Bombay High Court
Mohit S/O Shankarrao Shende And Others vs State Of Maharashtra, Thr. Secretary, ... on 19 January, 2024
Author: M.S. Jawalkar
Bench: Avinash G. Gharote, M.S. Jawalkar
2024:BHC-NAG:821-DB
Judgment 1 66wp7432.23.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 7432/2023
(1) Shri Mohit S/o Shankarrao Shende,
Aged about 31 years, Occ. Service,
R/o. Sant Dhyaneshwar Ward,
Patwari Colony, Hinganghat,
Tah. Hinganghat, District Wardha
(2) Dr. B.R. Ambedkar Shikshan Sanstha (Minority),
Reg. No. F/115, Hinganghat, District Wardha,
Through its Secretary
(3) The Head Master,
Dr. B.R. Ambedkar Vidyalaya
and Junior College, Hinganghat,
District Wardha
.... PETITIONER(S)
// VERSUS //
(1) State of Maharashtra,
Through its Secretary,
Department of School Education and
Sports Department, Mantralaya,
Mumbai-32
(2) Deputy Director of Education,
Nagpur Division, Nagpur
(3) Education Officer (Secondary),
Zilla Parishad, Wardha,
Tah. & District Wardha
.... RESPONDENT(S)
..ANSARI..
Judgment 2 66wp7432.23.odt
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Ms. S. Deshpande, Adv h/f Shri Ghude, Adv for the Petitioner(s)
Mr. N. Autkar, AGP for the Respondent/State
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CORAM : AVINASH G. GHAROTE &
SMT. M.S. JAWALKAR, JJ.
JANUARY 19, 2024
ORAL JUDGMENT :- (PER: SMT. M.S. JAWALKAR, J.)
. RULE. Rule made returnable forthwith. Heard finally by
consent of the learned Counsel for the respective parties.
(2) The Petitioner No. 1 came to be appointed as a Junior Clerk
at the Petitioner No. 3 - School on 31/08/2021. The said
Institution has been recognized as a Minority Institution
pursuant the certificate dated 04/08/2009. The approval to the
appointment of the Petitioner No.1 has been rejected by the
Respondent No. 3 - Education Officer (Secondary) on the ground
that as per the Government Resolution dated 04/05/2020, there
was a ban on recruitment.
..ANSARI..
Judgment 3 66wp7432.23.odt
(3) After hearing the learned Counsel for the parties, we find
that this issue with regard to the applicability of ban on
recruitment being applicable to the Minority Institutions has
been considered in Writ Petition No. 2538/2021 (Ubhajo
Shikshan Sanstha & Ors. Vs. State of Maharashtra & Ors.)
decided on 16/11/2021 at the Aurangabad Bench. It has been
held therein that such ban on recruitment is not applicable to the
Minority Institutions and the same cannot be a reason for
refusing to approve the appointment.
(4) In view of aforesaid, the following order is passed :
(a) The Writ Petition is allowed.
(b) The order passed by the Respondent No. 3 -
Education Officer (Secondary) dated 19/07/2022 is hereby
set aside.
(c) The Respondent No. 3 - Education Officer shall
consider and decide the proposal of the Petitioner No. 1
..ANSARI..
Judgment 4 66wp7432.23.odt
dated 21/07/2022 in the light of the judgment of this Court
in Ubhajo Shikshan Sanstha & Ors. (supra), within a
period of four weeks from the date of receipt of copy of this
judgment.
(d) The Petitioner No. 1 shall appear before the
Education Officer (Secondary) on 29/01/2024.
(e) The decision taken by the Respondent No. 3 -
Education Officer be communicated to the Petitioner No.1.
Rule is made absolute in the above terms. No costs.
Pending Application(s), if any, stand(s) disposed of.
(SMT. M.S. JAWALKAR, J.) (AVINASH G. GHAROTE, J.)
Signed by: A.P. ANSARI
..ANSARI..
Designation: PS To Honourable Judge
Date: 22/01/2024 10:49:19
