Bombay High Court
Smt. Vatsala Nana Desai vs The Head Master, Shri. M. G. Shah ... on 13 December, 2018
Author: N.J. Jamadar
Bench: K.K. Tated, N.J. Jamadar
13-caw-2488-2013.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
CIVIL APPLICATION NO. 2488 OF 2013
IN
WRIT PETITION NO. 2281 OF 2013
Smt. Vatsala Nana Desai .. Applicant
Versus
The Head Master,
Shri. M.G. Shah Vidyamandir and Junior College,
Bahubali and Ors. .. Respondents
WITH
CIVIL APPLICATION NO. 2489 OF 2013
IN
WRIT PETITION NO. 3744 OF 2013
Rajendra Sikandar Naikawadi .. Applicant
Versus
The Head Master,
Shri Shivajirao Khorate vidyalaya,
Technical Dept. and Jr. College .. Respondents
WITH
CIVIL APPLICATION NO. 2490 OF 2013
IN
WRIT PETITION NO. 3745 OF 2013
Maruti Mahadeo Bharade .. Applicant
Versus
The Head Master,
Shri Shahu Kumar Bhavan,
Gargoti and Ors. .. Respondents
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13-caw-2488-2013.doc
WITH
CIVIL APPLICATION NO. 2491 OF 2013
IN
WRIT PETITION NO. 3746 OF 2013
Chandrakant Gangaram Ghewade .. Applicant
Versus
The Head Master, Ajara High School,
Ajara and Ors. .. Respondents
WITH
CIVIL APPLICATION NO. 2492 OF 2013
IN
WRIT PETITION NO. 3749 OF 2013
Ashok Shivajirao Jadhav .. Applicant
Versus
The Head Master,
Uttur Vidyalaya and Junior
College, Uttur and Ors. .. Respondents
WITH
CIVIL APPLICATION NO. 2493 OF 2013
IN
WRIT PETITION NO. 3759 OF 2013
Dhanaji Ganpati Patil .. Applicant
Versus
The Head Master,
Dudhsagar Vidyaniketan and
Nunior College Bidri and Ors. .. Respondents
Mr. S.G. Kudle for the applicant in all Civil Applications.
Mrs. S.S. Bhende, AGP for respondent Nos. 2 to 5 in all the Civil Applications.
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13-caw-2488-2013.doc
CORAM : K.K. TATED AND
N.J. JAMADAR, JJ.
DATE : 13 DECEMBER 2018.
P.C:-
. Heard learned Counsel for the parties.
2. Learned AGP Mrs. S.S. Bhende appearing on behalf of respondent-State submits that issue involved in the present proceeding is already referred to the larger bench by order dated 16.01.2018 passed in Writ Petition No. 3494 of 2016 and 3962 of 2016 (Nagpur Bench). She further submits that on the basis of order dated 16.01.2018, similar matters are adjourned. To place all these facts on record, time is granted to the learned AGP to file their Affidavit-in-Reply on or before 11.01.2019 with copy to other side.
3. Matter to appear on board on 18.01.2019.
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