Ku. Sangita B. Meshram vs State Of Maha. Thr. Its. Secretary, ...
2023 Latest Caselaw 12937 Bom

Bombay High Court

Ku. Sangita B. Meshram vs State Of Maha. Thr. Its. Secretary, ... on 18 December, 2023

Author: Nitin W. Sambre

Bench: Nitin W. Sambre

2023:BHC-NAG:17335-DB
                                                   1                        WP-7908-2023.odt


                      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                NAGPUR BENCH, NAGPUR
                                        Writ Petition No.7908 of 2023


            Ku. Sangita Bhagwandas Meshram,
            Aged 43 years, Occupation - Service,
            R/o Near Patliputra Bauddha Vihar,
            Joglekar Ward, Govindpur, Gondia.                           ... Petitioner


                   Versus


            1. State of Maharashtra,
               through its Secretary,
               Department of Education and Sport,
               Mantralaya, Mumbai-32.


            2. Deputy Director of Education,
               Nagpur Division, Dhantoli,
               Nagpur-440012.


            3. Smt. Chanchalaben Manibhai Patel
               High School and Junior College,
               Gidhadi, Tahsil Goregaon,
               District Gondia,
               through its Principal.                                   ... Respondents




            Shri P.N. Shende, Counsel for Petitioner.
            Shri A.S. Fulzele, Additional Government Pleader for Respondent Nos.1 and 2.


                 CORAM : NITIN W. SAMBRE AND ABHAY J. MANTRI, JJ.
                 DATE  : 18th DECEMBER, 2023
                                                                      2                           WP-7908-2023.odt




                         ORAL JUDGMENT (PER NITIN W. SAMBRE, J.) :

1. Rule. Shri A.S. Fulzele, learned Additional Government Pleader, waives

service of notice of hearing for respondent Nos.1 and 2. By consent, heard

finally.

2. The learned counsel for the petitioner informs that the proposal

dated 31-8-2023 was acknowledged by the office of the Deputy Director of

Education, Nagpur Division, Nagpur on 8-9-2023 and the same is still pending

with it.

3. The issue raised in this petition pertains to the grant of approval to the

transfer of the petitioner.

4. In this background, we direct respondent No.2- Deputy Director of

Education, Nagpur Division, Nagpur to decide the proposal for grant of approval

to the transfer of the petitioner on its own merits and in accordance with law as

expeditiously as possible and in any case within a period of three weeks from

today.

5. Rule is disposed of in above terms. No order as to costs.

(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)

LANJEWAR

Signed by: Prashant D. Lanjewar Designation: Senior Pvt. Secretary Date: 18/12/2023 19:03:07