Jeevan S/O Gunwant Ade vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 11627 Bom

                                                                                                               (1)                                                 5.wp.7646.2023

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

                                                                   WRIT PETITION NO.7646 OF 2023

                                                     Jeevan s/o Gunwant Ade
                                                                Vs.
                           The State of Maharashtra, Through its Secretary, School Education and Sports
                                          Department, Mantralaya, Mumbai and others
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                 Office Notes, Office Memoranda of Coram,                                                                        Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
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                               Mr. D. A. Mohgaonkar, Advocate for petitioner.
                               Mr. N. R. Patil, AGP for respondent Nos.1 to 3.

                                                                                               CORAM :                 AVINASH G. GHAROTE AND
                                                                                                                       URMILA JOSHI-PHALKE, JJ.

DATED : 09/11/2023

1. By this petition, petitioner has challenged the order passed by the respondent No.3 - The Education Officer (Secondary), Zilla Parishad, Chandrapur dated 13.09.2023.

2. Learned Counsel for the petitioner has placed reliance on the judgment passed in Writ Petition No.8215/2022 (Friends Social Circle, Akola and others Vs. State of Maharashtra and others dated 21.07.2023) by which the impugned Circular dated 01.12.2022, in view of para 13(i) is quashed and set aside.

3. Issue notice to the respondents, returnable after Diwali Vacation.

4. Learned AGP waives notice for respondent Nos.1 to 3.

(URMILA JOSHI-PHALKE, J.) (AVINASH G. GHAROTE, J.) Sarkate

Signed by: Mr. A.R. Sarkate Designation: PA To Honourable Judge Date: 09/11/2023 18:51:47