila Joshi-Phalke, J.) (A. S. Chandurkar, J.)

Digitally signed byASMITA ADWAIT BHANDAKKAR Asmita Signing Date:03.10.2022 17:54:10

 
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