The New Education Society, Kolhapur And ... vs The State Of Maharashtra Thr The ...
2024 Latest Caselaw 25477 Bom

Bombay High Court

The New Education Society, Kolhapur And ... vs The State Of Maharashtra Thr The ... on 5 September, 2024

Author: M.M. Sathaye

Bench: Nitin Jamdar, M. M. Sathaye

2024:BHC-AS:35691-DB



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                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                    CIVIL APPELLATE JURISDICTION

                                          WRIT PETITION NO. 12203 OF 2024

                     The New Education Society, Kolhapur and ...Petitioners
                     Ors.
                               Versus
                     The State of Maharashtra and Ors.       ...Respondents

                                                    ****
                     Mr. Prashant Bhavake for the Petitioner.
  SNEHA
  NITIN              Ms. Pooja Joshi-Deshpande, AGP for Respondent/State.
  CHAVAN                                            ****
  Digitally signed
  by SNEHA
  NITIN CHAVAN
  Date: 2024.09.05                                      CORAM : NITIN JAMDAR AND
  17:12:32 +0530
                                                                M.M. SATHAYE, JJ.

DATE : 5 SEPTEMBER 2024

P.C. :

. Heard learned counsel for the parties.

2. Petitioner No. 3 (Sandeep Baban Kamble) Employee working with Petitioner No. 2 High School run by Petitioner No. 1 Education Institute are jointly challenging the order dated 19 April 2023 passed by Respondent No. 5 / Education Officer (Secondary), Zilla Parishad, Sangli. By the said impugned order, approval to appointment of Petitioner No. 3 as Peon is rejected.

3. Perused the impugned order which is admittedly passed simply listing shortfalls, but without issuing show cause or hearing the

Sneha Chavan

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Petitioners. Had an opportunity been given, the Petitioners would have given appropriate and necessary explanation to reasons stated in impugned order for rejecting proposal. It has resulted in a situation where inquiry about the grounds of rejection are required to be done first time in this Court.

4. In that view of the matter, we dispose of this petition by directing that the impugned order dated 19 April 2023 will be treated as notice to Petitioners of the proposed ground/s for rejection of Petitioner No. 3's proposal, which stands restored. If there are any other grounds on which the Respondent Education Officer intends to return or reject the proposal, he is directed to communicate the same to the Petitioners within a period of 3 weeks from today.

5. The Petitioners shall thereafter submit its explanation to the proposed grounds, along with supporting material including government resolutions, case laws / orders of this Court etc. if relied upon.

6. Thereafter within a period of 8 weeks, subject to other time bound directions, the Respondent Education Officer is directed to decide Petitioner No.3's proposal by dealing with the explanation given by the Educational Institute as also dealing with case law/orders of this Court, by passing a reasoned order. The order will be passed keeping in mind the directions issued by this Court in Part II Clause A(i) to (iii) of the judgment in the matter of Nitin B. Tadge

Sneha Chavan

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Vs. State of Maharashtra 1.

7. We have not expressed any opinion on the Petitioners' proposal and the same shall be decided on its own merits in accordance with law. Needless to mention that if the Respondent Education Officer proceeds to grant proposal as prayed, consequent benefits and orders will follow.

8. The writ petition is disposed of in the aforesaid terms.

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




1    2024 SCC OnLine Bom 1116


Sneha Chavan