Subhash Baburao Dube vs The State Of Maharashtra Through ...
2023 Latest Caselaw 5304 Bom

                                                                      923-WP-6073-2023.odt



                IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                           BENCH AT AURANGABAD

                            WRIT PETITION NO.6073 OF 2023

                       SUBHASH BABURAO DUBE
                                  VERSUS
    THE STATE OF MAHARASHTRA THROUGH ITS PRINCIPAL SECRETARY
                              AND OTHERS
                                     ...
               Advocate for Petitioner : Mr. Sapkal Sandip R
             AGP for Respondents/State: Mr. S. B. Pulkundwar
                                     ...
                             CORAM : MANGESH S. PATIL &
                                         S. G. CHAPALGAONKAR, JJ.

DATE : 08.06.2023

PER COURT :

. The petitioner who has been appointed after 13/02/2013 is aggrieved by the order of termination passed on the ground that he has not passed TET examination.

2. In similar set of facts, the Writ Petition No.4904/2020 and connected matters were decided by this Court by a common judgment and order dated 11/06/2021. The matter was taken to the Supreme Court and the Supreme Court has directed the status quo to be maintained as on the date of the SLP.

3. Based on such order of the Supreme Court, in Writ Petition No.4784/2023, by the order dated 26/04/2023, a similarly placed petitioner has been protected by directing status quo to be maintained as on the date of the order. Even in Writ Petition No.12133/2022 by the order dated 23/01/2023, a similar course has been followed and the petitioner has been protected.

923-WP-6073-2023.odt

4. Issue notice to the respondents, returnable on 20/07/2023. Learned AGP waives service for respondent nos.1 to 3.

5. Till the next date, no adverse action shall be initiated pursuant to the impugned communication.

(S. G. CHAPALGAONKAR, J.) (MANGESH S. PATIL, J.)

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