Mis. Priyanka Vijay Bhagat vs The State Of Maharashtra Thr. Its ...
2022 Latest Caselaw 9443 Bom

                                                                                                  1                                  19-W.P.No.5726.2022




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

                                               WRIT PETITION NO. 5726 OF 2022

                                                      Mis. Priyanka Vijay Bhagat
                                                                ..VS..
                                                  The State of Maharashtra and others
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Office Notes, Office Memoranda of Coram,                                                                     Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
  ---------------------------------------------------------------------------------------------------------------------------------------------------------------------------
                                               Mr. O.R. Deshpande, Advocate for petitioner.
                                               Mrs. N.P. Mehta, Assistant Government Pleader for respondent
                                               Nos.1 and 2.


                                                             CORAM : SUNIL B. SHUKRE AND
                                                                     G.A. SANAP, JJ.

DATED : 19.09.2022

Heard.

2. The contention is that the appointment of the petitioner to the post of Assistant Teacher was on compassionate basis and approval to her appointment cannot be rejected only because, the appointment has been made in violation of the approved staffing pattern. Reliance is placed upon paragraph No.28 of the judgment rendered in Writ Petition No.4219 of 2018, Smt. Yogita W/o Shivsing Nikam Vs. The State of Maharashtra and Others, decided on 11.08.2021 by Aurangabad Bench of this Court.

3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.

4. Mrs. N.P. Mehta, learned A.G.P. waives service of notice for respondent Nos.1 and 2.

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

Kirtak

Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:19.09.2022 17:28