Bombay High Court
Suresh P Kanake And 7 Ors vs State Of Mah. T Hr. Its Secty., And 2 ... on 23 September, 2022
Bench: S.B. Shukre, G. A. Sanap
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1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.892 OF 2010
1. Suresh P. Kanake,
Resident of Chikhali-Kanoba,
Tahsil Ner Parsopant,
District Yeotmal
2. Shyam Gulhane,
C/o Gulabrao Y. Raut,
Madipura, Ner Parsopant,
District Yeotmal
3. Dr. (Mrs.) Ujwala Ratnakar Raulkar,
C/o Shri V. J. Raulkar,
2, Chaitanya Colony, Bye-Pass Road,
Amravati
4. Usha Ramesh Korde,
C/o R.S. Korde, Near Ram Mandir,
Ner Parsopant,
District Yeotmal
5. Sangeeta S. Rathod,
In front of Police Station,
Ner Parsopant,
District Yeotmal
6. Sandip Sitaramji Rathod,
In front of Police Station,
Ner Parsopant,
District Yeotmal
7. Sanjay Bhaskarrao Chirde,
C/o S.B. Gainar,
Behind Suryodaya Mangala
Pragati Layout, Ner Parsopant,
District Yeotmal
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2
8. Sanjay Datta Dadanje,
C/o Anant Dhurve,
Radha Nagar, Wadgaon Road,
Yeotmal ... PETITIONERS
...VERSUS...
1. State of Maharashtra through its Secretary,
Finance Department, Mantralaya,
Mumbai- 32
2. State of Maharashtra through its Secretary,
Education Department, Mantralaya,
Mumbai-32
3. The Director of Education,
Maharashtra State, Mumbai ... RESPONDENTS.
___________________________________________________
Shri Uday Changle, counsel h/f Shri Anand Parchure, learned
counsel for the petitioners.
Shri N.S. Rao, learned AGP for the respondent Nos.1 to 3/State.
___________________________________________________
WITH
WRIT PETITION NO.5347 OF 2010
1. Anand Anil Hood,
Deshmukh Wadi, Wani,
Distt. Yavatmal
... PETITIONER
...VERSUS...
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3
1. State of Maharashtra through
its Secretary,
Finance Department, Mantralaya,
Mumbai- 32
2. State of Maharashtra through
its Secretary Education Department,
Mantralaya Mumbai-32
3. Director of Education,
Maharashtra State, Central
Central Building, Pune
4. Deputy Director of Education,
Amravati Region, Amravati
5. Education Officer,
(Secondary), Zilla Parishad,
Yavatmal, Yavatmal
6. Shikshan Pasarak Mandal,
Wani, (Distt. Yavatmal)
through its secretary
7. Principal,
Lokmanya Tilak Mahavidyalaya,
Near District Court,
Wani, (Distt. Yavatmal) ... RESPONDENTS.
________________________________________________
Shri Apurv De, learned counsel for the petitioner.
Shri N.S. Rao, learned AGP for the respondent Nos.1 to 5/State.
___________________________________________________
CORAM : S.B. SHUKRE AND G. A. SANAP, JJ.
DATE : 23/09/2022
ORAL JUDGMENT: (Per: S.B. SHUKRE, J.)
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1. The Government Resolution dated 19.07.2011 is
placed on record by learned counsel for the petitioners. It
is marked "A" for identification.
2. It is submitted that grievance of the petitioners
stands redressed by the Government Resolution dated
19.07.2011.
3. Shri Apurv De, learned counsel appearing in W.P.
No.5347/2010 also relies upon the said Government
Resolution "A" and submits that the grievance of the
petitioner in this petition is also redressed by the
Government Resolution dated 19.07.2011. This
Government Resolution dated 19.07.2011 supports the
claim made in both these petitions.
4. Shri N.S. Rao, has appeared later on and we
have heard him. Shri Rao, learned AGP concedes position
as explained to this Court by learned counsel for
petitioners.
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5. In the result, both the petitions are disposed of
in terms of Government Resolution dated 19.07.2011.
6. Rule is made absolute in the above terms. No
costs.
JUDGE JUDGE
manisha
Signed By:MANISHA ALOK
SHEWALE
Signing Date:23.09.2022 19:07
