Bombay High Court
Capt. H. K. Mishra vs Union Of India Through The Secretary, ... on 21 March, 2023
Author: Neela Gokhale
Bench: G.S. Patel, Neela Gokhale
9-ASWP-11559-2022+.DOC
Shephali
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO. 11559 OF 2022
Manesh Dattatraya Paradhi ...Petitioner
Versus
The State of Maharashtra through the Secretary, ...Respondents
School Education Department & Ors
WITH
WRIT PETITION NO. 11562 OF 2022
Bhagwan Maruti Urade ...Petitioner
Versus
The State of Maharashtra through the Secretary, ...Respondents
School Education Department & Ors
SHEPHALI
SANJAY
MORMARE
Digitally signed
by SHEPHALI
SANJAY
Mr NV Bandiwadekar, Senior Advocate, i/b AN Bandiwadekar, for
MORMARE
Date: 2023.03.21
18:20:59 +0530
the Petitioner.
Ms PJ Diwan, AGP, for the Respondent-State.
CORAM G.S. Patel &
Neela Gokhale, JJ.
DATED: 21st March 2023
PC:-
1. The Education Officer will decide the proposal of the management. A copy of that proposal is at page 63. The Education Officer will render his decision within a period of three weeks from Page 1 of 2 21st March 2023 ::: Uploaded on - 21/03/2023 ::: Downloaded on - 22/03/2023 16:12:17 ::: 9-ASWP-11559-2022+.DOC today. If the Education Officer requires clarification or documents, he will call for these from the management.
2. List these matters on 24th April 2023.
(Neela Gokhale, J) (G. S. Patel, J) Page 2 of 2 21st March 2023 ::: Uploaded on - 21/03/2023 ::: Downloaded on - 22/03/2023 16:12:17 :::