Bombay High Court
Dr. Sunil Ramswarup Sanghai vs The Stte Of Maharashtra, Through Its ... on 1 February, 2023
Author: A.S. Chandurkar
Bench: A.S. Chandurkar
1 929.wp.6754.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.6754/2019
Dr. Sunil Ramswarup Sanghai 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 order
or directions and Registrar's orders
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Mr. B. G. Kulkarni, Advocate for Petitioner.
Mr. S. M. Ghodeswar, A.G.P. for Respondent Nos.1 to 3/State.
Mr. Anand Parchure, Advocate for Respondent Nos.4 and 5.
CORAM : A.S.CHANDURKAR AND MRS.VRUSHALI V. JOSHI,JJ..
DATED : 01.02.2023 . The question that arises for consideration is whether the State Government through executive instructions can prescribe the upper age limit for appointment of teaching staff in Secondary and Higher Secondary Schools. According to the petitioner, there is no provision in the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977 as well the Rules framed thereunder.
2. The learned Assistant Government Pleader seeks to rely upon a Circular dated 25.04.2016 issued by the General Administration Department as well as the Government Resolution dated 07.02.2019 in that regard. He has also invited our attention to a decision in ST Isabels High School Vs. Education Inspector & Anr. (2019 LawSuit(Bom)172) decided at the Principal Seat on 27.09.2019.
3. Put up for further consideration on 16.02.2023.
(MRS.VRUSHALI V. JOSHI, J.) (A.S.CHANDURKAR, J.) RGurnule Digitally signed byRANJANA MANOJ MANDADE Signing Date:01.02.2023 19:04