Ratan Jyotiram Bhandare vs The State Of Maharashtra Through Its ...
2024 Latest Caselaw 13764 Bom

Bombay High Court

Ratan Jyotiram Bhandare vs The State Of Maharashtra Through Its ... on 2 May, 2024

Author: Ravindra V. Ghuge

Bench: Ravindra V. Ghuge

                                                           903-WP-3877-2024.odt



         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    BENCH AT AURANGABAD

                 WRIT PETITION NO. 3877 OF 2024

                 Ratan Jyotiram Bhandare
                          VERSUS
            The State Of Maharashtra Through
           Its Principal Secretary And Others
                            ...

Mr. T. M. Venjane, Advocate for the Petitioner

...

                                      CORAM        : RAVINDRA V. GHUGE &
                                                     R. M. JOSHI, JJ
                                      DATE         : MAY 02, 2024

PER COURT :

1.           Pursuant         to     our      extensive        order      dated

16.04.2024,      the    learned       AGP     has   placed      before       us   a

communication received by him, dated 02.05.2024 from

D.C. Shinde, Desk Officer, Department of School

Education and Sports, Government of Maharashtra. The

same is taken on record and marked as 'X-1' for

identification. It appears from the said communication

that steps are being taken by the State Government with

regard to the introduction of Rule 41(B), in the

backdrop of Rule 41(A) having been already introduced.

2. We also cannot lose sight of the fact that

Rule 41(A) had fallen for the consideration of this

903-WP-3877-2024.odt

Court in Friends Social Circle, Akola and Another Vs.

The State of Maharashtra and Others, Writ Petition No.

8215 of 2022. The Nagpur Bench of this Court delivered

a judgment on 21.07.2023 thereby allowing the Petition

and setting aside the Circular of the Government dated

01.12.2022 which was introduced for staying the effect

of Rule 41(A) of the The Maharashtra Employees of

Private Schools (Conditions of Service) Rules.

3. List this Petition on 13th June, 2024 under the

"urgent orders" category.

4. The office objections with regard to page nos.

19, 24 and 25, stand overruled.

(R. M. JOSHI, J) (RAVINDRA V. GHUGE, J) Malani