Rukhmini Laxman Jadhao @ Rukhmini ... vs Yavatmal Zilla Akhil Kunbi Samaj, ...
2022 Latest Caselaw 9246 Bom

                                                                                               932-WP5637.22.odt
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                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                            NAGPUR BENCH, NAGPUR.

                    WRIT PETITION NO. 5637 OF 2022
          Smt. Rukhmini Laxman Jadhao @ Rukhmini Sahebrao Bhange
                                      -Vs.-
                  Yavatmal Zilla Akhil Kunbi Samaj and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders                                     Court's or Judge's Orders.
or directions and Registrar's orders.
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                                         Mr.Naresh R. Saboo, counsel for the petitioner.



                                                 CORAM : MANISH PITALE, J.

DATE : 14.09.2022

Heard the learned counsel appearing for the petitioner.

2. It is submitted that in the face of findings rendered in the impugned judgment and order of the School Tribunal itself, the clauses at Sr.Nos.4 and 5 in the operative portion of the impugned order are wholly unsustainable. Attention of this Court is invited to a finding rendered at paragraph 20 of the impugned judgment and order, wherein it is specifically recorded that even statement of allegations was not issued against the petitioner. In such a situation, the respondent-Management could not have been granted liberty to start enquiry afresh. In other words, according to the petitioner, the appeal ought to have been allowed in its entirety by the School Tribunal.

3. Issue notice for final disposal, returnable on 17/10/2022.

KHUNTE 932-WP5637.22.odt

4. In the meanwhile and till the next date of listing, there shall be ad interim stay of operation of clauses 4 and 5 of the operative portion of the impugned order.

JUDGE

Signed By:GHANSHYAM S KHUNTE

Signing Date:15.09.2022 10:34

KHUNTE