Pragya Vikas Shikshan Sanstha, ... vs State Of Maha., Thr. Secy., School ...
2023 Latest Caselaw 813 Bom

                                                                    1                               19-WP-456-2023.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                     WRIT PETITION NO. 456 OF 2023
                                  (Pragya Vikas Shikshan Sanstha, Gondia & Ors. Vs. State of Maharashtra & Anr.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                          Court's or Judge's order
                    and Registrar's orders.
                                  Shri I.N. Choudhari, Advocate for the petitioners.
                                  Shri A.M. Deshpande, in-charge Government Pleader for the respondents/ State.

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

DATE : JANUARY 23, 2023

The challenge raised by the petitioners is to the refusal by the Education Officer to approve the appointment of the petitioners. The learned Counsel for the petitioners submits that a similar issue was considered by this Court in Writ Petition No. 2538/2021 (Ubhajo Shikshan Sanstha & Ors. Vs. State of Maharashtra & Ors.) decided on 16/11/2021.

Issue notice to the respondents, returnable in four weeks. The learned in-charge Government Pleader waives notice for the respondents. Instructions be obtained whether the course followed in the aforesaid judgment can be adopted in the present case.

To be heard along with Writ Petition No. 7238/2022.

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

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:23.01.2023 17:06