Apang Jeevan Vikas Sanstha, Thr. ... vs The State Of Maharashtra,Thr. ...
2023 Latest Caselaw 5522 Bom

                                                  1                              WP-3574-2023.odt


              IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        NAGPUR BENCH, NAGPUR
                                  Writ Petition No.3574 of 2023
                                       Apanga Jeevan Vikas Sanstha,
                             through its President, Amravati and others
                                                 Versus
                                   State of Maharashtra and others

Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions                Court's or Judge's order
and Registrar's orders.
Shri Anand Parchure, Counsel for Petitioners.
Ms N.P. Mehta, Assistant Government Pleader for Respondents.

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

DATE : 13th JUNE, 2023.

P.C.:

1. Rule. Rule made returnable forthwith. Ms N.P. Mehta, learned Assistant Government Pleader, waives service of notice for the respondents.

2. The challenge raised in this writ petition is to the order dated 27-12-2021 passed by the respondent No.3- Education Officer (Secondary), Zilla Parishad, Amravati thereby refusing to approve the appointment of the petitioner No.3. In the impugned order, it has been stated that in the light of the Government Resolutions dated 4-5-2020 and 5-5-2020, such approval cannot be granted.

3. We find that the challenge raised in the present writ petition is similar to one which has been considered in various writ petitions, including Writ Petition No.5936 of 2022 (Anukuran Shikshan Sanstha and another Vs. State of Maharashtra and another) decided on 1-3-2023, wherein it has been held that the ban on recruitment would not be applicable to the Minority Institutions and on that basis, the order refusing to grant approval has been set aside.

4. Since we find that a similar issue arises in the present writ petition, we are inclined to direct the respondent No.3- Education Officer (Secondary), Zilla Parishad, Amravati to reconsider the petitioners' proposal dated 28-9-2021

2 WP-3574-2023.odt

afresh in accordance with law and after giving due opportunity of hearing to the petitioners.

5. Hence, for the reasons contained in the judgment dated 1-3-2023 delivered in Writ Petition No.5936 of 2022, the order dated 27-12-2021 passed by the respondent No.3- Education Officer (Secondary), Zilla Parishad, Amravati is set aside. It is directed that the respondent No.3 shall reconsider the proposal dated 28-9-2021 afresh in accordance with law and after giving due opportunity of hearing to the petitioner. Necessary decision be taken within a period of four weeks from receiving the copy of this order.

6. Rule is made absolute in the aforesaid terms. No order as to costs.

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