Bombay High Court
Smt. Parvatibai Naik Charitable ... vs State Of Maharashtra, Through Its ... on 18 February, 2019
Author: Vinay Joshi
Bench: Ravi K. Deshpande, Vinay Joshi
6WP1129.19.odt
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR.
Writ Petition No. 1129/2019
(Chanda Shikshan Prasarak Mandal Chandrapur & ors. Vs. State of Maharashtra & ors. )
With
Writ Petition No. 1117/2019
And
Writ Petition No 1166/2019 And Writ Petition No. 1175/2019 And Writ Petition No.
1191/2019 And Writ Petition No. 1201/2019 And Writ Petition No. 1202/2019 And Writ
Petition No. 1203/2019 And Writ Petition No. 1204/2019
And
Writ Petition No. 1318/2019
(Rashtriya Shikshan Prasarak Mandal Pusad, Dist. Yeotmal & ors. Vs. State of Maharashtra &
ors.
With Writ Petition No.1319/2019 With Writ Petition No. 1320/2019 With Writ Petition No.
1321/2019 With Writ Petition No. 1322/2019 With Writ Petition No. 1323/2019 With Writ
Petition No. 1324/2019 With Writ Petition No. 1325/2019 With Writ Petition No.
1326/2019 With Writ Petition No. 1327/2019 With Writ Petition No. 1328/2019 With Writ
Petition No. 1329/2019 With Writ Petition No. 1330/2019 With Writ Petition No.
1331/2019 With Writ Petition No. 1332/2019
And
Writ Petition No. 1164/2019
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
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Shri B.G. Gopaldas, Advocate for petitioners
Shri A.Madiwale, Assistant Government Pleader for respondent/State. (W.P. 1129/2019 with
connected matters.)
Shri S.Y. Deopujari, Government Pleader for respondent/State (W.P.1166/2019)
Shri A.M. Deshpande, Addl. Government Pleader for respondent/State (W.P.1175/2019)
Shri N.R. Patil, Assistant Government Pleader for respondent/State (W.P. 1191/2019)
Shri S.M. Ukey, Addl. Government Pleader for respondent/State (W.P. 1201/2019)
Shri A.S. Fulzele, Addl. Government Pleader for respondent/State (W.P. 1202/2019)
Shri S.M. Ukey, Addl. Government Pleader for respondent/State (W.P. 1203/2019)
Shri P.S. Tembare, Assistant Government Pleader for respondent/State (W.P. 1204/2019)
Shri N.R. Patil, Assistant Government Pleader for respondent/State (W.P. 1191/2019)
Ms N.P. Mehta, Assistant Government Pleader for respondent/State (W.P. 1318/2019 &
connected matters)
Shri A.S. Fulzele, Addl. Government Pleader for respondent/State (W.P. 1164/2019)
CORAM : R. K. DESHPANDE &
VINAY JOSHI, JJ.
DATE : 18.02.2019.
Issue notice to the respondents for final disposal of the matter returnable on 11.03.2019.
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The limited purpose for which, we have issued notice to the respondents is to find out whether the teachers appointed during the pendency of bunch of writ petition led by Writ Petition No. 5059/2017 decided on 21.11.2018 should be continued in the employment till the fresh process of selection and appointment as per per Government Resolution dated 07.02.2019 is concluded.
If this is permissible, then the ad-hoc appointment of the persons as teachers will continue till the candidates selected and appointed in accordance with this Government Resolution the teacher who become available to occupy the position in respective schools. Consequently, the salary of the teachers upto that stage till new teachers are appointed, will have to be released as approvals were granted pending disposal of the bunch of writ petition.
Steno copy is granted.
JUDGE JUDGE
Gohane
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