Bombay High Court
Bharatsing Goval Vasave And Ors vs The State Of Maharashtra Thr Its ... on 1 December, 2022
Author: Sharmila U. Deshmukh
Bench: Nitin W. Sambre, Sharmila U. Deshmukh
(49 & 505)-WP-12357-22 & group matters.doc.
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
Digitally
signed by
BALAJI
BALAJI GOVINDRAO
GOVINDRAO PANCHAL
PANCHAL Date:
2022.12.05
WRIT PETITION NO.12357 OF 2022
17:36:54
+0530
Sudam Bowaji Pawar & Ors. ..Petitioners
Versus
The State of Maharashtra & Ors. ..Respondents
WITH
WRIT PETITION NO.14770 OF 2022
Smita Nandkishor Gaikwad & Anr. ..Petitioners
Versus
The State of Maharashtra & Ors. ..Respondents
WITH
WRIT PETITION NO.14771 OF 2022
Bharatsing Goval Vasave & Ors. ..Petitioners
Versus
The State of Maharashtra & Ors. ..Respondents
Mr. Vishal S. Kadam, for the Petitioners.
Mr. N. C. Walimbe, AGP for the Respondent/State.
CORAM : NITIN W. SAMBRE &
SHARMILA U. DESHMUKH, JJ.
DATE : 1st DECEMBER, 2022 P.C.
1. The contentions of counsel for the petitioners in Writ Petition No.14770 of 2022 are, the petitioners were selected and appointed as against the post meant for granting compassionate BGP. 1 of 2 (49 & 505)-WP-12357-22 & group matters.doc.
appointment. According to him, in such an eventuality, petitioners are not required to be qualified Teachers' Eligibility Test (TEST).
2. In view thereof, issue notice to the respondents, returnable on 7th January, 2023.
3. AGP waives notice for respondent/State.
4. Till the returnable date, services of the petitioners be not terminated/no adverse action be taken against the petitioners.
[SHARMILA U. DESHMUKH, J.] [NITIN W. SAMBRE, J.] BGP. 2 of 2