Citation : 2024 Latest Caselaw 25491 Bom
Judgement Date : 5 September, 2024
1 wp5034.24
IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
NAGPUR BENCH, AT NAGPUR.
WRIT PETITION NO. 5034 OF 2024
( Dilip s/o Narayanrao Talhande and another ..vs.. State of Maharashtra, through its Secretary,
Mumbai and others )
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Mr. Sanjay Ghude, Counsel for the petitioners.
CORAM : NITIN W. SAMBRE &
ABHAY J. MANTRI, JJ.
DATED : 05-09-2024
Heard the learned Counsel appearing for the petitioners.
2. The respondent-Deputy Director of Education, Nagpur has refused to grant approval to the transfer of the petitioner as an Assistant Teacher from Secondary School to Higher Secondary School. It is claimed that the issue is covered by the judgment of this Court in the matter of Writ Petition No.301/2023 decided on 26-6-2023 (Annexure-L).
3. Issue notice to the respondents, returnable on 03-10-2024.
4. Mr. H. Marathe, learned Assistant Government Pleader waives service of notice for respondent Nos.1 to 3.
(ABHAY J. MANTRI, J.) (NITIN W. SAMBRE, J.)
adgokar
Signed by: MR. P.M. ADGOKAR Designation: PS To Honourable Judge Date: 05/09/2024 16:09:03
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