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Bombay High Court
Smt. Pragati Chaitanya Bhalerao And ... vs The Union Of India, Thr. Secy., ... on 13 May, 2026
1 wp3989, 4106,4108,4109.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO. 3989 OF 2026
The Sikh Education Society, Bezon Bagh, Nagpur thr. its General Secretary and
ors.
Vs
Union of India, thr. its Secretary, Depart. Of Home Affairs (MHA), New Delhi
and Ors.
AND
WRIT PETITION NO. 4109 OF 2026
Smt. Pragati Chaitanya Bhalerao and others. Vs Union of India, and others.
AND
WRIT PETITION NO. 4108 OF 2026
Smt. Depti Rajesh Ramname and others. Vs Union of India, and others.
AND
WRIT PETITION NO. 4106 OF 2026
Aditi d/o Subhash Godbole and others.. Vs Union of India, and others.
AND
WRIT PETITION NO. OF 2026
Mrs. Mayuri Narendra Bhoyar and others Vs Union of India, and others.
Office Notes, Office Memoranda of Court's or Judge's orders
Coram, Appearances, Court's
orders or directions and Registrar's
orders
Mr. Romill Jain, counsel petitioners in W.P. No. 4108/2026 and 4109/2026
Mr. Saurabh Chaudhari counsel for respondent Nos. 1 and 2.
Mr. J.B. Kasat, counsel for respondent Nos. 3 and 4 (Charge Officer)
AGP for State.
---
Mr. Amol Jaltare, counsel for petitioners in W.P. 4106/2026
Mr. Saurabh Chaudhari, counsel respondent Nos. 1 and 3.
Mr. Kasat, counsel for respondent No.4 and 5.
Ms. S.V. Kolhe, AGP for respondent/State.
--
Mr. P.B. Patil, counsel for petitioners in WP 3989/2026
Mr. A.J.Gilda, counsel for respondent Nos. 1 and 2.
Mr. J.B. Kasat, counsel for respondent Nos. 3 and 4.
-
Mr. Devendra Mahajan, counsel for petitioners in Wp. St. 11266/26
Mr. Saurabh Chaudhari, counsel for respondent No. 1.
2 wp3989, 4106,4108,4109.odt
CORAM: RAJNISH R. VYAS, J.
DATED : 13/05/2026
1. Heard the respective counsels.
2. A short submission which is made by the
counsels for the petitioners is that they are either the
private unaided schools or the employees thereof and
therefore cannot be directed to attend the duty pertaining
to Census Work.
3. The Hon'ble Division Bench In Writ Petition No.
3612/2026 has already granted interim relief to similarly
circumstanced persons. In view of the order passed in Writ
Petition No. 3612/2026 dated 04/05/2026, I am inclined
to grant interim relief. Hence, the following order is
passed.
4. Issue notice to the respondents, returnable after
Summer Vacation-2026.
5. Mr. Saurabh Chaudhari, learned counsel waives
service of notice on behalf of respondent Nos. 1 and 2, Mr.
J.B. Kasat, learned counsel waives service of notice on
behalf of respondent Nos. 3 and 4 and Learned AGP
waives service of notice on behalf of State in Writ Petition
No. 4108 and 4109 of 2026.
Mr. Saurabh Chaudhari, learned counsel waives
service of notice on behalf of respondent Nos. 1 and 2 and
Mr. J.B. Kasat, learned counsel waives service of notice on
3 wp3989, 4106,4108,4109.odt
behalf of respondent Nos. 4 and 5 in W.P. No. 4106 of
2026.
Mr. Gilda, learned counsel waives service of
notice on behalf of respondent Nos. 1 and 2. Mr. J.B.
Kasat, learned counsel waives service of notice on behalf of
respondent Nos. 3 and 4 in W.P. No. 3989 of 2026.
Mr. Saurabh Chaudhari, learned counsel waives
service of notice on behalf of respondent No. 1 in W.P. St.
No.11266/2026.
6. In the meanwhile, respondents/charge officer is
directed not take any coercive/penal action or insist the
petitioners to do any work related to census work.
7. To be tagged along with Writ Petition No. 3612
of 2026.
(RAJNISH R. VYAS, J.)
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