Bombay High Court
Gaurav Jivan Datir And Others vs State Of Maharashtra, Thr. Its ... on 13 February, 2019
Author: S.B. Shukre
Bench: S.B. Shukre
wp7146.18.odt 1/2
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
WP No. 7146 of 2018
Ankita and ors v. State of Maharashtra & ors
Office Notes, Office Memoramda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
Shri Anand Parchure, Advocate for petitioners
Shri M. J. Khan, AGP for respondents no. 1 to 3
Coram: Sunil B. Shukre And S. M. Modak, JJ Dated : 13th February 2019 Heard. At the request of learned counsel for the petitioner, put up on 19.2.2019.Heard.
Learned counsel for the petitioners submits that although the petitioners were appointed as Assistant Teachers before the mandatory teachers eligibility test was evolved and applied to the minority institutions, appointments of the petitioners are now sought to be cancelled as the test in question has not been cleared by them, which is arbitrary. It is submitted that the criteria cannot be applied retrospectively to the teachers as has been done in the present case. It has also been pointed out that the issue is sub judice before the Hon'ble Apex Court and on this ground, protection in service has been granted in several cases.
Though the notice has been issued to the respondents on 24th October 2018, no reply has been filed so far.
The subject-matter of termination of the petitioners' services has assumed urgency as the date of ::: Uploaded on - 14/02/2019 ::: Downloaded on - 15/02/2019 01:16:19 ::: wp7146.18.odt 2/2 31.3.2019, the date from which the termination order shall become effective, is approaching fast.
In this situation, we are of the view that prima facie case has been made out by the petitioners for grant of interim relief.
There shall be interim relief in terms of prayer clause (iii) of the petition until further orders.
JUDGE JUDGE
joshi
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