Hanmant Madhavrao Bhalerao vs The State Of Maharashtra And Others
2024 Latest Caselaw 13744 Bom

Bombay High Court

Hanmant Madhavrao Bhalerao vs The State Of Maharashtra And Others on 2 May, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

                                     {1}
                                                         910 sr.no..odt

           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                      BENCH AT AURANGABAD

                   WRIT PETITION NO. 2625 OF 2021
                HANMANT MADHAVRAO BHALERAO
                                                            ....Petitioner
                                   VERSUS

          THE STATE OF MAHARASHTRA AND OTHERS
                                                .....Respondent
                                   .....
Advocate for the Petitioner : Mr. Panpatte V.s.
AGP for Respondents: Mr. A.M. Phule.



                               CORAM : SMT. VIBHA KANKANWADI
                                       & S.G. CHAPALGAONKAR, JJ.

DATE : 2ND MAY, 2024.

P.C. :-

We have heard the learned AGP to some extent on the point of appointments through Pavitra Portal. Learned Advocate Mr. Panpatte has relied on certain documents showing that there were no such appointments and he relies on certain judgments also.

2. A statement has been made in the communication of the Government to the Divisional Deputy Director of Education, dated 30 th April, 2024 giving data of some appointments through Pavitra Portal in 2019 and then a list has been given of the appointments made under order dated 6.3.2024. As regards 6.3.2024 is concerned, the order shows that most of the appointments were to the Zilla Parishad Schools and not to any private institutions.

{2} 910 sr.no..odt

3. A statement is now sought to be made on behalf of the Government that those appointments in the year 2019 were for Zilla Parishad as well as to the private institutions. However, no data has been produced specifically in respect of the private institutions, for which now the learned AGP seeks accommodation to place it on record.

4. A comprehensive affidavit be filed on the point raised by the State on or before 12th June, 2026, by serving a copy thereof to the other side in advance.

5. Place the matter for further consideration on 18.6.2024.

[S.G. CHAPALGAONKAR, J] [ SMT. VIBHA KANKANWADI, J]

grt/-