Sindhu Education Society, Nagpur Thr. ... vs The State Of Maharashtra, Thr. Secy., ...
2024 Latest Caselaw 679 Bom

Bombay High Court

Sindhu Education Society, Nagpur Thr. ... vs The State Of Maharashtra, Thr. Secy., ... on 11 January, 2024

Author: M.S. Jawalkar

Bench: Avinash G. Gharote, Mukulika Shrikant Jawalkar

                                                     1                                   10-wp-234-2024.odt




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

                              WRIT PETITION NO. 234 OF 2024

    Sindhu Education Society and another Vs. The State of Maharashtra,
        through its Secretary, Department of Education and others

Office Notes, Office Memoranda                           Court's or Judge's orders
of Coram, Appearances, Court's
orders     or     directions and
Registrar's orders

                                   Mr. A.A. Naik, Advocate for petitioners
                                   Ms. S.Z. Haidar, AGP for Respondent Nos.1, 2, 3, 4, 6 & 7

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

DATED : 11th JANUARY, 2024

Relying upon the Constitution Bench judgment in Pramati Educational and Cultural Trust and others Vs. Union of India and others (2014) 8 SCC 1 (para 55), it is contended that though the petitioner is an aided minority institution the provisions of the Right to Information Act 2009, are not attracted to it. In view of which, the post mapping, in pursuance to the Government Resolution dated 15/8/2015, would not be applicable to the petitioners and the petitioners would be governed by the position as emanating from the Circular dated 21/6/1996, which is related to the staffing pattern.

2. Issue notice for final disposal, returnable on 18/01/2024.

2 10-wp-234-2024.odt

3. Ms. Haidar, learned Assistant Government Pleader waives notice for respondent Nos. 1, 2, 3, 4 , 6 and 7.

4. The petitioners to serve the respondent No.5 by the returnable date, by all modes permissible in law.

(SMT. M.S.JAWALKAR J.) (AVINASH G. GHAROTE, J.)

MP Deshpande

Signed by: Mr. M.P. Deshpande Designation: PA To Honourable Judge Date: 11/01/2024 16:02:36