Tulshiram S/O Ambadas Deodhe vs Education Officer (Secondary), Zilla ...
2024 Latest Caselaw 1421 Bom

Bombay High Court

Tulshiram S/O Ambadas Deodhe vs Education Officer (Secondary), Zilla ... on 19 January, 2024

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                                    1                                       24 wp 4991-2021

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

                                         WRIT PETITION NO.4991/2021
                   Tulshiram s/o Ambadas Deodhe Vs. Education Officer (Secondary), Zilla Parishad,
                                               Wardha and others
                  ----------------------------------------------------------------------------------------------
                 Office Notes, Office Memoranda of Coram,                                       Court's or Judge's orders
                 appearances, Court's orders of directions
                 and Registrar's orders
                 -------------------------------------------------------------------------------------- --------
                                 Shri P.D. Meghe, Advocate for petitioners
                                 Shri A.M. Joshi, AGP for respondent Nos.1 to 3
                                 Shri S.V. Ladikar, Advocate with Shri A.P. Thakare, Advocate for respondent Nos.4 and 5


                                                                CORAM : AVINASH G. GHAROTE AND
                                                                        SMT. M.S. JAWALKAR, JJ..

DATED : 19/01/2024

List the matter 05.02.2024, by which time, Mr. Thakare, learned Counsel for respondent Nos.4 and 5 makes a statement that the petition questioning the judgment of the School Tribunal to the grounds by which the petitioner has been reinstated, which has been challenged by the respondent Nos.4 and 5 would be circulated and the orders passed by that Court would be placed on record.

2. In the meantime, the learned Counsel for respondent Nos.4 and 5 shall deposit the amount of Rs.5,00,000/- (Rupees Five Lakhs) with this Court by 30.01.2024, as according to him, what is payable on account of the claim made by the petitioner in this petition is only amount of Rs.4,84,653.00. The payment as deposit shall be ensured by the respondent Nos.4 and 5 by the date fixed above.

                                                                JUDGE                                             JUDGE
Signed by: Mrs. Ranjana Sahare      R.S. Sahare

Designation: PA To Honourable Judge Date: 19/01/2024 18:24:53