Ku. Nazma Begam D/O. Jameel Ahmed vs Municipal Council, Kamthee, ...
2023 Latest Caselaw 8308 Bom

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

                                      WRIT PETITION NO. 4540 OF 2022
                                    Ku. Nazma Begam D/o Jameel Ahmed
                                                             Vs.
                                   Municipal Council, Kamthee and others
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              Office Notes, Office Memoranda of                                Court's or Judge's Order
              Coram, appearances, Court's Orders
              or directions and Registrar's order
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                            Shri P. N. Shende, Advocate for petitioner.
                            Shri T. A. Mirza h/f. Shri A. M. Quazi, Advocate for respondent no. 1.
                            Shri Shaikh Majid, Advocate for respondent no. 2.
                            Ms. Tejal Agre, Advocate for respondent 3.




                                 CORAM :-        AVINASH G. GHAROTE &
                                                 M. W. CHANDWANI, JJ.

DATED :- 11.08.2023

Ms. Tejal Agre, learned counsel appearing for respondent no. 3 does not dispute the entitlement of the petitioner for continuity of service in view of the judgment of the learned School Tribunal in Appeal No. 33/2007, dated 29.08.2018. She, therefore, submits that proposal to that effect shall be sent by respondent no. 3 to respondent no. 2 within two weeks from today.

2. Mr. Shaikh Majid, learned counsel appearing for respondent no. 2 submits that respondent no. 2 shall process the proposal within a period of two weeks thereafter, if it is in accordance with law. Once that is done, the consequences thereof shall be bound to follow.

RR Jaiswal



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3. Petition is disposed of in the above terms. No costs.

(M. W. CHANDWANI, J.) (AVINASH G. GHAROTE, J.)

RR Jaiswal