Mahatma Gandhi Education ... vs State Of Maha., Thr. Principal ...
2023 Latest Caselaw 3598 Bom

WP 2321-23                                       1                            Judgment

            IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                      NAGPUR BENCH, NAGPUR.
                       WRIT PETITION NO. 2321/2023
1.     Mahatma Gandhi Education Society, Wadegaon,
       Tq. Balapur, Dist. Akola, Through its Secretary.

2.     Gulam Zainul Abedin Gulam Mustafa Urdu High
       School, Paras, Through its Head Master, Paras,
       Tq. Balapur, Dist. Akola.                                        PETITIONERS
                                   .....VERSUS.....

1.     State of Maharashtra, Through its Principal
       Secretary, Department of School & Sports,
       Mantralaya, Mumbai-32.
2.     The Director of Education (Secondary),
       Maharashtra State, Central Wing, 1st Floor,
       Dr. Annie Besant Road, Pune.
3.     The Deputy Director of Education (Secondary),
       Amravati Division, Amravati.
4.     The Education Officer (Secondary),
       Zilla Parishad, Akola.                                         RESPONDENTS
________________________________________________________________
                Shri A.I. Sheikh, counsel for the petitioners.
      Ms N.P. Mehta, Assistant Government Pleader for the respondents.
______________________________________________________________________

CORAM : A. S. CHANDURKAR AND M.W. CHANDWANI, JJ.

DATE      : APRIL      11,      2023.

ORAL JUDGMENT :              (PER : A.S. CHANDURKAR, J.)

RULE. Rule made returnable forthwith and heard the learned

counsel for the parties. Learned Assistant Government Pleader Ms N.P.

Mehta waives notice of hearing for the respondents.

2. The only direction sought by the petitioners is for expeditious

consideration of its request as made on 22.03.2022 seeking correction in

the staffing pattern that has been sanctioned by the Authorities.

WP 2321-23 2 Judgment

In response to the petitioners' application dated 22.03.2022,

the Education Officer (Secondary) has forwarded the proposal dated

27.04.2022 to the respondent no.2.

3. In the light of the fact that period of almost one year has

elapsed since the aforesaid proposal has been forwarded, it is directed

that the respondent no.2 shall consider the said proposal in accordance

with the prevailing norms and take a decision thereon within a period of

eight weeks from the date of receiving the copy of this judgment. The

decision taken be communicated to the petitioners.

4. With these directions, the writ petition is disposed of. Rule

accordingly. No costs.

(M.W. CHANDWANI, J.) (A.S. CHANDURKAR, J.)

APTE