Khateshwar Magasvargiya ... vs State Of Maharashtra, Thr ...
2023 Latest Caselaw 969 Bom

                                                                   1                              3-WP-3051-2019.odt


                                     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                               NAGPUR BENCH, NAGPUR
                                                 WRIT PETITION NO. 3051 OF 2019 (D)
              (Khateshawar Magasvargiya Bahuddeshiya Vyaysayik Shikshan Sanstha, Amaravati, thr. its President Vs.
                                               State of Maharashtra & Ors.)
                    Office Notes, Office Memoranda of Coram,
                    appearances, Court's orders of directions                        Court's or Judge's order
                    and Registrar's orders.
                                  Shri P.S. Patil, Advocate for the petitioner.
                                  Shri A.S. Fulzele, Additional Government Pleader for the respondents.

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

DATE : JANUARY 30, 2023

The learned Additional Government Pleader seeks time to obtain instructions as to whether the entitlement of the petitioner - Society can be examined to enable it to receive grant-in-aid subject to the policy decision that is proposed to be taken in the light of the directions in paragraph 10 of the judgment dated 6/9/2021. This is in view of the recommendations made by the office of the Commissioner, Persons with Disabilities, Maharashtra State, Pune on 27/12/2021.

Stand over to 15/2/2023.

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

SUMIT

Digitally signed bySUMIT CHETAN AGRAWAL Signing Date:30.01.2023 17:19