Bombay High Court
Smt. Ashrafi Ismail Nadaf And Anr vs The State Of Maharashtra Thru The ... on 5 July, 2019
Author: A.S. Gadkari
Bench: A.S. Gadkari
Rekha Patil 1 12-WP-13230-2018.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 13230 OF 2018
Smt. Ashrafi Ismail Nadaf and Anr. ..Petitioners.
V/s.
The State of Maharashtra through
the Secretary School Education Dept. & Ors. ..Respondents.
WITH
WRIT PETITION NO. 13239 OF 2018
Shri.Vijay Laxman Battise and Anr. ..Petitioners.
V/s.
The State of Maharashtra through
the Secretary School Education Dept. & Ors. ..Respondents.
WITH
WRIT PETITION NO. 13249 OF 2018
Smt. Parveen Ayub Shaikh and Anr. ..Petitioners.
V/s.
The State of Maharashtra through
the Secretary School Education Dept. & Ors. ..Respondents.
WITH
WRIT PETITION NO. 13254 OF 2018
Mrs. Shravani Balkrishna Pawar and Anr. ..Petitioners.
V/s.
The State of Maharashtra through
the Secretary School Education Dept. & Ors. ..Respondents.
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Rekha Patil 2 12-WP-13230-2018.odt
WITH
WRIT PETITION NO. 13255 OF 2018
Mrs. Rasika Ganesh Patil and Anr. ..Petitioners.
V/s.
The State of Maharashtra through
the Secretary School Education Dept. & Ors. ..Respondents.
Mr. N.V. Bandivadekar I/b A.V. Bandivadekar for the petitioners.
Smt. V.S. Nimbalkar AGP for the State.
CORAM: A.S. GADKARI, J.
DATE : 5th July, 2019.
P.C.:-
Heard the learned counsel for the respective parties.
2 Admit.
3 Ad-interim relief granted by Order dated 29 th November, 2018 is confirmed as interim relief in all petitions. 4 It is made clear that, the entitlement of the petitioners such as permanency in the service and benefits availed by them will be subject to final outcome of the present petitions.
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