Shah Babu Krida Mandal, Patur, ... vs State Of Maharashtra, Thr. ...
2023 Latest Caselaw 7231 Bom

921-WP-4490-2023(J).odt                                                                            1/2



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

                            WRIT PETITION NO. 4490 of 2023


1.      Shah Babu Krida Mandal, Patur,
        District Akola, through its Secretary-
        Mr. Syed Farazoddin Syed Qamroddin,
        Aged about 26 years,
        R/o. Patur Ta.Patur, District Akola.

2.      Alhaj Salim Zakeriya Urdu Senior Primary School, Patur,
        Through its Head Master Mr.Fareha Samreen,
        Aged about 38, Patur, Tq. Patur, Dist. Akola.
                                                      ..... PETITIONERS

                 ...V E R S U S...

1.      State of Maharashtra, through its
        Principal Secretary,
        Department of School & Sports,
        Mantralaya, Mumbai-32.

2.      The Director of Education (Primary),
        Maharashtra State, Central Wing,
        1st Floor, Dr. Annie Besant Road,
        Pune.

3.      The Deputy Director of Education (Primary),
        Amravati Division, Amravati.

4.       The Education Officer(Primary),
         Zilla Parishad, Akola.                                       ....... RESPONDENTS
---------------------------------------------------------------------------------------------------------
Shri A.I.Sheikh, Advocate for petitioners.
Ms S.S.Jachak, Assistant Government Pleader for respondent nos. 1 to 3.
---------------------------------------------------------------------------------------------------------

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

DATE :-          19th JULY, 2023.





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ORAL JUDGMENT (Per A.S.CHANDURKAR, J.)

             Rule.     Rule made returnable forthwith and heard the learned

counsel for the parties.

Ms S.S.Jachak, learned Assistant Government Pleader waives

notice for the respondent nos. 1 to 3.

2. The only direction sought by the petitioners is for expeditious

consideration of its request as made on 16.12.2016 seeking correction in the

staffing pattern that has been sanctioned by the Authorities. Such correction

has been recommended by the Education Officer (Primary), Zilla Parishad

Akola on 13.04.2017.

3. In the light of the fact that substantial period has elapsed since the

aforesaid proposal has been forwarded, it is directed that the respondent

no.2 shall consider the said proposal in accordance with the prevailing norms

and take a decision thereon within a period of eight weeks from the date of

receiving copy of this judgment. The decision taken be communicated to the

petitioners.

4. With these directions, the writ petition is disposed of. Rule

accordingly. No costs.

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

Andurkar..