Tanvir Ahmed Khan Shabbir Khan vs Masumiya Urdu Education Society ...
2023 Latest Caselaw 698 Bom

203-A-WP-5746-12.odt                                                        1



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

                                  WRIT PETITION NO. 5746 of 2012
                              Tanvir Ahmed Khan Shabbir Khan
                                             vs.
               Masumiya Urdu Education Society through its President, 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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              None for the petitioner.
              Shri U.A.Gosavi, Advocate for respondent nos. 1, 2 and 4.
              Shri S.M.Ghodeswar, Assistant Government Pleader for respondent no.3.

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

DATE :- JANUARY 19, 2023.

None for the petitioner.

Shri U.A.Gosavi, learned counsel for the respondent nos. 1, 2 and 4 submits that during pendency of the present proceedings, the services of the petitioner were terminated on 17.11.2014. The petitioner challenged the order of termination by filing an Appeal under Section 9 of the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 before the School Tribunal. By the judgment dated 13.12.2019 the School Tribunal has dismissed the said appeal. He further submits that the petitioner has now secured employment in some other institution.

The relief sought in the present writ petition is for grant of approval to the appointment of the petitioner as 'Shikshan Sevak' pursuant to his appointment on 28.02.2011 and the proposal submitted on 19.03.2011.

Since the petitioner is no longer in service in view of the order of termination, it is apparent that the reliefs sought in the writ petition cannot be now granted.

To grant one opportunity to the petitioner, put up alongwith Writ Petition No. 3510/2013 on 25 th January, 2023 in order matters.

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

Andurkar..

Digitally Signed byJAYANT S ANDURKAR Personal Assistant Signing Date:

19.01.2023 18:49