Sunil S/O Manoharrao Deshmukh vs Deputy Director Of Education, ...
2023 Latest Caselaw 7580 Bom

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

                            WRIT PETITION NO. 4778/2023


      Sunil s/o. Manoharrao Deshmukh,
      Aged about 57 years, Occ.: Service,
      R/o. 11, Shivarpan Nagar, Nachangaon Road,
      Pulgaon, Tal. Deoli, Dist. Wardha - 442302. ----PETITIONER

                --VERSUS--
1.    Deputy Director of Education,
      Nagpur Division, Nagpur.

2.    Education Officer (Secondary),
      Zilla Parishad, Wardha.                           ----RESPONDENTS

Mr. S. V. Sohoni, Advocate for Petitioner.
Mr. A. A. Madiwale, Assistant Government Pleader for Respondents/State.

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

DATED : JULY 31, 2023

ORAL JUDGMENT (PER : A.S.CHANDURKAR, J.)

1. Rule. Rule made returnable forthwith. The learned Assistant

Government Pleader waives notice of the respondents/State.

2. The petitioner came to be appointed as an Assistant Teacher

at Yeshwant Junior College of Education, Wardha on 03.07.1995. He is to

retire from service on 30.09.2023. In that regard the petitioner submitted

an application dated 22.05.2023 to the Management praying for

condoning the break in service. On that basis on the same day the

Management forwarded the said proposal to the office of the Deputy

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Director of Education, Nagpur. The Deputy Director of Education

informed the Management on 12.06.2023 that the said proposal should be

forwarded to the Education Officer (Secondary). Accordingly, on

18.07.2023, the Principal has forwarded such proposal to the Education

Officer (Secondary) along with all documents. The petitioner seeks

expeditious consideration of the said proposal.

3. Considering the fact that the petitioner is to superannuate on

30.09.2023, the respondent No.2 is directed to consider the proposal

dated 18.07.2023 within a period of four weeks of receiving copy of the

order. The said proposal be considered in accordance with law and it is

expected that the Management would cooperate in the aforesaid matter

and remove any deficiencies if found. If the matter is forwarded to the

Deputy Director of Education he shall act on the same in accordance with

law expeditiously.

4. With aforesaid directions, writ petition is disposed of.

5. Rule accordingly. No order as to costs.

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

RGurnule .