Mahatma Gandhi Education ... vs The State Of Maharashtra, Thr. ...
2022 Latest Caselaw 11259 Bom

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

               WRIT PETITION NO.6673/2022

1.   Mahatma Gandhi Education Society,
     Wadegaon, Dist. Akola, a Society
     registered under the Societies Registration
     Act, 1860 and the Bombay Public Trust
     Act, 1950, through its Secretary Mr. Syed
     Qamaruddin Syed Ismail.
2.   Gulam Nabi Azad Urdu High School,
     Wadegaon, Dist. Akola, through its
     Headmaster Mr. Ghazi Mohammad
     Shahabuddin, aged about 49 Yrs.,
     Occ. Service, R/o Wadegaon,
     Dist. Akola.                                  ...    Petitioners
       - Versus -
1.   The State of Maharashtra,
     through the Secretary, Department
     of School Education, Mantralaya,
     Madam Cama Road, Mumbai 400 032.

2.   The Commissioner of Education,
     Maharashtra State, having its office at
     Central Building, Pune, Maharashtra.

3.   Director of Education (Secondary &
     Higher Secondary), Maharashtra State,
     having its office at Central Building,
     Pune, Maharashtra.

4.   Education Officer (Secondary),
     Zilla Parishad, Akola, having its office
     at DIET Campus, behind Santoshi
     Mata Mandir, Akola.                           ...   Respondents
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            -----------------
Mr. S. N. Tapadia, Advocate for the Petitioners.
Ms. N.P. Mehta, Assistant Government Pleader for Respondent
Nos.1 to 4.
            ----------------


            CORAM : SUNIL B. SHUKRE
                    AND ANIL L. PANSARE, JJ.

DATE : 21.10.2022

ORAL JUDGMENT (Per Sunil B. Shukre, J.)

Heard learned counsel for the petitioners and learned

Assistant Government Pleader, who appears by waiving notice for

the respondents.

2. Rule. Rule made returnable forthwith. Heard finally

by consent of learned counsel for the parties.

3. Respondent No.3 is directed to decide the proposal

dated 27.4.2022 sent to him by respondent No.4, in accordance

with law, as expeditiously as possible, preferably within eight

weeks from the date of receipt of the order.

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4. Rule is made absolute in the above terms. No costs.

(ANIL L. PANSARE, J.) (SUNIL B. SHUKRE, J.)

Tambaskar.

Signed By:NILESH VILASRAO TAMBASKAR Private Secretary Date:21.10.2022 19:25