Bombay High Court
Nilesh Namdev Patil-Gurav vs The State Of Maharashtra Through Prin. ... on 20 October, 2021
Author: Abhay Ahuja
Bench: R.D.Dhanuka, Abhay Ahuja
9.6905.21-wp+.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BASAVRAJ CIVIL APPELLATE JURISDICTION
GURAPPA
PATIL
Digitally signed by
WRIT PETITION NO.6905/2021
BASAVRAJ GURAPPA
PATIL
Date: 2021.10.22
10:53:16 +0530
Nilesh Namdev Patil - Gurav ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6906/2021
Vikram Prabhakar Jadhav ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6907/2021
Rohit Sambhaji Kamat ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6908/2021
Sandip Pandit Patil ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6909/2021
Suresh Balaso Khot ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
Basavraj G. Patil 1/4
9.6905.21-wp+.odt
WRIT PETITION NO.6910/2021
Seema Sujit Patil ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6911/2021
Suraj Krishnat Bidkar ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
WRIT PETITION NO.6912/2021
Chaitanya Maruti Patil ..... Petitioner
Vs.
State of Maharashtra & Ors. ..... Respondents
Mr. Chetan G. Patil for the Petitioners
Mrs. P.J.Gavhane, AGP with Ms. K.N.Solunke, AGP, Mrs. S. S.
Bhende, AGP, Mr. N. C. Walimbe, AGP for the State
CORAM: R.D.DHANUKA &
ABHAY AHUJA, JJ.
DATED : OCTOBER 20, 2021 P.C. 1 Mr.Patil, the learned counsel for the Petitioners, on instructions, seeks liberty to delete Respondent Nos. 4 and
5. 2 Leave to amend is granted. Amendment shall be carried out forthwith. Re-verification is dispensed with.
Basavraj G. Patil 2/49.6905.21-wp+.odt 3 Rule.
By consent of the parties, taken up for final disposal. The learned AGP waives service for Respondent State.
4 By these petitions under Article 226 of the Constitution of India, the Petitioners impugned the order dated 29.09.2021 passed by the Dy. Director of Education rejecting the application of the Petitioner to record the name of each of the Petitioners in the Shalarth Pranali and refused to issue Shalarth ID in favour of these Petitioners.
5 It is not in dispute that the Education Officer has already granted approval to the appointment of each of these Petitioners on the non teaching posts. In our view, the Dy. Director of Education, thus, could not have refused to enter the name of the Petitioners in the Shalarth Pranali and could not have refused to issue Shalarth ID in favour of these Petitioners. Similar view has been taken by this court in the past and also today in Writ Petition No.6897/2021 and bunch of petitions. In our view, same judgment would apply to the facts of theses cases.
6 We, accordingly, pass the following order:
a. The impugned order dated 29.09.2021 passed by Respondent No.2 - Dy. Director of Education is quashed and set aside.
b. The Dy. Director of Education is directed to enter Basavraj G. Patil 3/4 9.6905.21-wp+.odt the name of each of the Petitioners in Shalarth Pranali and issue Shalarth ID in favour of the Petitioner within four weeks from today.
c. The Writ Petitions are allowed in terms of prayer clauses (a) and (b) and stand disposed of.
d. Rule is made absolute accordingly.
e. Parties to act on an authenticated copy of this order.
(ABHAY AHUJA, J.) (R.D.DHANUKA, J.) Basavraj G. Patil 4/4