Bombay High Court
Rohit Sanjay Sonawane vs Union Of India And Ors on 28 July, 2021
Bench: R.D. Dhanuka, R.I. Chagla
33-WP-2288-21.doc
Sharayu Khot.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 2288 OF 2021
Rohit Sanjay Sonawane & Anr. ...Petitioners
Versus
Union of India & Ors. ...Respondents
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Mr. Sanjeev Kumar Bapu Deore a/w Ms. Suchita J. Pawar for
the Petitioners.
Ms. Kavita N. Solunke, AGP for the Respondent No. 2.
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CORAM : R.D. DHANUKA &
R.I. CHAGLA, JJ.
DATE : 28 July 2021
ORDER :
1. Matter is on board and it is mentioned at 3.40 p.m.
2. Learned Counsel for the Petitioners invited our attention to the order dated 5th July 2021 passed by the Hon'ble Supreme Court in case of Priti & Ors. Vs. The State of Maharashtra & Ors.1 and submits that status quo against the judgment of Aurangabad Bench passed on 11th June 2021 in 1 Special Leave to Appeal No. 8300 of 2021 and other connected matters. 1/2 ::: Uploaded on - 29/07/2021 ::: Downloaded on - 30/07/2021 00:48:17 :::
33-WP-2288-21.doc Writ Petition No. 1745 of 2020 is granted by the Hon'ble Supreme Court. Statement is accepted.
3. Respondent No. 4 shall not terminate the services of the Petitioners till next date on the ground that the Petitioners have not passed TET examination.
4. Stand over to 9th August 2021.
5. The Petitioners are directed to convey this order to the Respondents to comply.
[R.I. CHAGLA J.] [R.D. DHANUKA, J.] 2/2 ::: Uploaded on - 29/07/2021 ::: Downloaded on - 30/07/2021 00:48:17 :::