Bombay High Court
Anjuman Tariqqi E Urdu, Digras, ... vs The State Of Maharashtra, Thr. ... on 18 August, 2025
Author: Anil S. Kilor
Bench: Anil S. Kilor
2025:BHC-NAG:8207-DB 51-wp 920-23.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WRIT PETITION NO. 920 OF 2023
WITH
WRIT PETITION NO. 938 OF 2023
WITH
WRIT PETITION NO. 922 OF 2023
Anjuman Taraqqi E Urdu, Digras and ors. -Vs- The State of Maharashtra and ors.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Mr.Anand Parchure a/w Mr.Nikhil Valesha, counsel for the petitioners
Ms.T.H.Khan, AGP for respondent Nos.1 to 3.
CORAM : ANIL S. KILOR &
MRS.VRUSHALI V. JOSHI, JJ.
DATE : 18th August, 2025
1. A limited issue involved in these three Writ
Petitions is for grant of inclusion of names of the
petitioners in the Shalarth ID. It is the case of the
petitioners that their appointments have been
approved and once the approval is granted to the
appointment, their names shall be included in the
Shalarth ID.
2. The learned counsel appearing for the
petitioners has placed reliance upon the order dated
26/02/2025 of this Court in Writ Petition No.3637 of
2024 (Sant Sai Baba Shikshan Sanstha, Vs. The State
of Maharashtra and ors.) along with one more
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51-wp 920-23.odt
connected matter. In the said order, this Court has
observed as under :
"2. In both these Petitions the orders passed by the
Respondent No.2 rejecting the inclusion of the names of the
Petitioners in Shalarth ID are being questioned. The
rejection as is discernible from the order of the Deputy
Director of Education is clause 4 of the Government
Resolution dated 01.04.2021 (page 61), however, what is
material to note is that the Education Officer by his order
dated 21.11.2022 in Writ Petition No.3637/2024 (page 41)
and 19.07.2022 in Writ Petition No.3746/2024 (page 27),
has already granted approval for transfer of the Petitioners
from unaided to aided section of the School run by the same
Management.
3. Once the approval has been granted by the Education
Officer, which is not disputed, is still in force, the Deputy
Director of Education cannot refuse to include the names of
the Petitioners in the Shalarth ID for the purpose of
disbursing of their salary. In that view of the matter, the
impugned orders passed by the Deputy Director of
Education are hereby quashed and set aside and it is directed
that the names of the Petitioners be included in the Shalarth
ID for the purpose of disbursal of their salary and other
emoluments.
4. The Petitions are accordingly allowed in the above terms.
No costs.
5. Needless to say, that this shall be the position, till such
time the order of approval of transfer by the Education
Officer of the Petitioners from unaided to aided shall
continue to remain in force."
3. The learned Assistant Government Pleader
fairly states that the petitioners in these Writ Petitions
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and the petitioners in the above referred Writ Petition
No.3637 of 2024 and the other connected matter, are
similarly situated. It is argued that now the
Government has issued Government Resolution dated
10.06.2022 carving out the modalities for inclusion of
the name of the employees in Shalarth ID.
4. Learned Assistant Government Pleader
fairly, on verification, makes a statement that though
the statement was made to file SLP, no SLP is filed
against the judgment and order passed in Writ Petition
No.8881 of 2021 (Abhijit Ashok Waje Vs. The State
of Maharashtra and ors.) and other connected matters
by the State.
5. The learned counsel appearing for the
petitioners has pointed out the date of the petitioners
as 22.11.2019 for grant of approval.
6. In the circumstances, the present petitions
are squarely covered by the order of this Court dated
26.02.2025.
7. In that view of the matter, we allow the
Writ Petitions directing the respondents to include the
name of the petitioners in the Shalarth ID i.e. for the
purpose of disbursement of their salary and other
emoluments, if there is no other legal impediment.
Needless to mention that other legal impediment does
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51-wp 920-23.odt
not include the Government Resolution dated
10/06/2022.
8. Writ Petitions stand disposed of
accordingly.
JUDGE JUDGE
Signed by: Kavita P Tayade
Designation: PSKavita
To Honourable Judge
Date: 20/08/2025 18:45:34
