Bombay High Court
God Father Sevabhavi V Bahuuudhesiya ... vs Dr. Babasaheb Ambedkar Research And ... on 10 July, 2023
Author: Nitin Jamdar
Bench: Nitin Jamdar
(18) wp-477.23&ors.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 477 OF 2023
Seva Samajik Vikas Sanstha
Through its President Yuvraj
S/o Hanumant Bhandvalkar : Petitioner.
Versus
The State of Maharashtra and anr. : Respondents.
WITH
WRIT PETITION NO. 478 OF 2023
Seva Samajik Vikas Sanstha
Through its President Yuvraj
S/o Hanumant Bhandvalkar : Petitioner.
Versus
The State of Maharashtra and anr. : Respondents.
WITH
WRIT PETITION STAMP NO. 1040 OF 2023
Anusuchit Jati Jamati Shikshan Sanstha
Through its President Bhushan
S/o Govind Ramteke : Petitioner.
Versus
The State of Maharashtra and anr. : Respondents.
WITH
WRIT PETITION NO. 1240 OF 2023
God Father Sevabhavi V
Bahuuudhesiya Shikshan Sanstha
Through President
Prakash Tukaram Kawde : Petitioner.
Versus
Dr.Babasaheb Ambedkar Research and
Training Institute and ors. : Respondents.
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WITH
WRIT PETITION NO. 2183 OF 2023
Samyak Niwas Sewabhavi Sanstha : Petitioner.
Versus
Dr.Babasaheb Ambedkar Research and
Training Institute (Barti) and ors. : Respondents.
WITH
WRIT PETITION NO. 1420 OF 2023
Samyak Niwas Sewabhavi Sanstha : Petitioner.
Versus
Dr.Babasaheb Ambedkar Research and
Training Institute (Barti) and ors. : Respondents.
WITH
WRIT PETITION NO. 4889 OF 2023
Sambodhi Academy Maharashtra (Parbhani)
Through its Secretary
Sheshrao s/o Sakharam Jalhare : Petitioner.
Versus
The State of Maharashtra and ors. : Respondents
WITH
WRIT PETITION NO. 4902 OF 2023
Nalanda Bahuddeshiya Sevabhavi
Sanstha Jalana
Through its Secretary
Bhaskar s/o Kaduba Shinde : Petitioner.
Versus
The State of Maharashtra and ors. : Respondents
WITH
WRIT PETITION NO. 4905 OF 2023
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Udaylaxmi Competitive Training Center
Conducted by Udaylaxmi Charitable Trust
Through its Chairman,
Bhimrao s/o Uddhavrao Waiwal : Petitioner.
Versus
The State of Maharashtra and ors. : Respondents
WITH
WRIT PETITION NO. 4907 OF 2023
Dr.Babasaheb Ambedkar Bahuuddeshiya
Sevabhavi Sanstha Udgir
Through its President
Sunita Chandrakant Shinde : Petitioner.
Versus
The State of Maharashtra and ors. : Respondents
WITH
WRIT PETITION NO. 7932 OF 2023
Seva Samajik Vikas Sanstha
Through its President Yuvraj
S/o Hanumant Bhandvalkar : Petitioner.
Versus
The State of Maharashtra and anr. : Respondents
WITH
WRIT PETITION NO. 8356 OF 2023
Anusuchit Jati Jamati Shikshan Sanstha
Through its President
Mr. Bhushan Govind Ramteke and ors. : Petitioners.
Versus
The State of Maharashtra and anr. : Respondents
WITH
WRIT PETITION NO. 3653 OF 2022
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Swa. Mahadevrao Pandurangji Bhedurkar
Bahuddeshiya Sanstha & ors. : Petitioners.
Versus
Dr. Babasaheb Amedkar Research and
Training Institute (Barti) and anr. : Respondents
Mr. Abhijeet Desai a/w Mr. Karan Gajra a/w Ms. Sukhada Gorule i/by Desai
Legal for the Petitioners in Writ Petition Nos.477/23, 478/23, 7932/23 & Writ
Petition Stamp No.1040 of 2023.
Ms. Mansi Makwana i/by Dr. Suresh M ane for the Petitioner in Writ Petition
Nos.1240/23, 1420/23 and 2183/23.
Dr. Uday Warunjikara/w Mr. Sanjeev Sawant and Mr. B. K. Barve, Mr.Nagargoje
Ankush, Mr. S. S. Thombre, Mr. Sandeep Barve and Ms. Sonali Patil i/by B K
Barve & Co. for the Petitioners in Writ Petition Nos.4902/23, 4905/23,
8356/23, 4889/23 & 4907/23.
Dr. Birendra B. Saraf, Advocate General a/w Ms. R A Salunkhe, AGP for
Respondents/State.
CORAM : NITIN JAMDAR, ACTING CJ. &
ARIF S. DOCTOR, J.
DATED : 10th JULY 2023.
P.C. :
Heard the learned counsel for the parties.
2. The challenge in these Petition is to the tenders issued by the Respondents-Institution in respect of the training to be imparted for competitive examinations conducted for the Banking, LIC, etc and secondly for the Police and Military examination.
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3. The common thread of challenge in this Petition is the reliance of the Petitioners on the Government Resolution dated 20 October 2021. According to them, this Government Resolution read with Memorandum of the Respondents-Institutions creates rights in their favour for renewal of their contracts for the period of one year periodically till five years which is extent of the scheme. In some Writ Petitions the challenge is only to the tenders issued in respect to Police and Military examination and in some Writ Petition the challenge is tender regarding both examinations.
4. As regards the challenge in respect of Banking, LIC, the Reply Affidavit of the State is not filed as the tender is also issued recently.
5. The learned Advocate General seeks time to file Reply Affidavit. Reply Affidavit to be filed by 19 July 2023.
6. In each of the Petition, the learned Counsel for the Petitioners to circulate the summary of factual situation and their submissions in bullet points in advance.
7. Stand over to 25 July 2023, after the circulation matters are over.
8. The Ad-interim relief granted earlier to continue till next date.
(ARIF S. DOCTOR, J.) (ACTING CHIEF JUSTICE)
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