Bombay High Court
Chetan Mohanrao Dhapodkar And Others vs Union Of India Thr. Secretary (Iedss ... on 8 September, 2025
Author: Anil Laxman Pansare
Bench: Anil Laxman Pansare
1 01-WP-3696-2018 + CON.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.3696/2018
(Mrs. Chitra W/O Jagdish Mehar And Others Vs. Union Of India And
Others)
WITH
WRIT PETITION NO.537/2025
(Raju S/o. Balakdas Gajbhiye Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1859/2021
(Hema W/O Manohar Lende Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1861/2021
(Suvarna Ramesh Kumbhare Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1857/2021
(Dilip S/O Tulshiram Kumbhare Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1858/2021
(Bharti Digambarrao Dadwe Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1860/2021
(Vinod S/O Ajabrao Nandekar Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1752/2021
(Shital Manohar Tale And Others Vs. State Of Maharashtra, Thr.
Secretary, Dept. Of School
Education And Sports, Mumbai)
WITH
CONTEMPT PETITION NO.211/2024 AND 358/2023
WITH
WRIT PETITION NO.1856/2021
(Anup s/o Mohanrao Chafale .Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1748/2021
(Tara D/O Gangaram Charbhe Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1698/2021
(Shilpa Shrirampant Mandale Vs. Union Of India and others)
2 01-WP-3696-2018 + CON.odt
WITH
WRIT PETITION NO.3094/2021
(Shalini Dnyaneshwar Gadge And Others Vs. Union Of India And Others)
WITH
WRIT PETITION NO.1754/2020
(Shri Vipul Bhaskarrao Raut And Others Vs. Union Of India And others)
WITH
WRIT PETITION NO.1753/2020
(Ku. Sangita Panjabrao Rupanarayan And Others Vs. Union Of India And
Others)
WITH
WRIT PETITION NO.1778/2021 & CONTEMPT PETITION NO.23/2022
(Ghanshyam Vithobaji Guguskar Vs. Union Of India And Others)
WITH
WRIT PETITION NO.3202/2019
(Ms. Archana Wamanrao Borkar (Mrs. Archana Prashant Shingne) And
Another Vs. Union Of India
And Others)
WITH
WRIT PETITION NO.2746/2014
(Ramdas R. Thawre And Others Vs. Union Of India And Others)
WITH
WRIT PETITION NO.8549/2019
(Mrs. Neerja Rajesh Khare And Others Vs. Union Of India And Others)
WITH
WRIT PETITION NO.4228/2017
(Chetan Mohanrao Dhapodkar And Others Vs. Union Of India And
Others)
WITH
WRIT PETITION NO.4844/2022
(Mr. Satish Shankarrao Kale Vs. Union Of India, Thr. Secretary (Idssa
Scheme), Ministry Of Human
Resource Dev. New Delhi)
WITH
WRIT PETITION NO.4654/2022
(Ravindara S/O Devidasji Dhore And Others Vs. Union Of India, Thr.
Secy. (Iedss Scheme) To The
Ministry Of Human Resource Dev., New Delhi And Ors)
3 01-WP-3696-2018 + CON.odt
WITH
WRIT PETITION NO.4850/2022
(Ajay S/O Manoharrao Gulhane And Others Vs. Union Of India, Thr.
Secy. (Iedss Scheme) To The
Ministry Of Human Resource Dev. New Delhi And Ors)
WITH
WRIT PETITION NO.6012/2024
(Ashish S/o. Harichand Dohare Vs. Union of India thr. Secretary,
Ministry of Home Research
Development & Ors.)
WITH
WRIT PETITION NO.3717/2021 & CONTEMPT PETITION NO.146/2024
(Smt. Kavita Vishwanath Choudhary And Another Vs. Union Of India,
Thr. Its Secretary (Iedss
Scheme), Ministry Of Home Research Development, New Delhi)
WITH
WRIT PETITION NO.6006/2024
(Bhumita D/o. Purushottam Gaikwad @ Bhumita W/o. Vilas Gahane Vs.
Union of India thr.
Secretary, Ministry of Home Research Development & Ors.)
WITH
WRIT PETITION NO.6011/2024
(Chandrashekhar S/o. Gajanan Vs. Union of India thr. Secretary, Ministry
of Home Research
Development & Ors.)
WITH
WRIT PETITION NO.4682/2015
(Mr. Rajesh S/O Deorajoji Kandalkar And Others Vs. The State Govt.
Through Its Principal Secty.,
Education Deptt., Mumbai And Others)
WITH
WRIT PETITION NO.8508/2019
(Mr. Prashant Laxmanrao Bhalerao And Others Vs. Union Of India,
Through Its Secretary, (Idssa
Scheme), Hrd Ministry, New Delhi And 3 Others)
WITH
WRIT PETITION NO.5143/2018
(Rajendra Vitthalrao Bagade And Others Vs. Union Of India, Thr. Its
Secretary, (Idssa Scheme), Hrd
Ministry, New Delhi And Others)
4 01-WP-3696-2018 + CON.odt
WITH
WRIT PETITION NO.6657/2022
(Abhinandan S/O. Pandurang Gawai And Others Vs. Union Of India, Thr.
Secy. (Iedss Scheme) To
The Ministry Of H. R. Devpt. New Delhi And Ors)
WITH
WRIT PETITION NO.7855/2017
Yuvraj S/O Shravanji Chore And Others Vs. The Union Of India, Thr.
Ministry Of Human
Resources Devl. New Delhi Thr. Chief Secretary And Other)
WITH
WRIT PETITION NO.8159/2017
(Mangesh Janardhan Kawadapure And Others Vs. The Union Of India,
Thr. Ministry Of Human
Resources Devl. New Delhi Thr. Chief Secretary And Other)
WITH
WRIT PETITION NO.7854/2017
(Bandu S/O Rajaram Kubade And Others Vs. The Union Of India, Thr.
Ministry Of Human
Resources Development, New Delhi Thr. Chief Sec. And Others)
Office Notes, Office Memoranda Court's or Judge's orders
of Coram, Appearances, Court's
orders or directions and
Registrar's orders
Shri Anand Purchare, Mr. Anshu Deshpande, Shri P.S. Wathore, Dr.
Renuka S. Sirpurkar, Ms. U.R. Tanna, Shri A.A. Choube, Mr. U.J.
Deshpande, Advocates for the petitioners in respective petitions.
Mr. Anand Parchure, Advocate for the Petitioners in respective petitions.
Mrs. Kalyani Marpakwar, AGP for the Respondent/State in respective
petitions.
Mrs. Mugdha Chandurkar, Advocate for Union of India in respective
petitions (through V.C.)
Mrs. Meghna Munshi, Advocate for the Respondent in WP No.3696/2018,
respondent No.1 in WP No.1748/2021, respondent Nos.1, 6 and 7 in WP
No.4654/2022, respondent No.10 in WP No.4850/2022, respondent No.1
in WP No.8508/2019, respondent No.1 in WP No.6657/2022.
Mr. Pavan Raulkar, Advocate for respondent No.4 in WP Nos.1752/2021,
and respondent No.6 in WP No.1748/2021.
Mrs. B.P. Maldhure, Advocate for respondent No.6 in WP No.1859/2021,
1861/2021, WP No.1858/2021, WP No.1860/2021, WP No.1856/2021,
WP No.1778/2021, respondent No.7 in WP No.4654/2022.
Mr. G.S. Sengar, Advocate for respondent Nos.6 and 7 in WP
No.1698/2021.
Ms. S.N. Deshpande, Advocate for respondent in WP No.1754/2020, WP
No.1753/2020.
5 01-WP-3696-2018 + CON.odt
CORAM: ANIL L. PANSARE AND
SIDDHESHWAR SUNDARRAO THOMBRE, JJ.
DATED : 08th SEPTEMBER, 2025 Heard.
2. One of the prayers is that the petitioners are entitled to receive salary for the period during which they were out of employment. When inquired, learned APP submits that instructions are awaiting on this point.
3. It is surprising that the petition is filed in the year 2018 with the aforesaid prayer (Writ Petition No.3696/2018) is awaiting instructions on this point.
4. Another prayer is that the petitioners are entitled for absorption in any other school run by the State Government.
5. Learned APP submits that some of the petitioners are absorbed and order of absorption is being issued.
6. Thus, the prayer which was made in the year 2018 is being dealt with in the aforesaid manner, in the sense, the eligible petitioners are being absorbed at the whims of the respondent.
7. Yet another prayer is made to quash and set- aside impugned order dated 04.02.2021.
8. Learned Counsel for the petitioner submits that the respondents made an attempt to terminate the services of the petitioner by introducing Government Resolution dated 13.05.2022. The said Resolution has been challenged to which there has been no response. Thereafter, yet another Government Resolution dated 6 01-WP-3696-2018 + CON.odt 08.10.2024 came to be issued. By this Government Resolution, the Government has introduced a condition to secure qualification of D.Ed for those who have applied for the post of Secondary School Teacher and those who applied for Primary Teacher are called upon to secure qualification of B.Ed. In addition the salary of appointed teachers have been allegedly reduced to lumpsum amount of Rs.25,000/- (Rupees Twenty Five Thousand Only). The justification is still awaiting.
9. The grievance is that the Secretary of School Education and Sports Department (Respondent No.2) and Director (Primary) of Commissionrate of Private Education (Respondent No.3) are continuously acting in arbitrary manner. They are not responding to learned APP's call. The respondent Nos.2 and 3 shall, therefore, remain present before the Court either on V.C. or personally.
10. List the petition on 15.09.2025.
(JUDGE) (JUDGE) π«ππΎπππ