Ramlal Prakashlal Jaiswal And Others vs The State Of Maharashtra And Others on 9 November, 2023

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Bombay High Court

Ramlal Prakashlal Jaiswal And Others vs The State Of Maharashtra And Others on 9 November, 2023

Bench: Mangesh S. Patil

2023:BHC-AUG:24571-DB
                                                                                919-WP-2930-2019.odt




                       IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  BENCH AT AURANGABAD


                                  WRIT PETITION NO.2930 OF 2019

          1. Ramlal s/o Prakashlal Jaiswal
             Age: 41 years, Occu: Labour

          2. Shamlal s/o Prakashlal Jaiswal
             Age: 41 years, Occu: Labour

          3. Suryakant s/o Prakashlal Jaiswal
             Age: 37 years, Occu: Labour

          All R/o Pangra Shinde,
          Tq. Wasmat, Dist. Hingoli                                                ... Petitioners

                        Versus

          1. State of Maharashtra
             Through its Secretary of Education
             Department (Primary), Mantralaya Mumbai - 32

          2. The Education Officer (Primary)
             Zilla Parishad, Hingoli
             Dist. Hingoli

          3. The Head Master
             Zilla Parishad Central Primary
             School, Pagra Shinde
             Tq. Wasmat, Dist. Hingoli                                    ... Respondents
                                              ...
          Mr. P. V. Balkhande, Advocate for the Petitioners
          Mr. A. S. Shinde, AGP for the Respondent No.1/State
          Mr. S. G. Dodya, Advocate for Respondent Nos.2 and 3
                                              ...
                                     CORAM      : MANGESH S. PATIL &
                                                  NEERAJ P. DHOTE, JJ.

                                               DATE       : 09.11.2023

                                                      1




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                                                                   919-WP-2930-2019.odt


PER COURT :

.        Heard both the sides.

2. The petitioners, who are siblings, are seeking correction of the school record in respect of the reference to the caste.

3. The application is dated 04/07/2018 [Exhibit-B] is pending with the respondent no.2 - Education Officer [Primary], Zilla Parishad, Hingoli.

4. The writ petition is disposed of by directing the respondent no.2 to pass appropriate order on the petitioners' application [Exhibit-B], as expeditiously as possible and in any case within four weeks and in the light of the provisions of clause 26.4 of Secondary School Code, 1977 as well as the decision of the full bench in the matter of Janabai d/o Himmatrao Thakur Vs. State of Maharashtra and Ors. reported in 2019 (6) Mh.L.J. 769.

5. It is being pointed out by the learned Advocate for the respondent nos.2 and 3 that the application [Exhibit-B] is not in the prescribed form. If that be so, the petitioners shall submit a fresh application in the prescribed form and the respondent no.2 shall consider and decide it within four weeks of receipt of the application in the prescribed form.

[NEERAJ P. DHOTE, J.] [MANGESH S. PATIL, J.] Sameer 2 ::: Uploaded on - 09/11/2023 ::: Downloaded on - 10/11/2023 16:45:21 :::

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