Ranjit Sajjan Awatade And Ors vs The State Of Maharashtra ( Thru The ...
2024 Latest Caselaw 888 Bom

Bombay High Court

Ranjit Sajjan Awatade And Ors vs The State Of Maharashtra ( Thru The ... on 15 January, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M.M. Sathaye

                      skn                                       1                 67-WP-10717-2023.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                                       WRIT PETITION NO. 10717 OF 2023

                      Ranjit Sajjan Awatade and others.                    ...        Petitioners.
                            V/s.
                      The State of Maharashtra and others.                 ...        Respondents.



                      Mr.Satish S. Raut for the Petitioners.
                      Mr.S.B.Kalel, AGP for the Respondents.

SANJAY
KASHINATH
NANOSKAR                             CORAM :          NITIN JAMDAR, AND
Digitally signed by
SANJAY KASHINATH
                                                      M.M. SATHAYE, JJ.

NANOSKAR Date: 2024.01.18 15:10:59 +0530 DATE : 15 January 2024.

P.C. :

The Petitioners are aggrieved by the order passed by the Deputy Director of Education on 13 June 2023 declining to enter the name of the Petitioner No.1- employee in Shalarth Pranali and generate Shalarth I.D. for the Petitioner. The approval to the appointment of Petitioner No.1 was granted on 12 June 2017, however, the Deputy Director of Education has reviewed the said approval sitting in appeal. The learned counsel for the Petitioners states that this course of action has been disapproved by the various decisions of this Court.

skn 2 67-WP-10717-2023.doc

2. The Petitioners will furnish the compilation of decisions to the office of the Government Pleader who will forward the same to the Deputy Director of Education and the Deputy Director will give audience to the Petitioner. The Deputy Director will examine the order dated 13 June 2022, deal with the decisions cited by the Petitioners, and pass a reasoned order as to why the decisions should not be made applicable to the case of the Petitioners. If the decision is taken by the Deputy Director without considering the decisions cited, this Court will be inclined to take serious view of the matter.

The learned counsel for the Petitioner states that compilation of judgments will be furnished to the office of the Government Pleader.

3. Needless to state that if the Deputy Director is of the opinion that the law laid down by this Court is in favour of the Petitioners, then the Deputy Director will proceed to pass appropriate order. Stand over to 22 February 2024.

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