Yogita Harichandra Shingte Neha Nitin ... vs The State Of Maharashtra Through The ...
2024 Latest Caselaw 22685 Bom

Bombay High Court

Yogita Harichandra Shingte Neha Nitin ... vs The State Of Maharashtra Through The ... on 5 August, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M.M. Sathaye

                      LSP                                    1                14-16 cp 399-401.24.doc




                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                   CIVIL APPELLATE JURISDICTION

                                            Contempt Petition No. 399 of 2024

                      Nilesh Arun Dohale                                   ...        Petitioner.
                            V/s.
                      The State of Maharashtra and others                  ...        Respondents.

                                                        With
                                              Contempt Petition No. 401 of 2024

                      Yogita Harichandra Shingte                           ...        Petitioner.
                            V/s.
LATA                  The State of Maharashtra and others                  ...        Respondents.
SUNIL
PANJWANI
Digitally signed by
LATA SUNIL            Mr. Narendra V. Bandiwadekar, Senior Advocate a/w. Vinayak R.
PANJWANI
Date: 2024.08.06      Kumbhar, Rajendra B. Khaire, Aniket S. Phapale i/b. Ashwini N.
15:27:16 +0530
                      Bandiwadekar for the Petitioner.

                      Mr. B.V. Samant, Additional Government Pleader a/w. Ms. Tejas J.
                      Kapre, Assistant Government Pleader for Respondent Nos.1 to 3 -
                      State.

                                                      CORAM : NITIN JAMDAR, AND
                                                              M.M. SATHAYE, JJ.

DATE : 05 August 2024.

P.C. :

Writ Petition No.11436/2023 and Writ Petition No. 11434/2023 filed by the Contempt Petitioners Yogita Shingte and Nilesh Dhale respectively were allowed by judgment and order dated 11 September 2023 directing the Deputy Director of Education to include the name of the Petitioners in Shalarth ID system. As

LSP 2 14-16 cp 399-401.24.doc

regards these Petitioners the order is not complied with. Hence, the Contempt Petition. The learned counsel for the Petitioners states that as regards Vaishali Pratap Pathak, she had filed Writ Petition No.11768/2022 which was also disposed of by the said judgment dated 11 September 2023 and the Contempt Petition filed by that Petitioner was disposed of on 25 July 2024 as the order was complied with.

2. The learned AGP would take instructions as regards the present contempt petitions for compliance. Stand over to 12 August 2024.

3. By order dated 11 September 2023 copy of which is annexed to this contempt petition, eleven petitions were disposed of. If in the matters other than the parties who have filed contempt petitions the order is not complied with, the Deputy Director shall take steps so that those parties are not forced to approach this Court by filing contempt petitions.

     (M.M. SATHAYE, J.)                    (NITIN JAMDAR, J.)