Citation : 2023 Latest Caselaw 9353 Bom
Judgement Date : 6 September, 2023
wp3685.2023.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO.3685/2023
Kamlesh Shalikram Thakur and others
-Vs.-
The Education Officer (Secondary), Zilla Parishad, Gondia and others
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr. P.N. Shende, counsel for the petitioners.
Mr. A.A. Madiwale, A.G.P. for respondent Nos.1 and 2.
CORAM: A.S. CHANDURKAR & MRS. VRUSHALI V. JOSHI, JJ.
DATE : 6.9.2023
The learned Assistant Government Pleader seeks time of one one week to make a statement as to whether the Joint Director of Secondary and Higher Secondary Education, Maharashtra State, Pune had issued a show cause notice to the petitioner pursuant to the liberty granted in Writ Petition No.1316/2022 (Shri Mahesh Shivsagar Badole and another V/s. Deputy Director of Education, Nagpur Division, Nagpur) with connected matter. This is for the reason that the copy of judgment dated 7.2.2023 passed in those writ petitions has been served on the office of the Joint Director on 8.2.2023.
2. Stand over to 13.9.2023 for making such statement.
(MRS. VRUSHALI V. JOSHI, J.) (A.S. CHANDURKAR, J.)
Tambaskar.
Signed by: MR. N.V. TAMBASKAR Designation: PA To Honourable Judge Date: 08/09/2023 10:52:44
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