Bombay High Court
Raver Taluka Urdu Education Society ... vs The State Of Maharashtra Through The ... on 7 August, 2024
Author: Mangesh S. Patil
Bench: Mangesh S. Patil
2024:BHC-AUG:17209-DB
1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
919 WRIT PETITION NO. 8377 OF 2024
RAVER TALUKA URDU EDUCATION SOCIETY
THROUGH ITS CHAIRMAN AND ANOTHER
VERSUS
THE STATE OF MAHARASHTRA THROUGH THE SECRETARY
...
Advocate for petitioner : Mr. Vivej J. Dhage and Mr. D.A. Karnik
AGP for the respondent - State : Mr. V.M. Chate
...
CORAM : MANGESH S. PATIL &
SHAILESH P. BRAHME, JJ.
DATE : 07 AUGUST 2024
PC :
Petitioner is awaiting sanction to the posts. The proposal is forwarded by the Education Officer to the Director of Education (Exhibit - P-9) on 28-02-2024.
2. We dispose of the writ petition by directing respondent no. 2 to take appropriate decision on the proposal (Exhibit - P-9) on its own merits as expeditiously as possible and in any case within six (6) weeks, if it has not been taken.
[ SHAILESH P. BRAHME ] [ MANGESH S. PATIL ]
JUDGE JUDGE
arp/