Supreme Court - Daily Orders
Sant Dnyaneshwar Shikshan Sansthan vs The State Of Maharashtra on 19 August, 2014
º ITEM NO.7 COURT NO.6 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 38043/2013
(Arising out of impugned final judgment and order dated 22/10/2013
in WP No. 6537/2012 passed by the High Court Of Bombay At
Aurangabad)
SANT DNYANESHWAR SHIKSHAN SANSTHAN & ANR Petitioner(s)
VERSUS
THE STATE OF MAHARASHTRA & ORS Respondent(s)
(With Interim Relief and Office Report)
WITH
SLP(C) No. 38075/2013
(With Interim Relief and Office Report)
SLP(C) No. 39288-39289/2013
(With appln.(s) for permission to file SLP and directions and
Interim Relief and Office Report)
SLP(C) No. 9099-9100/2014
(With appln.(s) for permission to bring on record subsequent facts
and documents and Interim Relief and Office Report)
Date : 19/08/2014 This petition was called on for hearing today.
CORAM : HON’BLE MRS. JUSTICE RANJANA PRAKASH DESAI
HON’BLE MR. JUSTICE ABHAY MANOHAR SAPRE
For Petitioner(s) Mr. Sudhanshu S. Choudhari ,Adv.
Mr. Nishant Ramakantrao Katneshwarkar ,Adv.
For Respondent(s) Mr. Praveen Chaturvedi ,Adv.
Ms. Jyoti Chaturvedi, Adv.
Mr. A.P. Mayee, Adv.
Ms. Charudatta Mahindrakar, Adv.
Mr. A. Selvn Raja, Adv.
Mr. Atul B. Dakh, Adv.
Dr. Kailash Chand, Adv.
Signature Not Verified
UPON hearing the counsel the Court made the following
O R D E R
Digitally signed by Gulshan Kumar Arora Date: 2014.08.22 11:12:55 IST Reason: SPECIAL LEAVE PETITION (CIVIL) NOS.39288-392889 OF 2013 The petitioners are parents of 205 students studying in Ashram School. It is their case that the Ashram School was directed to 2 be stopped from functioning in the midst of the academic year and, therefore, children are inconvenienced.
We are informed by learned counsel for the respondents that the children are presently studying in Ashram School at Taluka Jamkhed, District Ahmednagar. Learned counsel for the petitioners confirmes this fact. Hence, the parents’ grievance does not survive.
The Special Leave Petition (Civil) Nos.39288-39289 of 2013 is disposed of.
SPECIAL LEAVE PETITION (CIVIL) NOS.38043, 38075 OF 2013 AND 9099-9100 OF 2014 Learned counsel for the petitioners states that there are eight vacancies in Ashramshala in Chalisgaon area. He says that he has learnt that the teachers are willing to be absorbed in those schools.
Learned counsel for the State of Maharashtra shall take instructions as to whether there are, in fact, any vacancies so that further appropriate orders can be passed.
List the matter after two weeks.
(Gulshan Kumar Arora) (Indu Pokhriyal)
Court Master Court Master