Gondia Education Society, ... vs The State Of Maharashtra, Through ...
2022 Latest Caselaw 9077 Bom

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

                  CIVIL WRIT PETITION NO. 2532 OF 2020

Gondia Education Society, Gondia,
through its Authorized Signatory
Shri. Nikhil S/o. Rajendra Jain,
Aged 32 Years, Office at N.M.D.
College Campus, Gondia,
Dist. Gondia                                                      ..     PETITIONER
                            ...VERSUS...

1. The State of Maharashtra,
   through its Secretary, Department of
   Higher and Technical Education,
   Mantralaya, Mumbai- 400032

2. The Director of Higher Education,
   State of Maharashtra,
   Central Building, Pune-1

3. The Joint Director of Higher Education,
   State of Maharashtra, Nagpur Division,
   Civil Lines, Nagpur

4. Rashtrasant Tukadoji Maharaj,
   Nagpur University, Nagpur
   through its Registrar, Civil Lines,
   Nagpur                                               ..       RESPONDENTS
-----------------------------------------------------------------------------------------------
                         Shri B. G. Kulkarni, counsel for the petitioner
                        Ms N. P. Mehta, AGP for respondent Nos.1 to 3
-----------------------------------------------------------------------------------------------
                     CORAM : SUNIL B. SHUKRE AND G. A. SANAP, JJ.

DATE : 12/09/2022

ORAL JUDGMENT : (PER : SUNIL B. SHUKRE, J)

1. Heard Shri B.G. Kulkarni, learned counsel for the

petitioner. Ms N. P. Mehta, learned AGP seeks further time for

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taking instructions from respondent Nos.2 and 3. We do not think

that any more time can be granted to respondent Nos. 2 and 3 to

give instructions to learned AGP, as sufficient time for that purpose

was already granted to them. But they did not avail of the same.

Even otherwise, the Government Resolution dated 12.11.2021 is

very clear and therefore, we are of the view that this petition can be

finally heard and decided accordingly. Thus, the request for grant

of further time is rejected.

2. Heard. Rule. Rule made returnable forthwith. Heard

finally by consent.

3. Considering the fact that the 68 posts of Assistant

Professor and 2 posts of Principal, sought to be filled up by the

petitioner-Society, are those posts which are from 2088 sanctioned

posts, we finds that the sanction granted by the State Government

vide Government Resolution Dated 12.11.2021 is applicable to the

said posts sought to be filled up by the petitioner-society. We,

therefore, direct respondent Nos. 2 and 3 to grant permission to the

petitioner to fill up 68 posts of Assistant Professor and 2 posts of

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Principal in accordance with Rules and subject to the conditions

mentioned in Government Resolution dated 12.11.2021, within a

period of two weeks from the date of the order. The writ petition

stands disposed of accordingly.

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

                                (G. A. SANAP, J.)              (SUNIL B. SHUKRE, J.)




                    Namrata




Signed By:NAMRATA YOGESH
DHARKAR
P. A.
High Court Nagpur
Signing Date:12.09.2022 17:38