Bombay High Court
Sudhir S/O Sharadrao Hunge vs The State Of Maharashtra on 2 July, 2010
Author: A.B. Chaudhari
Bench: S.A. Bobde, A.B. Chaudhari
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NOS.1489/2010, 1935/2010, 1719/2010, 1725/2010,
1940/2010, 2014/2010, 2015/2010, 2016/2010, 2088/2010,
2089/2010, 2090/2010, 2091/2010, 2093/2010, 2094/2010,
2095/2010, 2096/2010, 2097/2010, 2116/2010, 2129/2010,
2211/2010, 2212/2010, 2413/2010, 5197/2009, 5209/20009, 503/2010
AND 2084/2010
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WRIT PETITION NO.1489/2010
PETITIONERS:- 1. Sudhir s/o Sharadrao Hunge
Aged about 32 years, r/o At Post & Tq.
Balaji Ward, Ballarpur, Dist. Chandrapur.
2. Satish s/o Jagannath Pise
Aged about 33 years, At Post Neri, Tq. Chimur,
Dist. Chandrapur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Chintamani College of Science,
Pombhurna, District Chandrapur,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.1935/2010
PETITIONER:- Ku. Pramila D/o Domaji Bhoyar,
Aged about Major, Occu. Lecturer,
R/o at Nimgaon, Post Pahela,
Tahsil & District Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar, Nagpur.
3. Late Nirdhan Patil Waghaye,
Arts, Commerce & Science College Lakhni,
Tahsil Lakhni District Bhandara,
Through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.1719/2010
PETITIONER:- Anil s/o Gangaram Dodewar
Aged about 30 years, r/o c/o Shri Arun Nanaji
Asarwar, Model Mill Square, Ganeshpeth, Nagpur.
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...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Stree Shikshan Prasarak Mandal's
Mahila Vidyalaya, Nagpur, through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.1725/2010
PETITIONER:- Raju s/o Laxman Ade,
Aged about 33 years, r/o At post Wagdhara,
Tah. Nagbhid, Dist. Chandrapur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The N.H. Education Society's Navjabai
Hitkarini College, Bramhapuri,
Dist. Chandrapur, through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.1940/2010
PETITIONER:- Mrs. Pournima w/o Housilal Rahangdale,
Aged about 40 years, r/o At Tumsar,
Post Tumsar, Triveni Pathology, Mor Market,
Tal. Tumsar, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Tulsi Bahudeshiya Shikshan Sanstha,
Tumsar, Arts & Commerce College, Patrol
Pump, Jawhar Nagar, N.H. No.6, Dist Bhandara,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2014/2010
PETITIONERS:- 1. Arvind s/o Daulat Borkar,
aged about 37 years, r/o Kosra,
Post Konda, Tq Pauni, Dist. Bhandara.
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2. Netaji s/o Vasanta Hatwar,
aged about 35 years, r/o Kondha, Tq. Pauni,
Dist. Bhandara.
3. Vinod s/o Ramdas Chauhan,
aged about 36 years, r/o Pilandri, Post Kitali,
Tq. Pauni, Dist. Bhandara.
4. Rajesh s/o Manohar Vaidya,
aged about 34 years, r/o Post Asgaon,
Tq. Pauni, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Gramin Shikshan Sanstha, Kondha/
Kosra through its Secretary,
Ta. Pawani, Dist. Bhandara.
4. The Santaji Mahavidyalaya, Asgaon,
Tal. Pavni, Dist. Bhandara, through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2015/2010
PETITIONER:- Mrs. Arti w/o Baburao Padole,
Aged about 29 years, r/o c/o Pankay Talekar,
Qtr. No.195, V.H. Board, Nandanwan Colony,
Nagpur.
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...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Ganpatrao Thote Seva Sanstha's
Purushottam Thote College of Social Work,
Narsala Road, (B.O.), Post Mhalgi Nagar,
Nagpur through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2016/2010
PETITIONERS:- 1. Manmohan s/o Suryabhan Bhaisare,
aged about 36 years, r/o At post Lakhni,
Ward No.1, Tq. Lakhni, Dist. Bhandara.
2. Ku. Anuradha d/o Moreshwar Khade,
aged about 29 years, r/o Pl no.3, Ganesh Nagar,
Great Nag Road, Nagpur.
3. Punyashil s/o Shalikram Tembhurne,
aged about 30 years, r/o At Post Channa Kodka
via Navegaon Bandh, Tah. Arjuni/Mor,
District Gondia.
4. Sudhakar s/o Shamrao Shende,
aged about 33 years, r/o At Selotpar,
Post Keasalwada, Tah. Tirora, Dist. Gondia.
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5. Ganesh s/o Motiram Kapse,
aged about 27 years, r/o c/o Dilip Nirwan,
Lakhni Road, Tq. Lakhni, Dist Bhandara.
6. Umeshkumar s/o Pundlik Shahare,
aged about 33 years, r/o c/o R.M. Ambade,
Panchshil, Ward no.5, Sakoli, Tah. Sakoli,
Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Laxmi Shikshan Sanstha & Krida Mandal,
Kesalwada/Wagh through its President/Secretary,
Tq. Lakhni Dist. Bhandara.
4. The Laxmi Shikshan Sanstha & Krida Mandal,
Kesalwada/Wagh's Late Nirdhan Patil
Waghaye Arts, Commerce & Science College,
Lakhni, Tah. Lakhni, Dist. Bhandara
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. Nos.2]
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WRIT PETITION NO.2088/2010
PETITIONER:- Ms. Bhagyashree Shridharrao Gawate
Aged about 33 years, r/o c/o Pramod Ragit,
Panchasheel Ward no.6, Rajura, Dist. Chandrapur.
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...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Gurunanak Sewa Samiti's Guru Nanak
College of Science, Ballarpur, through its
Principal, Dist. Chandrapur.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2089/2010
PETITIONERS:- 1. Ku. Smita d/o Ganesh Ambade,
Aged about 31 years, r/o c/o Arts &
Commerce College, Kandi, Tq. Mohadi,
Dist. Bhandara.
2. Ramakant s/o Bhumeshwar Misar,
Aged about 25 years, r/o c/o Maqbool Sheikh,
Tq. Mohadi, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
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3. The Gyan Vikas Shikshan Sanstha,
Karadi, Tq. Mohadi, Dist. Bhandara through
its President/Secretary.
4. The Arts & Commerce College, Karadi,
Tq. Mohadi, Dist. Bhandara through its
Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2090/2010
PETITIONER:- Tikaram s/o Dayaram Samrit,
Aged about 34 years, r/o At Post
Pindkepar, Tah. Sakoli, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Laxmi Shikshan Sanstha & Krida
Mandal, Kesalwada/Wag., Dist. Bhandara,
through its President.
4. The Late Nirdhan Patil Waghaye Arts,
Commerce & Science College, Ekodi, Tah. Sakoli,
Dist. Bhandara through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2091/2010
PETITIONERS:- 1. Sanjay s/o Bachchesahedb Deshmukh,
aged about 38 years, r/o c/o S.M. Wadkar,
At Post & Tq. Jiwati, Dist. Chandrapur.
2. Gangadhar s/o Vaijnath Landge,
aged about 32 years, r/o Shanti Nagar, Ward No.1,
Tq. Jiwti, Dist. Chandrapur.
3. Chaturdas s/o Janba Telang,
aged about 33 years, r/o Shanti Nagar, Ward No.1,
Tq. Jiwti, Dist. Chandrapur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Shri Vyanktesh Bahuuddheshiya Sanstha
Gadchandur, through its President Jiwati,
Dist. Chandrapur.
4. The Vidarbha College of Arts,
Commerce & Science, Jiwati, Tah. Jiwati,
Dist. Chandrapur, through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2093/2010
PETITIONERS:- Najukram s/o Dinanath Bankar,
Aged about 35 years, r/o At Sasra, Post Sangadi,
Tal. Sakoli, Dist. Bhandara.
ig ...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Navshaktipeeth Education Society,
Bhandara, through its President, Lahkni,
Dist. Bhandara.
4. The Navshaktipeeth Education Society's
Vidarbha Arts & Commerce College,
Lakhani, Dist. Bhandara, through its
Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2094/2010
PETITIONER:- Ku. Sheetal Ramdas Gomkar,
Aged about Major, r/o c/o Deepakrao Gadiwan,
"Ishwarkrupa", Near Someshwar Temple,
Samadhi Road, Chandrapur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Janata Mahavidyalaya, Chandrapur,
Civil Lines, Chandrapur, through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2095/2010
PETITIONERS:- 1. Shrawan s/o Baliram Kapgate,
aged about 35 years, r/o At Post Amgaon (Bk),
Tq. Sakoli, Dist. Bhandara.
2. Chakradhar s/o Ganpatrao Bagade,
aged about 33 years r/o At Tai/Khurd, Post
Haradoli, Tq. Lakhandur, Dist. Bhandara.
3. Vijay s/o Anandrao Darwade,
aged about 36 years, r/o At Katangdhara,
Post Sasara, Tq. Sakoli, Dist. Bhandara.
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4. Ms. Karuna Vaijanath Gayakwad,
aged about 35 years, r/o At Post Sakoli,
Tq. Sakoli, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Secondary Education Society,
Sakoli, Tal. Sakoli, Dist. Bhandara
through its Secretary.
4. The Shyamrao Bapu Kapgate Arts College,
Sakoli, Tal. Sakoli, Dist. Bhandara through
its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioners]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2096/2010
PETITIONER:- Anant s/o Atmaram Rindhe,
Aged about 30 years, r/o At Mohadi,
Post Sawadad, Tah. Sindhkheda (Raja),
Dist. Buldhana.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
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2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Yeshwant Mahavidyalaya,
Seloo, Dist. Wardha through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2097/2010
PETITIONER:-
Ashok s/o Ramdasji Salame,
Aged about 33 years, r/o At Sakharkheda,
Post Dawasa, Tq. Narkhed, Dist. Nagpur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Ganpatrao Thote Seva Sanstha's
Puroshottam Thote College of Social Work,
Narsala Road, (B.O.), Post Mhalgi Nagar,
Nagpur through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2116/2010
PETITIONER:- Anup s/o Vinayakrao Gumble,
Aged about 33 years, r/o 30, Deshpande
Layout, Dastur Nagar, Amravati.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Arts, Commerce and Science College,
Arvi, District Wardha through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2129/2010
PETITIONER:- Ashwin s/o Shivcharan Meshram,
Aged about 28 years, r/o At Post
Jambhali/Sadak, Tq. Sakoli, Dist. Bhandara.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
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2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Secondary Education Society,
Sakoli, Tal. Sakoli, Dist. Bhandara,
through its Secretary.
4. The Shyamrao Bapu Kapgate
Arts College, Sakoli, Tal. Sakoli,
Dist. Bhandara through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2211/2010
PETITIONER:- Anand s/o Gurnomal Thadani,
Aged about 46 years, r/o 102-A, Radhey
Apartments, Clarke Town, Mecosabagh, Nagpur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Sindhu Mahavadiayala,
Panchpaoli, Nagpur Dist. Nagpur,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2212/2010
PETITIONER:- Ms. Reema d/o Khialdas Kamlani,
(Now Mrs. Rashi w/o Mohit Vasvani),
Aged about 31 years, r/o 38, Sindhu Nagar Society,
Jaripatka, Nagpur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Sindhu Mahavadiayala,
Pachpaoli, Nagpur Dist. Nagpur,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.2413/2010
PETITIONER:- Ajit s/o Venkateshrao Khajgiwale,
Aged about 45 years, r/o Tilak Nagar,
Bramphapuri, Dist. Chandrapur.
...VERSUS...
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RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The N.H. Education Society's
Nevjabai Hitkarini College,
Bramhapuri, Dist. Chandrapur,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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WRIT PETITION NO.5197/2009
PETITIONER:- Sunil s/o Gajananrao Dhakulkar,
a/a 34 yrs., Occ. - service,
c/o S.S. Bargat, at Post Shelu - Bazar,
Tq. Mangrulpir, Distt. Washim.
...VERSUS...
RESPONDENTS :- 1. Sant Gadge Baba Amravati University,
Amravati, Tq. & Distt. Amravati, through
its Registrar.
2. Shri V.N. Arts and Shri A.N. Commerce College,
Mangrulpir, Tq. Mangrulpir, Distt. Washim,
through its Principal.
3. University Grant Commission,
through its Member/Secretary,
Bahadurshah Zafar Marg, New Delhi - 110002.
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[Shri A.J. Thakkar, Adv. for petitioner]
[Shri S.A. Marathe, Adv. for respdt. No.1]
[Shri C.A. Joshi, Adv. for respdt. No.2]
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WRIT PETITION NO.5209/2009
PETITIONER:- Prakash s/o Dhondiba Shrungare,
a/a 36 yrs., Occ. - Lecturer,
r/o Infront of "Bouddha Vihar" Shahapur-Mangrulpir,
Tq. Mangrulpir, Distt. Washim.
ig ...VERSUS...
RESPONDENTS :- 1. Sant Gadge Baba Amravati University,
Amravati, Tq. & Distt. Amravati, through
its Registrar.
2. Shri V.N. Arts and Shri A.N. Commerce College,
Mangrulpir, Tq. Mangrulpir, Distt. Washim,
through its Principal.
3. University Grant Commission,
through its Member/Secretary,
Bahadurshah Zafar Marg, New Delhi - 110002.
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[Shri A.J. Thakkar, Adv. for petitioner]
[Shri S.A. Marathe, Adv. for respdt. No.1]
[Shri C.A. Joshi, Adv. for respdt. No.2]
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WRIT PETITION NO.503/2010
PETITIONER:- Gajanan s/o Bhaurao Jangale,
a/a/ 37 years, Occ. - Lecturer,
C/o Shri P.P. Ingole,
Sanjivani Society, Bye pass road, Mangrulpir,
Tq. Mangrulpir, Distt. Washim.
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...VERSUS...
RESPONDENTS :- 1. Sant Gadge Baba Amravati University,
Amravati, Tq. & Distt. Amravati, through
its Registrar.
2. Shri V.N. Arts and Shri A.N. Commerce College,
Mangrulpir, Tq. Mangrulpir, Distt. Washim,
through its Principal.
3. University Grant Commission,
through its Member/Secretary,
Bahadurshah Zafar Marg, New Delhi - 110002.
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[Shri A.J. Thakkar, Adv. for petitioner]
[Shri S.A. Marathe, Adv. for respdt. No.1]
[Shri C.A. Joshi, Adv. for respdt. No.2]
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WRIT PETITION NO.2084/2010
PETITIONER:- Gajanan s/o Shyamsundar Raut,
Aged about 35 years, r/o At Post Nanda,
Tq. Korpana, Dist. Chandrapur.
...VERSUS...
RESPONDENTS :- 1. The State of Maharashtra
through its Secretary, Higher and
Technical Education Department,
Mantralaya, Mumbai.
2. The Rashtrasant Tukdoji Maharaj,
Nagpur University, Nagpur through its
Registrar.
3. The Shri Vyanktesh Bahuuddheshiya Sanstha
Gadchandur, through its President
Jiwati Dist. Chandrapur.
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4. The Vidarbha College of Arts, Commerce &
Science, Jiwati, Tah. Jiwati, Dist. Chandrapur,
through its Principal.
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[Shri A.S. Chandurkar, Adv. for petitioner]
[AGP for respdt. No.1]
[Shri B.G. Kulkarni, Adv. for respdt. No.2]
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CORAM :- S.A. BOBDE AND
A.B. CHAUDHARI, JJ.
Date of reserving the judgment ig :- 14/17.06.2010
Date of pronouncing the judgment :- 02.07.2010
JUDGMENT (PER : A.B. CHAUDHARI, J.)
1. Heard. Rule. Rule returnable forthwith. Heard finally by consent of learned Counsel for the rival parties.
2. All these writ petitions are being disposed of by this common judgment and order in view of the common question of law involved therein. The question of law that falls for consideration is as under:
Whether introduction of NET/SLET as eligibility condition for recruitment and appointment of Lecturers in Universities/Colleges/Institutions as per Gazette Notification dated 11.7.2009 prescribed by University Grants Commission (UGC) will affect the selections and appointments made in accordance with the approved advertisements/notifications published before 11.7.2009 ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 22/31 when the eligibility condition was not compulsory NET/SLET ?
3. For convenience, following details in the form of chart are reproduced, which are relevant for the purpose of decision in these writ petitions.
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Sr. Writ Petition Name Date of Date of Date of
No. No. advertisement appointment
(1) (2) (3) ig (4) (5)
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01. 1489/10 Sudhir s/o Sharadrao 25.06.2009 14.09.2009 Hunge + 1
02. 1935/10 Ku. Pramila D/o Domaji Bhoyar 29.06.2009 29.07.2009
03. 1719/10 Anil s/o Gangaram Dodewar 05.03.2009 17.07.2009
04. 1725/10 Raju s/o laxman Ade 04.07.2009 04.11.2009
05. 1940/10 Mrs. Pournima w/o 23.05.2009 15.07.2009 Housilal Rahangdale
06. 2014/10 Arvind s/o Daulat Borkar + 3 19.03.2009 31.07.2009/ 03.08.2009/ 29.07.2009/ 08.08.2009
07. 2015/10 Mrs. Arti w/o Baburao Padole 15.06.2009 20.07.2009
08. 2016/10 Manmohan s/o Suryabhan 29.06.2009 31.07.2009/ Bhaisare + 6 03.08.2009/ 29.07.2009/ 08.08.2009
09. 2088/10 Ms. Bhagyashree Shridharrao 30.05.2009 22.07.2009 Gawate
10. 2089/10 Ku. Smita d/o Ganesh 29.05.2008 05.08.2009/ Ambade and another 10.08.2009 ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 23/31
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(1) (2) (3) (4) (5)
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11. 2090/10 Tikaram s/o Dayaram Samrit 02.06.2009 03.08.2009
12. 2091/10 Sanjay s/o Bachchesaheb 14.05.2009 25.08.2009/ Deshmukh + 2 16.07.2009/ 17.07.2009
13. 2093/10 Najukram s/o Dinanath Bankar 04.06.2009 19.08.2009
14. 2094/10 Ku. Sheetal Ramdas Gomkar 23.04.2009 24.07.2009
15. 2095/10 Shrawan s/o Baliram 25.06.2009 22.07.2009 Kapgate + 3
16. 2096/10 Anant s/o Atmaram Rindhe 07.06.2009 03.08.2009
17. 2097/10 Ashok s/o Ramdasji Salame 15.06.2009 20.07.2009
18. 2116/10 Anup s/o Vinayakrao Gumble 06.07.2009 23.08.2009
19. 2129/10 Ashwin s/o Shivcharan Meshram 25.06.2009 22.07.2009
20. 2211/10 Anand s/o Gurnomal Thadani 05.07.2009 20.07.2009
21. 2212/10 Ms. Reema d/o Khialdas Kamlani 05.07.2009 03.09.2009
22. 2413/10 Ajit s/o venkateshrao Khajgiwale 04.07.2009 04.11.2009
23. 5197/09 Sunil s/o Gajananrao Dhakulkar 22.06.2009 10.08.2009
24. 5209/09 Prakash s/o Dhondiba Shrungare 22.06.2009 17.08.2009
25. 503/10 Gajanan s/o Bhaurao Jangale 22.06.2009 18.08.2009
26. 2084/10 Gajanan s/o Shyamsundar Raut 14.05.2009 25.08.2009
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4. In all the above writ petitions from serial No.1 to 25, advertisements were approved by the respondent - University before their publication on the respective dates mentioned in the above chart.
::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 24/315. In Writ Petition No.2084/2010 i.e. at serial No.26 in the above chart, advertisement was firstly published on 14.5.2009 after its approval from the University for the post indicated in the said advertisement. However, since qualified candidate was not available, fresh advertisement was issued on 20.7.2009 i.e. after cut-off date, namely, 11.7.2009. Fact, however, remains that the second advertisement was issued pursuant to the said approval of the University, which related to the first advertisement dated 14.5.2009.
In our opinion, though second advertisement is dated 20.7.2009, the same relates back to the first advertisement dated 14.5.2009, and therefore, will make no difference in comparison of this writ petition with the other writ petitions in substance.
6. It is not in dispute that before 11.7.2009 i.e. the date on which the University Grants Commission prescribed compulsory NET/SLET qualification for the recruitment and appointment of lecturers in Universities/Colleges/Institutions, there was exemption to the candidates possessing M.Phil. degree by virtue of UGC (Minimum Qualifications required for the appointment and Career Advancement of teachers in Universities and Institutions affiliated to it) (2nd Amendment), Regulation 2006 dated 14.6.2006 (hereinafter referred to as "second amendment').
::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 25/317. In other words, even if the candidate did not possess NET/SLET qualification, if he possessed M.Phil. degree, he was eligible to apply and for getting selected for teaching under graduate level students. In other words, all petitioners in these writ petitions, who possess the said M.Phil. qualification though they do not possess NET/SLET qualification, were eligible for being selected and appointed prior to 11.7.2009. Perusal of the above chart shows that respondent -
University had approved all the advertisements, which were ultimately published as indicated in the aforesaid chart before 11.7.2009, considering the exemption regarding NET/SLET as aforesaid and treating M.Phil. as eligibility qualification. In other words, on the date of advertisements/notifications published, M.Phil. was treated as eligibility qualification, which was accordingly prescribed by the University Grants Commission. However, University Grants Commission changed eligibility qualification by bringing the same into force with effect from the date of publication in the gazette of India and that date is 11.7.2009. The change that is made from the said date, namely, 11.7.2009 is as under:
"NET/SLET shall remain the minimum eligibility condition for recruitment and appointment of Lecturers in Universities/Colleges/Institutions.
::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 26/31Provided, however, that candidates, who are or have been awarded Ph.D. Degree in compliance of the "University Grants Commission (minimum standards and procedure for award of Ph.D. Degree), Regulation 2009, shall be exempted from the requirement of the minimum eligibility condition of NET/SLET for recruitment and appointment of Assistant Professor or equivalent positions in Universities/Colleges/Institutions."
8. In our opinion, in the light of the above facts, the question that has been framed by us can be answered in accordance with the pronouncement of law made by the Hon'ble Apex Court in various decisions.
9. In the case of Ashok Kumar Sharma and others...Versus...Chander Shekhar and another, reported in 1997 (4) Supreme Court Cases 18 the three Judge Bench considered the issue and held in paragraph No.6 thus:
"6. .....The proposition that where applications are called for prescribing a particular date as the last date for filing the applications, the eligibility of the candidates shall have to be judged with reference to that date and that date alone, is a well-established one. A person who acquires the prescribed qualification subsequent to such prescribed date cannot be considered at all. An advertisement or notification issued/published ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 27/31 calling for applications constitutes a representation to the public and the authority issuing it is bound by such representation. It cannot act contrary to it. One reason behind this proposition is that if it were known that persons who obtained the qualifications after the prescribed date but before the date of interview would be allowed to appear for the interview, other similarly placed persons could also have applied. Just because some of the persons had applied notwithstanding that they had not acquired the prescribed qualifications by the prescribed date, they could not have been treated on a preferential basis. Their applications ought to have been rejected at the inception itself. This proposition is indisputable and in fact was not doubted or disputed in the majority judgment. This is also the proposition affirmed in Rekha Chaturvedi v. University of Rajasthan. ...."
In the case of Gopal Krushna Rath...Versus...M.A.A. Baig (Dead) By Lrs. and others, reported in 1999 (1) Supreme Court Cases 544 the Hon'ble Supreme Court in paragraph Nos.6 and 7 held thus:
"6. When the selection process has actually commenced and the last date for inviting applications is over, any subsequent change in the requirements regarding qualifications by the University Grants Commission will not affect the process of selection which ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 28/31 has already commenced. Otherwise it would involve issuing a fresh advertisement with the new qualifications.
In the case of P. Mahendran v. State of Karnataka this Court has observed (SCC p. 416, para 5) "5. It is well-settled rule of construction that every statute or statutory rule is prospective unless it is expressly or by necessary implication made to have retrospective effect."
The Court further observed that :
"Since the amending Rules were not retrospective, it could not adversely affect the right of those candidates who were qualified for selection and appointment on the date they applied for the post, moreover as the process of selection had already commenced when the amending Rules came into force, the amended Rules could not affect the existing rights of those candidates who were being considered for selection as they possessed the requisite qualifications prescribed by the Rules before its amendment."
7. In the present case, therefore, the appellant possessed the necessary qualifications as advertised on the last date of receiving applications. These qualifications were in accordance with the Rules/guidelines then in force. There is also no doubt that the appellant ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 29/31 obtained higher marks than the original Respondent 1 at the selection. There is no challenge to the process of selection, nor is there any allegation of mala fides in the process of selection."
In the case of Madan Mohan Sharma and another...Versus...State of Rajasthan and others, reported in 2008 (3) Supreme Court Cases 724 the Hon'ble Supreme Court in "11.
paragraph Nos.11 and 12 held thus:
......Once the advertisement had been issued on the basis of the circular obtaining at that particular time, the effect would be that the selection process should continue on the basis of the criteria which were laid down and it cannot be on the basis of the criteria which has been made subsequently.
12. As per the circular which was obtaining at the time when the advertisement was issued dated 24-7-1995, the criteria for selection to the post of teacher Grade III was Secondary Examination though this was changed during the pendency of the advertisement. Subsequent amendment of the Rules which was prospective cannot be made retrospective so as to make the selection on the basis of the Rules which were subsequently amended. If this was to be done, then the only course open was to recall Advertisement No.1 of 1996 and to issue fresh advertisement according to the ::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 30/31 Rules which had come into force. ......"
10. From the above, it is clear that the subsequent insertion of compulsory NET/SLET qualification by gazette notification dated 11.7.2009 made by University Grants Commission will have to be held to be prospective in its operation since in all these cases the advertisements as per earlier eligibility qualifications were duly approved and sanctioned by the University and were also published well before the cut-off date, namely, 11.7.2009 and at any rate before the last date of application that was to be made pursuant to these advertisements. Last date of application as per advertisements is a crucial date in accordance with the law laid down by the Hon'ble Supreme Court.
11. For all the above reasons, therefore, we answer the question framed by us holding that the selections and appointments made pursuant to the advertisements published in these writ petitions prior to 11.07.2009 shall not be affected by introduction of compulsory NET/SLET eligibility criteria as the said gazette notification dated 11.07.2009 is prospective in nature. In the result, we make the following order.
::: Downloaded on - 09/06/2013 16:05:42 ::: wp1489.10.odt 31/31ORDER
(i) Rule in all these writ petitions is made absolute.
(ii) It is declared that the petitioners in all these writ petitions are governed by the University Grants Commission by virtue of UGC (Minimum Qualifications required for the appointment and Career Advancement of teachers in Universities and Institutions affiliated to it) (2nd Amendment), Regulation 2006 dated 14.6.2006 and are qualified and eligible as being appointed as Lecturers.
(iii) Respondent - University consequently is directed to consider the issue of approval to the appointments of the petitioners afresh in the light of this judgment.
JUDGE JUDGE
ssw
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