Bombay High Court
Shri. Nitin Bhika Tadge And Anr vs The State Of Maharashtra Thru The ... on 8 January, 2019
Author: A.K. Menon
Bench: A.K. Menon
hcs
902.w204.19.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.204 OF 2019
Nitin Bhika Tagde & Anr. .. Petitioners.
Vs.
The State of Maharashtra & Anr. .. Respondents.
Mr.N.V. Bandiwadekar i/b Ashwini N. Bandiwadekar for the Petitioners.
Ms.M.S.Bane AGP for the Respondents.
CORAM : A.K. MENON, J.
DATED : 8TH JANUARY, 2019 P.C. :
1. Learned AGP on behalf of the respondents seeks time to obtain instructions. Reply, if any, to be filed on or before 22nd January, 2019.
2. Having considered the submissions, there will be ad-interim order in terms of prayer clause (d) till the next date. Prayer clause (d) reads as under :
"(d) Pending the hearing and final disposal of this petition, the Respondent No.2 may be restrained from sending any surplus Teacher to be absorbed in the post of Assistant Teacher in place of the Petitioner No.1 in the aided school of the Petitioner No.2 -
Institution."
3. Stand over to 29th January, 2019.
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