Mr. Mohd. Faisal Vasay Abdul Munaf vs The State Of Maharashtra, Thr. ...
2023 Latest Caselaw 11753 Bom

Bombay High Court

Mr. Mohd. Faisal Vasay Abdul Munaf vs The State Of Maharashtra, Thr. ... on 28 November, 2023

Author: Anuja Prabhudessai

Bench: Anuja Prabhudessai

2023:BHC-NAG:16806-DB



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

                        WRIT PETITION NO.7168 OF 2022

                    PETITIONER          :- 1.   Mr. Mohd. Faisal Vasay Abdul
                                                Munaf
                                                Aged about 32 years, Occ. Service,
                                                R/o. Ward No.11, Nayi Nagari,
                                                Lonar, Tah. Lonar,
                                                District Buldhana - 443302


                                                     //VERSUS//

                    RESPONDENTS           1.    The State of Maharashtra
                                                through its Secretary, School
                                                Education and Sports Department,
                                                Mantralaya, Mumbai-32
                                          2.    Education Officer (Secondary),
                                                Zilla Parishad, Amravati
                                          3.    Urdu Education Association through
                                                its President, Chandni Chowk,
                                                Amravati,
                                                Tah. & Dist. Amravati - 444601
                                        : 4.    Association Urdu Boys' High School,
                                                Pathan Chowk, Amravati through
                                                its Head Master,
                                                Tah. and District Amravati - 444601


                   ****************************************************
                  Shri Kalyan S. Chiwarkar, Advocate for the petitioner.
                   Ms R.V. Sharma, AGP for the respondent No.1 and 2.
                  *****************************************************
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           CORAM : SMT. ANUJA PRABHUDESSAI AND
                       MRS. VRUSHALI V. JOSHI, J.J.
           DATED:- 28/11/2023



ORAL JUDGMENT (PER:- -SMT. ANUJA PRABHUDESSAI,J.)

1. Rule. Rule made returnable forthwith. Heard finally

with consent of learned counsel for the parties.

2. The petitioner has filed this petition being

aggrieved by the inaction of respondent No.2-Education

Officer in deciding his proposal dated 13.07.2022, forwarded

by the respondent No.3 -Urdu Education Association seeking

approval to the transfer of petitioner teacher from unaided post

to aided post.

3. Learned AGP, on instructions, states that the

decision on the proposal will be taken within a period of two

weeks.

-3- 35 wp 7168.22. jud.odt..odt

4. The statement is accepted. In the light of the said

statement, the petition is disposed of with direction to the

respondent No.2-Education Officer to take decision on the said

proposal of the petitioner within a period of two weeks from

today.

5. In view of the aforesaid, the writ petition stands

disposed of. No costs.

(VRUSHALI V. JOSHI, J) (ANUJA PRABHUDESSAI, J.)

manisha

Signed by: Mrs. Manisha Shewale Designation: PA To Honourable Judge Date: 06/12/2023 11:38:45