Supreme Court - Daily Orders
Rayat Shikshan Sanstha vs Sanjay Prataprao Jadhav on 31 October, 2025
Author: Pankaj Mithal
Bench: Pankaj Mithal
SLP (CIVIL) DIARY NO.53956/2025
ITEM NO.19 COURT NO.8 SECTION IX-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) DIARY NO(S). 53956/2025
[Arising out of impugned final judgment and order dated 26-07-2024
in WP No. 10020/2024 passed by the High Court of Judicature at
Bombay]
RAYAT SHIKSHAN SANSTHA & ANR. PETITIONER(S)
VERSUS
SANJAY PRATAPRAO JADHAV & ANR. RESPONDENT(S)
(IA No. 268370/2025 - CONDONATION OF DELAY IN FILING
IA No. 268371/2025 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT IA No. 268372/2025 - EXEMPTION FROM FILING O.T.)
Date : 31-10-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE PANKAJ MITHAL
HON'BLE MR. JUSTICE PRASANNA B. VARALE
For Petitioner(s) : Mr. Ravindra Keshavrao Adsure, AOR
For Respondent(s) :
UPON hearing the counsel the court made the following
O R D E R
1. Delay condoned.
2. Heard learned counsel for the petitioners.
3. In the facts and circumstances of the case, as there are concurrent findings that the Enquiry Committee was not properly constituted, we decline to Signature Not Verified Digitally signed by geeta ahuja interfere with order impugned passed by the High Court. Date: 2025.10.31 16:05:38 IST Reason:
4. The present petition is, accordingly, dismissed 1 SLP (CIVIL) DIARY NO.53956/2025 leaving it open for the petitioners to constitute a proper enquiry committee and take a de novo action, if necessary.
5. Pending application(s), if any, shall stand disposed of.
(Nidhi Mathur) (Geeta Ahuja)
Court Master (NSH) Assistant Registrar-cum-PS
2