Bombay High Court
Ramchandra Kingaonkar Primary School ... vs Union Of India Thr Its Secretary And ... on 23 March, 2026
Author: Vibha Kankanwadi
Bench: Vibha Kankanwadi
21-wp-2087-2026.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
21 WRIT PETITION NO.2087 OF 2026
Ramchandra Kingaonkar Primary School Thr Its Headmistress Manisha Deo
VERSUS
Union Of India Thr Its Secretary And Others
...
Mr. Shreyas S. Deshpande, Advocate for the Petitioner. (Through V.C.)
Mr. R. S. Wani, AGP for Respondents/State.
Mr. S. S. Deve, Advocate for Respondent Nos.1 and 2.
...
CORAM : SMT. VIBHA KANKANWADI &
HITEN S. VENEGAVKAR, JJ.
DATE : 23 MARCH 2026
ORDER :
. Issue notice to the respondents. Learned Advocate Mr. S. S. Deve waives notice for respondent Nos.1 and 2. Learned AGP waives notice for respondent Nos.3 and 4. Notice of respondent No.5 is made returnable on 27.04.2026.
2. In the meantime, there shall be affidavit-in-reply on behalf of respondent Nos.1 to 4 to be filed on or before 18.04.2026. Copy of the same be given to the other side in advance.
[ HITEN S. VENEGAVKAR ] [ SMT. VIBHA KANKANWADI ]
JUDGE JUDGE
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