Lata Fulchand Chauhan vs The State Of Maharashtra, Through ...
2023 Latest Caselaw 8387 Bom

                                                                                                                                       908. WP 4815 of 2022.odt
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                                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                         NAGPUR BENCH AT NAGPUR

                                                        WRIT PETITION NO.4815/2022

                                  Lata Fulchand Chauhan
                                         ...Versus...
             The State of Maharashtra, through its Secretary, Tribal Development
                        Department, Mantralaya, Mumbai and others
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Office Notes, Office Memoranda of Coram,                                                                             Court's or Judge's orders
appearances, Court's orders or directions
and Registrar's orders
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                                                                         Mr. R.N. Ghuge, Advocate for petitioner
                                                                         Ms Tajwar Khan, AGP for respondents

                                                                                        CORAM : AVINASH G. GHAROTE AND
                                                                                                M.W. CHANDWANI, JJ.

DATE : 18/08/2023

1. Ms Tajwar Khan, learned Assistant Government Pleader for the respondents makes a statement that after considering State of Maharashtra Vs. Tukaram Tryambak Choudhari (2007) 9 SCC 201, the Hon'ble Apex Court has taken a view that the requisite qualification for teaching students to primary schools would be D.Ed. and not B.Ed.

2. List the matter on 19/08/2023, by which time, the concerned judgment be placed on record.

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

Wadkar