Bombay High Court
Rajiv Bhahuuddeshiya Shikshan Sanstha ... vs State Of Maharashtra Thr. Its Secretary ... on 10 June, 2019
Author: Vinay Joshi
Bench: Ravi K. Deshpande, Vinay Joshi
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO. 3953/2019
(Late Prabhakarrao Bhende Education Society and another vs. State of
Maharashtra and others )
WITH
WRIT PETITION NO. 3955/2019
(Rajiv Bahuuddeshiya Shikshan Sanstha vs. State of Maharashtra and
others)
WITH
WRIT PETITION NO. 3956/2019
(Magasvargiya Lokhit Shikshan Prasarak Mandal and another vs. State
of Maharashtra and others)
...................................................................................................................
Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
..............................................................................................................................................
Shri Anand Parchure, Advocate for petitioner/s
Shri Anand Fulzele, Addl.G.P./ Mrs. N P Mehta, AGP and
Shri S.Y.Deopujari, Govt.Pleader for respondent-State
Shri J.B. Kasat, Adv. for respondent no.4 -University
CORAM : R.K. DESHPANDE &
VINAY JOSHI, JJ.
DATED : 10th June, 2019.
Issue notice to respondents for final disposal of the matter, returnable on 5.8.2019.
Shri Anand Fulzele, learned Addl.G.P.; Mrs. N.P.Mehta, AGP and Mr. S.Y.Deopujari, Government Pleader waives service for respondent no.1.-State. Respondents 2 and 3 and 5 be served by Hamdast.
It seems from the order passed by the National Council for Teacher Education (NCTE) that the faculty members at Sr. Nos.8 to 13 had not been approved by the University and the building completion ::: Uploaded on - 10/06/2019 ::: Downloaded on - 11/06/2019 04:29:15 ::: 2 certificate has not been issued by the Government Engineer.
It is urged that there are four sanctioned post of Lecturers for which approval is granted by the University on 3.10.2018. The others are additional teachers. It is also urged that for grant of building completion certificate, application has already been made to the Government Engineer, which is under process. It is further urged that four teachers working in the sanctioned strength in the petitioner- Colleges were approved by the University on 3.10.2018 as contributory for a period of one session.
In view of this, we find that the compliance for the session 2018-19 so far as grant of approval to the contributory teachers are concerned, the same has been done. The petitioners are at liberty to produce the building completion certification within a period of two weeks from today before the respondent-NCTE and the NCTE is directed to reconsider the decision.
JUDGE JUDGE
sahare
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