Deendayal Education Trust Through ... vs State Of Maharashtra Through Secretary ...
2024 Latest Caselaw 25320 Bom

Bombay High Court

Deendayal Education Trust Through ... vs State Of Maharashtra Through Secretary ... on 3 September, 2024

Author: Sharmila U. Deshmukh

Bench: Sharmila U. Deshmukh

                                                                                  Board Sr.No.:-1

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
      APPELLATE SIDE CIVIL JURISDICTION

               WRIT PETITION NO. 12378 OF 2019

 Deendayal Education Trust Through Cheif       ....PETITIONER
 Executive Officer
            V/S
 State Of Maharashtra Through Secretary School
                                            ....RESPONDENT

Education Dept. And Ors

WITH CONT. PETITION NO. 449 OF 2021

Singh Uday Pratap A. Headmaster Swami ....PETITIONER Vivekanand High School Hindi Madhyamik V/S Deen Dayal Education Trust, Thr. Secretary And ....RESPONDENT Ors.

Mr. Vishwajeet P. Sawant, Senior Advocate a/w. T. R. Yadav with Mr. Shaikh Nasir Masib for the petitioner Ms. Jai Kanade i/b Ms. Sapna Krishnappa for the petitioner in CP and respondent No.4 in WP No.12378/2019. Ms. M. S. Bane, AGP for the respondent-State.

CORAM : HON'BLE JUSTICE SHARMILA U. DESHMUKH J DATE : 3rd September, 2024

P.C. :

Arguments are concluded. Judgment/ order is reserved.

( FOR REGISTRAR JUDICIAL - I )