Smt. Jyoti Bhimsen Acharekar vs The State Of Maharashtra Thr The ...
2023 Latest Caselaw 10055 Bom

2023:BHC-AS:28623-DB                                                   2-ASWP-8000-2022+.DOC




                                                                                                 Amol



                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION
                                   WRIT PETITION NO. 8000 OF 2022



                 Amol Shirishkumar Mestri                                            ...Petitioner
                       Versus
                 The State of Maharashtra through the Secretary                  ...Respondents
                 & Ors

                                                    WITH
                                    WRIT PETITION NO. 7716 OF 2022

                 Jyoti Bhimsen Acharekar                                              ...Petitioner
                        Versus
                 The State of Maharashtra through the Secretary                  ...Respondents
                 School Education Department & Ors

                                                    WITH
                                    WRIT PETITION NO. 8117 OF 2022

                 Mahadev Shivaji Patil                                                ...Petitioner
                      Versus
                 The State of Maharashtra through the Secretary                  ...Respondents
                 School Education Department & Ors


                 Mr Vinayak Kumhar, i/b AN Bandiwadekar, for the Petitioner in all
                      WPs.
                 Mrs MP Thakur, AGP, for the Respondent-State.




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                                               29th September 2023


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                                                          2-ASWP-8000-2022+.DOC




                               CORAM      G.S. Patel &
                                          Neela Gokhale, JJ.

                               DATED:     29th September 2023
 PC:-

1. In the judgment dated 11th August 2023, paragraph 19 shall be corrected to read a under:

"19. Rule is made absolute in terms of prayer clause (b) By a suitable writ, order or direction, this Hon'ble Court be pleased to quash and set aside the impugned order dated 10.03.2022 issued by the Respondent No. 2, and accordingly the Respondent No. 2 may be directed to grant approval to the appointment of the Petitioner as Assistant Teacher on un-aided post in the Respondent No. 4 School w.e.f. 16.6.2014."

2. The judgment dated 11th August 2023 be corrected accordingly.

(Neela Gokhale, J) (G. S. Patel, J)

29th September 2023