Bombay High Court
Gajanan Kashinath Bharad And Others vs The State Of Maharashtra, Through ... on 21 January, 2020
Author: Amit B. Borkar
Bench: Ravi K. Deshpande, Amit B. Borkar
1 929.WP417.20.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH, NAGPUR
WRIT PETITION NO.417/2020
Gajanan Kashinath Bharad and others Vs. The State of Maharashtra and others.
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Office Notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's order
of directions and Registrar's orders
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Shri P. S. Kshirsagar, Advocate for the petitioners.
Shri D. P. Thakare, Additional Government Pleader for respondent
Nos.1 to 3.
CORAM : R.K. DESHPANDE &
AMIT B. BORKAR, JJ.
DATED : 21st JANUARY, 2020.
. By communication dated 26.12.2019, the
petitioners who are working as a teachers in Primary School are appointed as Booth Level Officers for revision of Electoral Role and this is violative of provisions of Section 25 and 27 of the Right to Education Act, 2009 and the instructions issued by the State Government on 03.05.2013 is the challenge in this petition.
2. Issue notice for final disposal of the matter, returnable on 18.02.2020.
3. Shri D. P. Thakare, the Additional Government Pleader waives service of notice for respondent Nos.1 to 3.
4. We therefore, direct the respondent No.3 to look into the matter in terms of Government Resolution dated 03.05.2013 and to take appropriate decision.
JUDGE JUDGE
RGurnule
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