Ajay Bhaskar Thakur vs The State Of Maharashtra
2023 Latest Caselaw 12554 Bom

Bombay High Court

Ajay Bhaskar Thakur vs The State Of Maharashtra on 11 December, 2023

Author: A.S.Chandurkar

Bench: A.S. Chandurkar

          Digitally signed
          by
RAMESHWAR RAMESHWAR
LAXMAN    LAXMAN
2023:BHC-OS:15281-DB
DILWALE   DILWALE
          Date: 2023.12.22
          18:29:52 +0530


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                   WRIT PETITION (L) NO.16470 OF 2023

                 Ajay Bhaskar Thakur                                                }
                 Age-32 Yrs. Occ.Service                                            }
                 r/o-Room No.46, Shivpragati Society                                }
                 Jijamata Chawl, Hanuman Nagar,                                     }
                 Kandivali (East), Mumbai-400 101                                   }
                                                                                     .. Petitioner

                                   Versus

                 1.      The State of Maharashtra,                                  }
                         Through its Secretary,                                     }
                         Department, Mantralaya,                                    }
                         Mumbai -400 032                                            }

                 2.      The Deputy Director of Education,                          }
                         Mumbai Region, Jawahar Bal Bhavan                          }
                         Netaji Subhash Marg,                                       }
                         Charni Road (W), Mumbai- 400 004                           }

                 3.      The Education Inspector                                    }
                         West Zone - Brihanmumbai                                   }
                         Jogeshwari (E), Mumbai -400 060                            }

                 4.      Harihar Shikshan Sanstha,                                  }
                         Pethkar Compound, Damu Nagar,                              }
                         Akurli Road, Kandivali (East)                              }
                         Mumbai-400 101,                                            }
                         Through its President/Secretary                            }

                 5.      Saraswati Vidyalaya Secondary School                       }
                         Pethkar Compound, Damu Nagar,                              }
                         Akurli Road, Kandivali East,                               }
                         Mumbai - 400 101                                           }
                         Through its I/c Headmaster i.e.                            }
                         The Respondent No.3                                        }
                                                                                   .. Respondents
                                                            1/3
                             This judgment is corrected pursuant to order dated 21/12/2023.
                 corrected-52-WP(L)16470-23 judgment.doc
                 Rameshwar Dilwale



                      ::: Uploaded on - 22/12/2023                        ::: Downloaded on - 29/02/2024 17:37:21 :::
                                   ...
Mr. A.R. Belge for the Petitioner.
Mr. S.B. Gore, AGP a/w Mr. Himanshu Takke, AGP for the
Respondent-State.            ...

                         CORAM :          A.S. CHANDURKAR &
                                          FIRDOSH P. POONIWALLA, JJ
                         DATE         :   11TH DECEMBER, 2023.

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

1. Rule. Rule is made returnable forthwith and heard learned

counsel for the parties.

2. The only prayer pressed by the Petition is for expeditious

consideration of the proposal dated 26/09/2022 that has been

moved by the fourth Respondent seeking approval to the

appointment of the Petitioner on the post of Assistant Teacher.

We find that this proposal is pending with the Third Respondent

since 26/09/2022.

3. In these facts, the Writ Petition is disposed by directing the

third Respondent to consider and decide the proposal dated

26/09/2022 after hearing the fourth Respondent as well as the

Petitioner. Such decision be taken within a period of four weeks

from today and the same be communicated to the parties.

This judgment is corrected pursuant to order dated 21/12/2023. corrected-52-WP(L)16470-23 judgment.doc Rameshwar Dilwale

4. Keeping open all points on mertis raised in the Writ

Petition, the same is disposed of.

[ FIRDOSH P. POONIWALLA, J. ] [ A.S. CHANDURKAR, J. ]

This judgment is corrected pursuant to order dated 21/12/2023. corrected-52-WP(L)16470-23 judgment.doc Rameshwar Dilwale