Rahul Murlidhar Dhoble vs The Municipal Corporation For Greater ...
2024 Latest Caselaw 932 Bom

Bombay High Court

Rahul Murlidhar Dhoble vs The Municipal Corporation For Greater ... on 15 January, 2024

Bench: Nitin Jamdar, M. M. Sathaye

                      skn                                       1                 49-WP-5016.2022.doc


                            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                          APPELLATE SIDE

                                        WRIT PETITION NO. 5016 OF 2022

                      Rahul Murlidhar Dhoble.                              ...        Petitioner.
                           V/s.
                      The Municipal Corporation of Greater
                      Mumbai and others.                                   ...        Respondents.



                      Mr.Makarand Bakore for the Petitioner.
                      Sagar Patil for Respondent No.1- BMC.
                      Mr.K.S.Thorat, AGP for Respondent Nos.4 to 7.
SANJAY
KASHINATH
NANOSKAR
Digitally signed by
SANJAY KASHINATH
NANOSKAR
                                     CORAM :          NITIN JAMDAR, AND
Date: 2024.01.22
16:28:20 +0530                                        M.M. SATHAYE, JJ.

                                     DATE :           15 January 2024.

                      P.C. :

The learned counsel for the Petitioner states that though copy seems to have been served on the Corporation, he will provide an additional copy to the learned counsel for the Corporation. At the request of learned counsel, stand over to 11 March 2024.

2. We are granting longer time because in the meanwhile the Deputy Education Officer of the Municipal Corporation will examine the case of the Petitioner and, if the cause is found to be correct in law and fact, will proceed to pass necessary orders. It is open to the Deputy Education Officer of the Corporation to give

skn 2 49-WP-5016.2022.doc

audience to the Petitioner to understand the Petitioner's case and also consider the judgments relied upon by the Petitioner. In case the Deputy Education Officer is of the opinion that the relief cannot be granted, then reply affidavit be filed setting out the reasons. The reply affidavit will also deal with the judgment/ order passed by this Court relied upon by the Petitioner.

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