Raju Ramchandra Madewar vs The Zilla Parishad Gadchiroli, ...
2023 Latest Caselaw 324 Bom

                              24-WP-233-23.odt                                                     1



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

                                                                 WRIT PETITION NO. 233 of 2023
                                                                Raju Ramchandra Madewar
                                                                             vs.
                                       The Zilla Parishad, Gadchiroli, through its Chief Executive Officer and another.
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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. S.Kshirsagar, Advocate for petitioner.

                                            CORAM :- A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI, JJ.

DATE :- JANUARY 09, 2023.

For want of passing the D. Ed. examination the petitioner has been treated to be untrained teacher and his services are put to an end by the impugned communication. The learned counsel for the petitioner seeks to rely upon the judgment in Writ Petition No.10467 of 2021 (Asaram Yesuji Ghogare vs. The State of Maharashtra and others ) delivered at Aurangabad Bench on 04.05.2022 wherein it is held that an untrained teacher appointed prior to 01.07.1992 is to be treated as deemed trained teacher.

Issue notice to the respondents, returnable in three weeks. Hamdast granted.

(MRS. VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.)

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

09.01.2023 17:50